Viney Mittal, J. - (1.) Notice of motion to the respondents. On the asking of Court, Shri Ashok Jindal, Additional Advocate General,Haryana, who is present in Court, accepts notice on behalf of the respondents.
(2.) We have heard the learned counsel for the parties and have also gone through the pleas raised in the present writ petition. The petitioner has challenged the order Annexure P.8 dated March 23,2006 whereby the allotment of industrial plot made in his favour has been ordered to be cancelled by the respondents.
(3.) From the perusal of the aforesaid order Annexure P.8, we find that the plot which had been allotted to the petitioner was found already allotted to one Ved Parkash and, therefore, was not available for allotment to the petitioner at the time of allotment. Keeping in view the aforesaid fact that the allotment in favour of the petitioner has been ordered to be cancelled and the amount deposited as the price for the allotted plot has been ordered to be refunded alongwith interest at the rate of 10% per annum.;