- (1.) The petitioner is a registered Welfare Association of residents of Urban Estate, Phase-I, Phagwara. The residential colony was developed by the Urban Estates Department of the Government of Punjab.
(2.) The members of the petitioner Association were allotted plots in the year 1985 pursuant to an advertisement issued by the Estate Officer. The rate of allotment varied keeping in view the size or the preferential location of plots. On an average basis, the plots were allotted @ Rs. .100/- or so per square yard.
(3.) On 25.08.1994, the Estate Officer raised demand against the allottees for additional payment @ Rs. 22.48/- per square yard. He relied upon clause 4 of the Allotment Letter read with Rule 5-A and 2 [aa] of the Punjab Urban Estates [Sale of Sites] Rules, 1965 to justify the demand which was actually the result of enhancement of compensation for the acquired land.;