Vijender Jain, C.J. - (1.) C.M. allowed. Counter affidavit on behalf of respondent No. 2 is taken on record. C.W.P. No. 2652 of 2007
(2.) The present writ petition has been filed by the petitioner inter -alia praying for issuance of a writ in the nature of mandamus directing the respondents to charge from the petitioner the price of the plot @ Rs. 2,013/ -per sq. yard, which is 11/2 time of the reduced reserve price @ Rs. 1,342/ -per sq. yard instead of Rs. 1455/ -per sq. yard in terms of the directions issued by this Hon'ble Court vide orders dated 10.05.1999, 09.08.1999, 25.05.2000 & 21.09.2000 respectively.
(3.) The case set up by the petitioner is that respondent No. 2 invited applications for allotment of plots measuring 300 sq. yards to 500sq. yards in Shaheed -E -Azam Bhagat Singh Nagar at Ludhiana whereupon the petitioner was allotted a Plot No. 796 -F measuring 400 sq. yards vide allotment letter dated 6.4.1998/28.4.1998. As per averments made by the petitioner in the writ petition, the reserve price of the plot was fixed Rs. 1455/ -per sq. yard by respondent No. 2 but the respondent raised a demand @ Rs. 2182.50 per sq. yard, which is 11/2 times more than the reserve price of Rs. 1455/ -.;