SURYA KANT,J - (1.) THIS order shall dispose of Civil Writ Petitions No. 7095 to 7098, 8895 to 8897 of 1988 as common questions of law and facts are involved therein. However, for the sake of brevity, the facts are being taken from CWP No. 7095 of 1988.
(2.) THE petitioner seeks a writ in the nature of certiorari for quashing of the letter dated 1.2.1988 whereby the earnest money deposited by him for allotment of Plot No. 193, Sector 25, Transport Nagar, Panipat has been returned. He also seeks a writ in the nature of mandamus directing the respondents to allot the aforesaid plot to him on "first come first served" basis. The facts may be noticed briefly. On 31.3.1987 the Haryana Urban Development Authority (for short "HUDA") invited applications for 'booking agencies' in the Transport Nagar at Panipat on free hold "first come first served" basis. There were total 47 plots of two categories. The petitioner sent a draft of Rs. 10,800/- along with the application form for allotment of one of the plots, the receipt of which was duly acknowledged by the respondents vide Annexure P-2. The petitioner is stated to have visited the office of respondent No. 3 several times along with balance amount which was, however, not accepted on one pretext or the other. The petitioner thereafter received the impugned communication dated 1.2.1988 whereby the earnest money deposited by him had been returned. The petitioner alleges that before the refund of the earnest money, Plot No. 193, Sector 25, Transport Nagar, Panipat was decided to be allotted to him, being an existing Transporter.
(3.) AGGRIEVED at the decision of the respondents to return the earnest money and non-allotment of the subject plot, that the petitioner has approached this Court.;