VIJENDER JAIN,J - (1.) THE petitioner-M/s Enchante Jewellery & Gems Limited, earlier known as M/s Mehrasons Jewellery and Gems Limited, while invoking jurisdiction of this Court under Articles 226/227 of the Constitution of India, has made multifarious prayers, but the challenge is essentially hovering around order dated 18.9.2007 (Annexure P9) vide which resumption order dated 24.6.1998 has been upheld. The petitioner seeks the quashing of these two orders.
(2.) THE petitioner was allotted an institutional plot by respondent no. 1 in the year 1995 after its representative was interviewed on 18.4.1995 and its eligibility, according to the norms, was found to be acceptable. Plot No. 24 situated in Sector 32, Gurgaon having a tentative area of 2035 square meters was allotted to the petitioner vide allotment letter dated 28.6.1995 at a tentative price of Rs. 46,80,500/-. Shorn off other details, one of the primary requirements of the allotment letter was the schedule of payment which was contained in Clause 5 of the letter. However, the petitioner failed to conform to the same which ultimately led to the plot being resumed on 24.6.1998.
(3.) A spate of representations and proceedings were instituted by the petitioner trying to stall the resumption of the plot and as a consequence, it made endeavours to seek the possession of the plot, which was ultimately negatived by the respondent no. 2 vide order dated 18.9.2007.;