- (1.) Heard learned counsel for the petitioner. The petitioner had approached this Court seeking direction upon the respondent-Steel Authority of India and Bokaro Steel Plant to confirm the allotment earlier made in favour of the petitioner on old rates at which it was allotted for construction of Hotel. The petitioner has sought quashing of the letter dated 3.10.2002 by which the allotment has been withdrawn by the respondents..
(2.) The petitioner has tried to make out a case that area of 11.19 acres of lands belonging to the petitioner has been acquired by the respondents vide Land Acquisition Reference Case Nos. 17/19/20/21/32/34/37 of 1998 for establishment of Bokaro Steel Plant/Steel Authority of India. According to the petitioner, prior to the said acquisition, the Management-respondent Steel Authority of India/Bokaro Steel Plant has given assurance for rehabilitation of the land losers, who became displaced by the act of such acquisition of lands.
(3.) Accordingly, the petitioner was offered an area of 0.25 acres of land for establishment of a hotel on Plot No. NHP-2 situated in West of Co-operative Colony, Bokaro Steel City, Bokaro. The said allotment was made vide letter dated 7.7.1993 and for entering on tease in respect of the same land for a period of 33 years initially at Rs. 52,750/- for which earnest money of Rs. 5,000/- was to be deposited. The petitioner has deposited earnest money of Rs. 5,000/- and thereafter requested for acceptance of premium money and for giving possession of land in his favour vide letter dated 27.10.1997. Annexure-3 is one of such application of the petitioner. The respondent vide letter dated 26/31 July, 2000 informed the petitioner to accept the revised rate for allotment of the said plot The petitioner, however, made a request for reconsideration of such decision to offer the piece of land on revised rate as according to him, several persons have been handed over possession of land on payment of old rates of premium and he had also not received any compensation against his land. However, according to the petitioner, despite his representation, respondents did not act upon it. He also approached the Deputy Commissioner on whose intervention, the respondents were once again asked to reconsider the aforesaid issue, but the petitioner was surprised to receive the letter dated 3.10.2002 by which offer of allotment of the petitioner's plot has been withdrawn as he has failed to comply with the terms and conditions stipulated in offer letter, which is Annexure-1 to the writ petition. Thereafter, certain exchange of correspondences took place, but the matter could not be resolved. In such circumstances, the petitioner has been compelled to move this Court for the relief as prayed for.;