CHANDRASHEKAR Vs. DIRECTOR, AGRICULTURE MARKET DEPARTMENT

JUDGEMENT

(1.) This writ petition is filed seeking for quashing of Annexure-L, a resolution, by which the allotment made in favour of the petitioners along with others had been ordered to be forfeited on the ground that the building, as required under the terms of allotment, had not been erected within a period of one year.

(2.) A further prayer is also made to direct the respondent authorities to grant a year's time to put up construction on the plots allotted to the petitioners.

(3.) It is not in dispute that in similar matters, this court has directed the order of forfeiture to be kept in abeyance for a period of one year and has directed similarly placed persons to obtain approvals for constructing the building and construct buildings within an outer limit of one year thereafter.