GOVIND KAUR CHHATPAL, W/O LATE SURENDRA SINGH CHHATPAL Vs. MUNICIPAL CORPORATION KORBA THR COMMISSIONER

JUDGEMENT

(1.) Heard.

(2.) The husband of the petitioner was allotted Plot No.68 admeasuring 4000 sq. ft. at Kosabadi area, Korba in the year 1977 under Unified Urban Development Scheme along with many other allottees and the petitioner's husband was asked to deposit a sum of Rs.12,000/- ,which he had already deposited as substantiated in the document-Annexure P/2, which is the true copy of the record maintained in the office of Municipal Corporation, Korba, the successor in interest of the erstwhile Special Area Development Authority, Korba, who alloted the said plot to the petitioner's husband.

(3.) In this petition, the petitioner has prayed for quashment of the decision taken by the Municipal Corporation, Korba on 3.2.2009 for auction of Plot No.68 as according to the petitioner, the said plot having already been allotted to her late husband, the same is not available for disposal by way of auction.