DINESH LALWANI Vs. D.S.I.D.C

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner seeks a direction that the allotment of an industrial plot by the respondent should be restored and possession be handed over. The petitioner was an applicant in a scheme formulated by the respondent corporation for allotment of an alternative industrial plot.

(3.) THE petitioner however did not make any deposit because according to him the payment made was more than the original estimated cost. It is claimed that the petitioner made enquiries and also visited the web-site of the respondent and against his name an amount of Rs. 2,02,008/- was shown as having been paid. He subsequently learnt that the respondents were taking the position that his allotment has been cancelled.