GURVINDERJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS Original Complaint has been filed in the following facts and circumstances:

(2.) IT is further alleged in the complaint that apart from the Option Form a letter dated 28th of June, 1994 was also addressed by the complainant to the Estate Officer, Urban Estate, Mohali (prior to the establishment of PUDA it was Urban Estates, Punjab) in which it was mentioned that there is going to be change in address of the complainant and the changed address for correspondence was also mentioned in that said letter. The said letter is stated to have been received vide diary No. 4170 -B dated 28.6.1994. It is mentioned in this letter that the house address would be changed from House No. 200, Sector 19 -A. Chandigarh to E -101. Phase VII, Industrial Area, SAS Nagar, Mohali -160055. It will be apposite to reproduce the letter dated 28.6.1994, which has been appended as Annexure C -2 with the complaint:

(3.) AS per further facts mentioned in the complaint, the complainant wrote another letter dated July 12, 1995 informing the Estate Officer of the opposite parties that his address has further been changed from E -101, Phase VII, Industrial Area, SAS Nagar, Mohali -160055 to HIG -849, Phase -2, Mohali, District Ropar. This letter was diarised in the opposite parties record at Serial No. 9896 dated 12.7.1995. The letter has been appended as Annexure C -3 with the complaint. The receipt of this letter by the opposite parties has not been denied in the written statement and is rather admitted. The complainant did not hear anything about the status of his application. It is stated in the complaint that after waiting for couple of years he just visited the office of the Estate Officer of PUDA in May, 2000 and Inquired about the fate of his application. He was surprised to learn that a plot bearing No. 3539 in Sector 69, Mohali had been earmarked to him in the draw of lots held on August 1, 1995. On the asking of the officials of the Estate Office the complainant gave the requisite affidavit and photocopy of the passport on 23.6.2000. This letter was diarised with the office of the Estate Officer. PUDA, Mohali vide diary No. 9852. The same has been appended as Annexure C -4 with the complaint and is reproduced below: