DEV NARAYAN MANDAL Vs. STATE OF U P

JUDGEMENT

(1.) These three writ petitions raise a challenge to the order dated 10.10.2014 whereby the representation filed by the petitioner-Dev Narayan Mandal in relation to his claim of allotment of commercial plot No.1 (CP1) and commercial plot No.2 (CP2) by the U.P. Avas Evam Vikas Parishad, Lucknow has been rejected holding that the claim of the petitioner seeking possession and transfer of the said plots in his favour has been cancelled on account of violation of the terms and conditions of such allotment, particularly on account of non-payment by the said petitioner.

(2.) The other two writ petitions have been filed questioning the same order whereby their representations have also been rejected upholding the disapproval of their bids vide order dated 4.3.2006 which they claim were highest bids in the auction in respect of the same plots held on 28.1.2006 on a fresh advertisement dated 18.1.2006.

(3.) The background in which the aforesaid dispute arose began with the auction held on 10.12.2001 in respect of commercial plot No.2 (CP2) and the auction dated 25.1.2002 in respect of commercial plot No.1 (CP1). The petitioner-Dev Narayan Mandal, the proprietor of M/s. Deva Constructions was the successful bidder and the Joint Commissioner (Housing) approved the said auctions respectively on 24.12.2001 and 25.2.2002 for an area of 897.75 sq. mtr. against which the petitioner claims to have deposited the token amount of Rs.13,90,000/-. The allotment letter for CP1 is stated to have been issued on 18.4.2002 for an area of 600 sq. mtr. for which a token amount of Rs.16,35,508/- is stated to have been deposited in two instalments.