GAUTAM PREMISES PVT LTD Vs. GOA HOUSING BOARD

JUDGEMENT

(1.) RULE . Rule, by consent heard forthwith.

(2.) THE petitioner challeges the communication dated 22/10/2012 made by the respondent cancelling the allotment of shops No.A1 -4, A1 -5,A1 -6 and A2 -7 at the Commercial -cum -Residential Complex of the Respondent Board at Ganeshpuri, Mapusa -Goa, allotted to M/s Gautam Premises Pvt. Ltd.

(3.) THE learned counsel for the petitioner submits that the allotment has been made in accordance with the procedure laid down by the respondent. An amount of Rs.14.00 lakhs was deposited with the respondent by the petitioner. The petitioner was expecting handing over of possession of the said shops, upon payment of balance amount due.