MANOJ SURESH PINGLE Vs. CHIEF EXECUTIVE OFFICE

JUDGEMENT

(1.) This petition filed under Article 226 of the Constitution of India has prayed for a relief that the petitioner be granted allotment of a plot of land by respondent No.1-MIDC in lieu of the plot of land allotted to the petitioner qua allotment letter dtd. 12/2/2015. It is also prayed that in the alternative the respondents be directed to refund the earnest money alongwith interest. There is also a prayer that the respondents be directed to pay compensation to the petitioner as the petitioner did not start the project and as huge loss was suffered by the petitioner on account of the plot of land being not allotted to the petitioner.

(2.) In our opinion, the reliefs as prayed for by the petitioner are thoroughly misconceived which can be seen from the following facts:

(3.) The petitioner deposited the earnest money of Rs.9,97,500.00 on 21/11/2014 pursuant thereto an allotment letter dtd. 12/2/2015 came to be issued to the petitioner informing the petitioner that plot No.H-145/2 in Additional Nashik Ambad Industrial Area was allotted to the petitioner subject to the petitioner paying an amount of Rs.29,92,500.00 being the balance amount of the premium, within a period of thirty days from the date of receipt of the said allotment order by drawing a demand draft in favour of MIDC, Nashik. The allotment letter incorporated the specific conditions in paragraphs 2 and 3 in regard to cancellation of earnest money deposit which read thus: