VIJAY BHATIA AND OTHERS Vs. JABALPUR DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioners claim quashment of the notices Annexures P. 3, P. 5 and P. 6 by issuing writ of certiorari and writ of mandamus commanding the respondent to accept the balance amount of Rs. 4800/ - from each of the petitioners towards full and final payment of the consideration for allotment of plots in their favour and to hand over possession.

(2.) IN the case of disposal of land by direct negotiations, the Authority land shall be disposed of at a premium fixed by the Authority in accordance with general or special sanction given by the State Govt. to the sale of premium to be fixed and all the authority land transferred in accordance therewith shall be liable to ground rent at two percent of the premium.

(3.) OFFERS to acquire in leasehold rights of a plot of which premium has been fixed shall be accompanied with an amount less than l/5th of the premium of plot as earnest money. The acceptance of the earnest money shall not be deemed to impose any obligation on the Authority to grant a lease of plot to the person making the deposit. If the offer is accepted, a communication to that effect shall be given to the purchaser when the grant of lease is sanctioned by the Chariman.