MANISH GUPTA Vs. STATE OF M.P.

JUDGEMENT

(1.) THE petitioner has filed this Public Interest Litigation in regard to allotment of a land having area 374.91 acres situate at A-4, Residential Sector, Gwalior in favour of respondent No. 13.

(2.) THE petitioner is a Co-editor of a Hindi Weekly newspaper "Mradang". He pleaded that the land mentioned above has been allotted in favour of respondent No. 13 on extraneous consideration in an arbitrary manner and a loss of RS.100.00 crores has been caused to the Government and to Special Area Development Authority in the allotment of land contrary to the terms and conditions of the Tender notice.

(3.) THE respondent No. 13 did not deposit the 25 % premium amount, which was required to be deposited within a period of 30 days from the date of issuance of reservation-cum- acceptance letter. The respondent-Company deposited Rupees one crore on 25-3-2008, vide cheque No. 132277 and thereafter, on 19-5-2008, the respondent-Company had deposited three cheques of RS.13.50 crores of different dates. As per the return filed by the SADA, the respondent-Company had deposited a total premium amount of 25%, RS.14,50,00,250.00 upto 21-9-2010. Thereafter, a fresh allotment order was issued on 12-10-2010 in favour of respondent-Company and he was directed to pay rest of the amount in three installments in following manner:- <IMG>JUDGEMENT_497_MPHT5_2012image2.jpg</IMG>