DILIP KUMAR PATTANAIK Vs. BHUBANESWAR DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE present writ application has been filed by the petitioner challenging the legality of office order dated 10.9.2008 issued by the Bhubaneswar Development Authority -Opposite Party No.1 (in short the 'B.D.A.') in cancelling the letter of allotment dated 18.2.2000, wherein, Plot No.72 (A), measuring 1529.40 sq. ft. had been allotted to the petitioner at District Centre Self Financing Commercial Complex, Chandrashekharpur, Bhubaneswar.

(2.) IT appears that the B.D.A. had published an advertisement inviting applications for allotment of approximately 144 constructed shop -cum -residence units, 96 constructed Pindis, 290 Commercial Plots of different sizes for the purpose like clinic, petrol pump, restaurant, nursery schools, hotel etc. The objective of B.D.A. was to create self - financing commercial units at Chandrashekharpur area of Bhubaneswar town for an area of more than 35 acres and the petitioner had applied for allotment of a commercial plot of 3500 sq.ft. under the Self Financing Commercial Complex at Chandrashekharpur, Bhubaneswar.

(3.) IN Paragraph -13 of the writ application, it is averred that though the petitioner has received the cheque, yet he did not encash the same and sought to challenge the illegal action of B.D.A. by filing the present writ application.