PARADISE PRINTERS CHANDIGARH Vs. UNION TERRITORY CHANDIGAH

JUDGEMENT

(1.) The Printing press Association of Chandigarh moved the Chandigarh Administration for allotment of plots in Industrial Area to the printing press owners, on which applications were invited in the year 1968 by the Chandigarh Administration for allotment of industrial plots to such suitable industries as were recommended by the District Industries Officer. In response to the aforesaid, some of the writ, petitioners, as printing press owners, made application to the Chandigarh Administration for allotment of industrial plots of the sizes required by each of them.

(2.) While the matter was still under consideration, in the year 1975, an advertisement was issued in the Daily Tribune, inviting application for allotment of industrial plots to the printing press owners, on prescribed forms, and it was provided therein that those who had already applied should apply afresh, but need not send earnest money if they had already deposited under the previous application. In pursuance of the aforesaid press-note, all the 21 petitioners before us, applied for allotment of plots in the prescribed forms, complete in all respects. According to the press-note, the plots were to be allotted at the rate of Rs. 15/- per square yard.

(3.) Chandigarh Administration carved out industrial plots, out of which 43 plots of bigger sizes were earmarked for printing presses and the remaining for other purposes, namely ice-cream industry, kerosene oil, dhabas and other alike purposes.The Chandigarh Administration issued a memo in September, 1977, to all the applicant including the petitioner before us, a copy of which has been annexed with the writ petition as Annexure P.1. Under this memo, the petitioner were directed to deposit 25% of the total price of the plot to enable the Administration to finalise the allotment of sites and also demanded certain affidavit. The petitioners deposited the requisite amounts and also furnished the requisite affidavits. The application received by the Chandigarh Administration for allotment of industrial plots of various categories were more than the plots which were available with the Chandigarh Administration in the Industrial Area. Therefore, lots were drawn in the month of October, 1977, and in the draw of lots, all the 21 petitioners came out successful and plots wee earmarked for each of them for running printing presses. However no letter of allotments was issued to them nor the petitioner were called upon to deposit the balance of 75%.