RAJ KARAN BOPARAI Vs. UNION TERRITORY AND ORS.

JUDGEMENT

(1.) This petition involves challenge to orders dated 25.11.1998/1.12.2000 (Annexure P2), 3.3.2000 (Annexure P3) and 14.6.2000 (Annexure P4) issued/passed by the Assistant Estate Officer (exercising the powers of Estate Officer), Chief Administrator and Advisor to administrator, Union Territory, Chandigarh under the Chandigarh Leasehold of Sites and Building Rules, 1973 (for short, 'the rules'),

(2.) For the purpose of deciding whether the impugned orders suffer from any jurisdictional infirmity or legal error, as claimed by the petition, we may briefly notice of the facts.

(3.) On the basis of the highest bid given in the auction held by the Chandigarh Administration on 19.11.1997, the petitioner and others (names not disclosed in the writ petition or the written statement) were allotted residential site on No.388, Sector 30 -A, Chandigarh for a premium of Rs. 63,25,000/ - (for the reasons best known to him, the petitioner has not placed on record the letter of allotment issued by the competent authority of Chandigarh Administration). After 7 days of giving the highest bid and depositing 10% of the premium, the petition and his co -bidders submitted application dated 26.11.1997 (Annexure P1) for cancellation of the site and refund of the amount deposited by them by stating that it was not possible for them to raise construction. Paras 2 to 7 of that application read as under: -