D S LAUNGIA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Since common questions of law arise for decision in this Civil Writ Petition No. 13283 of 1991 and six other connected writ petitions, i.e. C.W.Ps. Nos. 13260, 13546, 16209, 19140, 9078 of 1991 and 1329 of 1992, these are being disposed of by this judgement. In all these petitions challenge is to the validity of notice dated 19/07/1991 calling upon the petitioners to pay the revised sale price of plots allotted to them.

(2.) Reference to relevant facts has been made from the pleadings of C.W.P. No. 13283 of 1991.

(3.) Darshan Singh Longia and Miss Ravneet Kaur were allotted residential, plots Nos. 700 and 693-C, respectively, measuring 400 Sq. Yds. in Sector 70, Urban Estate, SAS Nagar and Dr. Manmohan Singh was allotted residential plot No. 683 measuring 500 sq. yds. in Sector 70, Urban Estate, SAS Nagar vide allotment letters Annexures P-1, P-2 and P-3 by the Estate Officer, Urban Estates, Punjab, Chandigarh. The terms and conditions of allotment are identical. In the allotment letter of Darshan Singh Longia it was stated that the allotment was being made on the provisional price of Rs. 93,000/- since the rate on which the allotment had to be made in Sector 70 had not been finally approved and that the tentative price of the plot would be intimated to him after the approval by the Government. The allotment letter provides that the allotment is subject to the provision of the Punjab Urban Estates (Development and Regulation) Act, 1964 (for short, the Act) and the rules and policy framed thereunder as amended from time to time. In the notice under challenge, Darshan Singh Longia was informed that allotment of the plot had been made to him on provisional basis; that the price of the plot had been fixed by the State Government at Rs. 3,12,000.00. Payment of the sale price of the plot was rescheduled. Challenge to this enhanced price is on the ground that it is not warranted under the provisions of the Act and Punjab Urban Estates (Sale of Sites) Rules, 1965 (for short, the Rules).