S G VATS Vs. HUDA & ANR

JUDGEMENT

(1.) The appellant has produced before this Court a photocopy of receipt dated 9.7.2013, showing deposit of Rs.2,000/- in the High Court Lawyers Welfare Fund. The same is taken on record.

(2.) The suit of the plaintiff-appellant for declaration with consequential relief of permanent injunction has been dismissed by both the Courts below. The instant appeal has been filed to challenge the aforesaid judgments and decrees. As per the pleaded facts, a residential plot No.358-P measuring approximately 290 square meters was allotted to the appellant by the respondent-HUDA in general quota vide memo. No.11076 dated 30.8.2000 at a tentative price of Rs.6,25,449/-.

(3.) At this stage, it may also be noticed that the appellant had also applied for a residential plot in reserved category i.e. Government Servant Reserved Quota (GSRQ) on 9.3.2000. According to the appellant, he was allotted a plot under this category, however, no allotment letter was issued to him and he received a memo. i.e. Memo. No.5100 dated 11.4.2001 from the respondents, whereby he was conveyed that since he has already been allotted a residential plot bearing No.358-P in Sector 8/9, P-II, Urban Estate, Karnal in General Category, therefore, he is not entitled for allotment of plot in reserved category or GSRQ.