BANSAL INDUSTRIES Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) M/s Bansal Industries, Industrial Development Colony, Rohtak, has filed the instant Letters Patent Appeal against the judgment dated 18.4.2011, passed by the learned Single Judge, whereby CWP No. 4961 of 1990 filed by the appellant challenging the order dated 12.2.1990 (Annexure P-13) cancelling the allotment of plot No. 191, Industrial Development Colony, Rohtak, in his favour, was dismissed.

(2.) We have heard learned counsel for the parties and have gone through the impugned judgment passed by the learned Single Judge.

(3.) In this case, in the year 1985, the Director of Industries, Haryana, invited applications for allotment of industrial plots in the newly set up Industrial Estate, Rohtak. The appellant applied for a plot along with earnest money of Rs. 2,000/-. Vide provisional letter of allotment dated 22.7.1985 (Annexure P-1), the appellant was offered industrial plot No. 18 measuring 1000 square yards for a tentative price of Rs. 20,000/-, subject to fulfilling certain conditions mentioned in the provisional letter of allotment.