PARAMJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks quashing of the orders dated 11.1.2005 and 5.11.2009 (Annexures P-7 and P-16, respectively) and a writ of mandamus to direct the Greater Mohali Area Development Authority (for short 'the GMADA') to issue letter of intent to him for the allotment of a plot measuring 200 square yards.

(2.) The facts may be noticed briefly.

(3.) The Punjab Urban Planning and Development Authority (for short 'the PUDA') (now represented by GMADA-respondent No.2) invited applications for allotment of 3950 free-hold residential plots in Sectors 76- 80 SAS Nagar Mohali for which the scheme opened on 27.11.2010. The applications were required to be submitted by 2.1.2001. There were 700 plots of 200 square yards size out of total 3950 plots.