AKHIL KUMAR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The petitioner impugns the order dated 10.5.2013 (Annexure P-8) passed by second and third respondents whereby plot No. 423 in Bhoglan Colony (Guru Arjan Dev Colony), Rajpura Town, District Patiala has been offered for allotment at the rate of Rs. 22,800/- per sq. yard. The short grievance of the petitioner in the instant writ petition is that the allotment rate so determined by the Authorities in purported compliance of the decision dated 7.1.2013 (Annexure P-6), rendered by this Court in a bunch of writ petitions including CWP No. 8149 of 2010, (Renu Bala and others Vs. State of Punjab and others), is wholly discriminatory and arbitrary as plots of similar size, namely, 100 sq. yards have already been allotted through the same auction at the rate of Rs. 9300-9400 per sq. yard.

(2.) The residential plots were auctioned by respondents No. 2 and 3 on different dates in the year 2010. The petitioner was the highest bidder in an auction held on 9.6.2010 for plot No. 423, Guru Arjan Dev Colony measuring 100 sq. yards. He offered the rate of Rs. 8800/- per sq. yard. The bid given by the petitioner and some other highest bidders were not confirmed by the Competent Authority and all of them feeling aggrieved, approached this Court in a bunch of writ petitions which were decided on 7.1.2013 with a direction to the Competent Authority to reconsider the matter in the light of the following observations:-

(3.) In compliance to the above reproduced directions, the respondents have re-considered the matter and have offered allotment to petitioner at a higher rate of Rs. 22,800/-. While determining the aforesaid rate of allotment, the respondents have pointed out that in a subsequent auction held on 11.11.2010, the highest bid was of Rs. 19,000/- per sq. yard. After adding interest at the rate of 10% per annum, the respondents have worked out Rs. 22,800/- as the allotment price in the year 2013 and accordingly have offered it to the petitioner.