KANTA JALOTA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioners are the allottees of industrial plots at Jalandhar. The allotments were made in the year 1985 by respondent No. 3 -The Punjab Small Industries & Export Corporation Ltd. at the rate of Rs. 28/ - per square yard. The petitioners were thereafter served the impugned communication in the year 1994 asking them to deposit an additional amount of Rs. 150/ - per square yard. The petitioners have impugned the above -stated enhancement in the allotment price primarily on the ground of non -observance of principles of natural justice and the fact that no reason whatsoever to justify the enhancement was assigned.

(2.) IT may be mentioned here that this writ petition was ordered to be listed for hearing along with CWP No. 5803 of 1994.

(3.) THE instant writ petition is also disposed of in the same terms, as reproduced above.