BHARAT BHAMBI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner seeks a writ of certiorari to quash an order of resumption dated 07.05.2002 passed in respect of a residential plot, an order dated 28.11.2005 dismissing his appeal and an order dated 28.08.2012 dismissing the revision petition.

(2.) By a letter dated 27.02.1998 the respondents allotted a plot in favour of the petitioner on the terms and conditions mentioned therein. It is not disputed that the petitioner failed and neglected to pay the amounts due thereunder. As a result thereof the respondents by the impugned order dated 07.05.2002 resumed the plot in question.

(3.) What transpired thereafter establishes beyond doubt that the petitioner unconditionally accepted the order of resumption. The demand to revive the allotment is admittedly an after thought. It is not open to the petitioner now to change his mind and seek the allotment afresh. The situation is changed entirely.