JASWANT SINGH Vs. STATE OF PUNJAB & OTHERS

JUDGEMENT

(1.) (Oral) - The petitioner impugns orders dated 16.7.2003, 4.5.2011 and 13.9.2013 (P-4, P-6 and P-12 respectively) whereby the allotment of MIG House No.691-B, Phase 11, Sector 65, SAS Nagar Mohali was cancelled and his appeal and revision petition against that orders have also been dismissed.

(2.) The above stated dwelling unit was offered vide Letter of Intent dated 9.11.1989 (P-1) under the Self Financing Scheme. The aforesaid letter describes the covered area of the flat to be 617 square feet on the ground floor and 700 square feet on the 1st floor. The accommodation in the flat is also described in Column 4 of the table to the following effect:- <FRM>JUDGEMENT_340_LAWS(P&H)8_2015_1.html</FRM>

(3.) The Letter of Intent followed the Letter of Allotment dated 21.12.1991 (P-2).