BHUPINDER KUMAR Vs. STATE OF PUNJAB & OTHERS

JUDGEMENT

(1.) This order shall dispose of aforesaid three review applications seeking review of the common order dated 02.03.2015 rendered in three writ petitions filed by the applicant-petitioner(s). Though the applicant- petitioners have sought review in all the petitions on identical grounds, but Mr. Dhuriwala pointed out that facts of Rajinder Kaur's case and Bhupinder Kumar's case are different from that of Surjit Singh's case and that the distinction between these cases has escaped attention of this court.

(2.) The applicant-petitioners have sought review of the orders relying upon:

(3.) In the said cases, it has been decided to allot plots at the rate of Rs.1400/- per sq. yard. Since the said orders have not been noticed, therefore, there is error apparent on record. It is also pointed out that in Bhupinder Kumar's case, the petitioner has communicated unconditional acceptance for allotment at the rate of Rs.3600/- per sq. yard on 04.02.2000. In Rajinder Kaur's case also, the acceptance was conveyed without prejudice to her legal and constitutional rights on 02.03.2000. Therefore, the basis of judgment proceeds on wrong assumption of law and facts.