LAWS(P&H)-2015-9-535

KAPIL KUMAR Vs. STATE OF PUNJAB & ANOTHER

Decided On September 02, 2015
KAPIL KUMAR Appellant
V/S
State of Punjab and Another Respondents

JUDGEMENT

(1.) This order shall dispose of CWP No.8458 of 2014 and CWP No.10834 of 2014 as the point in issue involved in both the cases is whether the petitioners are entitled to allotment of residential plots at the rate of the year 2012 or 2013-14

(2.) The facts are extracted from CWP No.8458 of 2014.

(3.) In this second round of litigation, the petitioner assails the allotment letter dated 3.3.2014 (P-4) to the extent of rate of allotment as he has been offered allotment of plot No.36F measuring 300 square yards in "Maharishi Balmik Nagar Development Scheme" as a "local displaced person" at the reserved price of Rs. 20,700/- per square yards.