HARDEV KAUR Vs. GREATER MOHALI AREA DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Through the instant writ petition, the petitioner, prays for the quashing/setting aside of the impugned office order dtd. 29/11/2019 (Annexure P/16), as passed by respondent No.2, whereby the allotment of the petitioner of 300 sq. yards plot in IT City 570 Residential Plots Scheme, SAS Nagar (Mohali) in Category "B", has been cancelled and further directing the respondents authorities, to allot and hand over the possession of the plot, as per the entitlement of the petitioner and if for some reason the petitioner is held not entitled to the allotment of plot, to order refund of earnest money of Rs.6.00 lacs along with interest @ 24% p.a., from the date of deposit till the date of realization.

(2.) The respondents invited applications for the allotment of residential plots of various sizes and categories in IT City, Mohali. The petitioner applied for a plot vide application form No.21847 dtd. 19/8/2016, through Punjab and Sind Bank in Category "B" of 300 sq. yards. As per the terms of the brochure, the petitioner duly deposited an amount of Rs.6.00 lacs vide cheque No.609077 dtd. 15/11/2016.

(3.) After proper scrutiny of the application and the documents attached along with the application, the respondents placed the application in the draw of lots. The petitioner was successful in the draw of lots held on 21/9/2016 and was allotted a plot of 300 sq yards in Category "B" and her name figured at Sr. No.116.