DAULAT RAM BHATTI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Since all the writ petitions involve a common question of law as well as common reliefs have been sought thereins, as such, all the writ petitions are amenable to become decided through a common verdict.

(2.) For the sake of brevity, the facts are taken from CWP-9717-2019.

(3.) Through the instant writ petition, the petitioner prays for the quashing of the impugned demand of Rs.7,50,000.00 raised vide condition No.3 of the allotment letter dtd. 24/1/2019 (Annexure P-4). The said condition No.3, as carried in Annexure P-4 becomes extracted hereinafter.