INDER MOHAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks quashing of the order dated 10.12.2013 whereby Letter of Intent issued for allotment of 500 sq.yard plot in Aero City SAS Nagar, Mohali was cancelled and the earnest money of Rs. 6 lacs deposited by him has been forfeited.

(2.) The petitioner was successful in the draw of lots held on 29.09.2010 for allotment of residential plot measuring 500 sq.yards in Aero City, SAS Nagar, Mohali. While 10% earnest money had already been deposited with application form, the petitioner was obligated to deposit 15% balance amount within 15 days of the issue of Letter of Intent i.e. on or before 09.04.2011. The petitioner could not arrange the amount and failed to deposit 15% earnest money within the stipulated period. It further appears that the petitioner offered such amount after a delay of 217 days i.e. on 11.11.2011. The authorities declined to accept the delayed deposit/belated payment and eventually cancelled the allotment. 10% of the earnest money deposited was also forfeited in entirety. The petitioner challenged the order before superior authorities in appeal but having failed has filed the instant writ petition.

(3.) When this case came up for preliminary hearing on 14.01.2016, following order was passed by this Court:-