RUPESH KUMAR GILHOTRA Vs. CHANDIGARH ADMINISTRATION

JUDGEMENT

(1.) Respondent No.1 is the Chandigarh Administration through its Advisor; respondent No.2 is the Chief Administrator, Union Territory, Chandigarh; respondent No.3 is the Estate Officer, Union Territory, Chandigarh and respondent No.4 is the Land Acquisition Officer, Union Territory, Chandigarh who acts as the Estate Officer.

(2.) The petitioners have sought a writ of certiorari to quash an order of resumption dated 18.02.2009 passed by respondent No.4, an order dated 21.07.2010 passed by respondent No.2 dismissing his appeal against that order and an order dated 19.03.2014 passed by respondent No.1 dismissing an application for revision against the same. The petitioner has also challenged the cancellation of the order of allotment and the resumption of the booth.

(3.) The petitioner was successful at an auction held on 09.12.2013 in respect of a booth admeasuring 25.093 sq. yards. Accordingly on 16.01.2004 a letter of allotment was issued by respondent No.1 in the petitioner's favour. The booth was sold to the petitioner for a consideration of L 30.50 lacs. 25% of the premium was paid by the petitioner within the period stipulated. The balance amount was payable in three equal installments of L 9,19,827/- each which included interest. The allotment was on free hold basis. Clauses 3,8,9,11,16 and 19 of the allotment letter are as follows:-