AJIT SINGH SULLAY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This challenge in writ proceedings here is to the denial of allotment of a residential plot to the petitioner-Ajit Singh Sually in S.A.S. Nagar despite the entire price thereof having been paid as far back as 1980.

(2.) It was on May 16, 1972 that the petitioner applied for the allotment of a 500 square yards residential plot. Accompanying his application for allotment was a bank draft of Rs. 13,500/- which represented the total amount as demanded for the plot.

(3.) About three years, thereafter, vide letter of March 21, 1975/April 17, 1975, the petitioner was informed that the price of land had been fixed at Rs. 58/- per square yard and he was consequently called upon to remit a sum of Rs. 15,500/- by April 7, 1975. This being the balance payable for the plot at this enhanced rate. The petitioner challenged this demand in writ proceedings. The writ petition was, however, eventually dismissed on July 31, 1978 and the petitioner thereafter paid the said sum of Rs. 15,500/- and it was duly so entered in the Receipt Register on April 2, 1980.