FULJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has prayed for quashing of the notice Annexure P-4 dated 25. 3. 1992 issued by the Estate Officer, Urban Estate, Punjab (Respondent No. 3) for payment pf balance of price of the plot allotted to her.

(2.) Briefly stated, the facts of the case are that on the basis of application submitted by her for allotment of plot under the discretionary quota of the government, the Superintendent Housing-I, Department of Housing and Urban Development, Government of Punjab sent memo Annexure P-1 dated 12. 2. 1987 to the Director, Housing and Urban Development, Punjab conveying the government's decision of allot to the petitioner a residential plot measuring 400 sq. yards in the Urban Estate, S. A. S. Nagar (Sector 70 ). Soon thereafter, respondent No. 3 issued memo Annexure P-2 for allotment of plot No. 702 in Sector 70, Urban Estate, S. A. S. Nagar to the petitioner. Paragraphs 1 and 4 of the said memo read as under:

(3.) Vide memo Annexure P-3 dated 8. 4. 1987, the schedule of payment was conveyed to the petitioner. After five years, the impugned notice Annexure P-4 was sent to her for payment of price which was fixed as Rs. 3,12,000/- by the State Government.