JAGDISH RAJ Vs. JAMMU DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Petitioner questions the order dated 12th of Sept., 2015 passed by the Vice-Chairman, Jammu Development Authority whereby the allotment of a commercial plot made in his favour vide allotment order dated 18th of Sept., 2002 has been cancelled.

(2.) Briefly stated the material facts are as under:

(3.) A plot of land measuring 900 sq. ft., opposite railway station, came to be allotted in favour of the petitioner by virtue of allotment order dated 18th of Sept., 2002, which reads as under: