BANWARI LAL SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) We have heard learned counsel appearing for the appellant.

(2.) The judgment of learned Single Judge, dated 21.04.2015, dismissing the writ petition in limine, on gross laches, is under challenge in this Special Appeal.

(3.) It is submitted by learned counsel appearing for appellant that the appellant/petitioner had applied for allotment of a plot in Thatar Awasia Yojna, advertised by the Notified Area Committee, Amer, which was merged in the Jaipur Municipal Corporation, in the year 1988, on deposit of registration fee of Rs. 500.00 on 15.07.1988. A lottery system was adopted for allotment, in which the petitioner did not succeed. It is alleged that thereafter he continued to wait for allotment, but that despite several reminders and representations, no plot was allotted to him.