SMT. KOSHI MIGLANI W/O PRAMOD MIGLANI Vs. STATE OF RAJASTHAN THROUGH THE ITS SECRETARY,URBAN DEVELOPMENT AND HOUSING DEPARTMENT,SECRETARIAT,JAIPUR

JUDGEMENT

(1.) The petitioner has filed present writ petition with the following prayer:

(2.) The facts in brief are that the petitioner was allotted the plot No.41-C ad measuring 2372.58 sq ft at Srinathpuram in a residential scheme of Urban Improvement Trust, Kota vide allotment letter dated 13-06-2001. According to the terms of allotment; the petitioner-allottee was required to deposit a sum of Rs.4,36,379/- within a period of 30 days, however such amount could be deposited along with the interest @ 18% per annum within a period of 60 days; from the date of allotment i.e. by 11-8-2001, with a further stipulation that on the failure to deposit the requisite amount alongwith interest, within the period of 60 days, the allotment shall stand cancelled automatically.

(3.) It is admitted case of the parties that the petitioner failed to deposit the said amount within the stipulated period of 60 days. Secretary, Urban Improvement Trust(UIT), sent a communication dated 16-7-2002 to the petitioner, informing inter alia that the allotment made in her favour has been automatically cancelled due to non-payment of the cost of plot.