RIPTINDER SINGH Vs. DIRECTOR HOUSING AND URBAN DEVELOPMENT

JUDGEMENT

(1.) THE complainant Lt. Col. (Dr.) Riptinder Singh applied for the registration of the allotment of one Kanal residential plot (500 sq. yds.) in Defence Colony at SAS Nagar on 24.10.1975 by submitting a demand draft of Rs. 2,000/ - as earnest money to respondent No. 1 The Director, Housing and Urban Development, Punjab. After a long wait the complainant, a serving officer requested the Punjab Government in the year 1985 for early allotment of the plot out of the Government discretionary quota, which was accepted in 1987. Consequently on 19.3.1987 the complainant was informed by the Estate Officer, Urban Estate, Chandigarh -respondent No. 2 that plot No. 701 in Sector 70 measuring 400 sq. yds. has been allotted to him at the total price of Rs. 93,000/ - vide their letter Annexure C/1 No. A -2(701 -Sec.70)87/5743 dated 19.3.1987. Later on plot No. 168 was substituted in place on earlier i.e. Plot No. 701, Sector 70, Mohali.

(2.) THE complainant deposited Rs. 23,250/ - as 25% of the total cost of the plot in question immediately after the allotment of said plot and also deposited the sum of Rs. 49,525/ - and Rs. 19,000/ - on 29.7.1987 and 22.7.1988 respectively. The entire price of Rs. 93,000/ - of the said plot was thus deposited.

(3.) LATER on the complainant was served with an allegedly illegal notice dated 15.10.1991 to deposit Rs. 2,19,000/ - as enhanced price of the plot in question vide their letter Annexure C/3 No. A -2(plot No. 701, Sector -70) 91/8437 within 30 days as per details mentioned in it. The complainant was aggrieved from the enhanced price of the plot hence the present complaint has been preferred.