K. Kannan, J.@mdashThere is no representation for the Petitioner.
2. The writ petition relates to allotment of residential plot in the Co-operative Housing Complex, Bathinda. The order of allotment vide Annexure
P-1 determines the price of the plot at Rs. 110- Rs. 300/- per sq. yard depending on the size and location of the plot. The Petitioner was informed
of the allotment of plot No. 1616 measuring 500 sq. yards and the tentative price of the land had been fixed at Rs. 1,50,000/- .The above
document (Annexure P-1) reveals the fact that the Petitioner had deposited Rs. 500/-and the balance towards the first installment was payable
under 15 days. The writ petition was filed for a direction that allotment of the plot shall be made @ Rs. 110/- per sq. yard.
3. The allotment and sale by the Housing Board is truly a promotional policy of housing. In the manner of determination of price, the Housing
Board is entitled to even take commercial considerations, such as moderate profit to invest in properties and float several schemes for housing for
various classes of people. Courts do not have the authority to redetermine price for the sake of parties unless, the price is shown to be expressive
and arbitrary. I will see no such reason to make a judicial intervention for fixation of price for sale.
4. The writ petition with the prayer made is not sustainable in law and is dismissed as such.