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Supreme Court Of India

Hon'ble Judge(s): A. K. Sikri, Ashok Bhushan , JJ

Constitution of India , Art.226— Alotment of plot - Cancellation of - Corporation allotting plot for setting up industrial unit - Sale deed executed on receipt of entire consideration resulting in absolute ownership of plots in question in favour of allottees - Condition of completion of construction within period of two years stipulated only in allotment letters and not in sale deed - Corporation has no power to cancel allotments or instead demand payment of 50% of prevailing market value of plots forbreach of said condition.