AIROnline 2018 SC 52 ::AIR 2019 SC (Civil) 483

Supreme Court Of India

(From: Andhra Pradesh)

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

Constitution of India , Art.226— Allotment 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 allotment or instead demand payment of 50% of prevailing market value of plots for breach of said condition. Contract Act (9 of 1872) , S.23— Transfer of Property Act (4 of 1882) , S.11, S.55— AIR 1999 SC 296, Disting. (Para 16 17 18 21) .....