Punjab-Haryana High Court
Sunil Kumar And Another vs State Of Haryana And Others on 1 March, 2012
Author: Hemant Gupta
Bench: Hemant Gupta, A.N. Jindal
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Date of decision: March 01, 2012
C.W.P. No. 11708 of 2011
Sunil Kumar and another
.. Petitioners
Vs.
State of Haryana and others
.. Respondents
Present: Mr. I.P.S. Kohli, Advocate for the petitioners.
Ms. Shubhra Singh, DAG, Haryana.
Mr. Arun Walia, Advocate for HUDA.
C.W.P. No. 19853 of 2010
Aneesh Chawla
.. Petitioner
Vs.
Sate of Haryana and others
.. Respondents
Present: Mr. Amit Jhanji, Advocate for the petitioner.
Ms. Shubhra Singh, DAG, Haryana.
Mr. Arun Walia, Advocate for the HUDA.
C.W.P. No. 20318 of 2011
Melton Furnaces (P) Limited
.. Petitioner
Vs.
State of Haryana and others
.. Respondents
C.W.P. No. 20322 of 2011
Vivek Gupta
.. Petitioner
Vs.
State of Haryana and others
.. Respondents
Present: Dr. Surya Parkash, Advocate for the petitioner
in CWP Nos. 20318 and 20322 of 2011.
Ms. Shubhra Singh, DAG, Haryana.
Mr. D.V. Sharma, Sr. Advocate with
Ms. Shivani Sharma, Advocate for the HUDA.
C.W.P. No. 11708 of 2011 -2-
***
C.W.P. No. 10509 of 2011
Ms. Sarita Tandon .. Petitioner Vs. Haryana Urban Development Authority, Panchkula and others .. Respondents Present: Mr. Vijay Guleria, Advocate for the petitioner.
Ms. Shubhra Singh, DAG, Haryana.
Mr. Arun Walia, Advocate for the HUDA. C.W.P. No. 23066 of 2011 Sushila Jain and another .. Petitioners vs. Haryana Urban Development Authority, Panchkula and others .. Respondents Present: Mr. Puneet Bali, Advocate for the petitioners.
Mr. D.V. Sharma, Sr. Advocate with Ms. Shivani Sharma, Advocate for the HUDA. Coram: Hon'ble Mr. Justice Hemant Gupta Hon'ble Mr. Justice A.N. Jindal Hemant Gupta, J This order shall dispose of Civil Writ Petition Nos. 19853 of 2010 and 10509, 11708, 20318, 20322 and 23066 of 2011, having common question of law and facts.
Present writ petitions have been preferred by the allottees of the residential plot in Sector 52, Gurgaon (except petitioner No.2 in CWP No. 23066 of 2011, who has been allotted plot in Sector 57, Gurgaon). The petitioners have sought directions from this Court to allot alternative plot in view of the fact that the respondents are unable deliver the physical possession of the said plot for one reason or the other. Petitioners have also C.W.P. No. 11708 of 2011 -3- *** sought interest @ 9% per annum on account of inability of the respondents to deliver the physical possession of the plot in view of the policy dated 10.12.2007.
Learned counsel for the respondents No.2 to 4 states that the alternative plot shall be allotted to the petitioners in Sector 51, Gurgaon and that the process for allotment shall be completed within a period of four months in terms of the policy dated 10.12.2007.
In view of the said statement, the present writ petitions are disposed of with the direction to the respondents to allot the residential plot to the petitioners in Sector 51 Gurgaon of equivalent size, as allotted to the petitioners, within a period of four months.
In respect of the claim of the petitioners for interest, petitioners are permitted to submit their representation, which shall be considered by the respondents in accordance with law.
Disposed of accordingly.
(Hemant Gupta)
Judge
March 01, 2012 (A.N. Jindal)
deepak Judge