Punjab-Haryana High Court
Parveen Vashisht vs Haryana Urban Development Authority on 31 January, 2012
Author: Hemant Gupta
Bench: Hemant Gupta, A.N.Jindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Date of decision: 31.1.2012
(1) CWP No. 23185 of 2011 (O&M)
Parveen Vashisht ......Petitioner
vs.
Haryana Urban Development Authority
and ors .....Respondents
(2) CWP No. 21246 of 2011 Ashwani Malhotra ......Petitioner vs. Haryana Urban Development Authority and ors .....Respondents Present: Mr. Gaurav Bakshi, Advocate for the petitioner.
Mr. P.S. Sullar, Advocate for respondent-HUDA.
(3) CWP No. 1485 of 2012 Trilok Chand Arora ......Petitioner vs. State of Haryana and ors .....Respondents Present: - Ms.Savita Bhandari, Advoate for the petitioner.
Ms. ShubhraSingh, DAG, Haryana Mr. Siddharth Batra, Advocate for respondent-HUDA (4) CWP No. 17751 of 2011 Rajneesh Gupta ......Petitioner vs. CWP No. 23185 of 2011 -2- State of Haryana and ors .....Respondents (5) CWP No. 19290 of 2011 Sushil Gupta ......Petitioner vs. State of Haryana and ors .....Respondents (6) CWP No. 19371 of 2011 Neeru Arora and another ......Petitioners vs. State of Haryana and ors .....Respondents Present: - Ms. Monisha Lamba, Advocate for the petitioners.
Ms. Shubhra Singh, DAG, Haryana Mr. Arun Walia, Advocate for respondent-HUDA (7) CWP No. 18908 of 2011 Jyoti Arora and another ......Petitioners vs. Haryana Urban Development Authority and ors .....Respondents (8) CWP No. 18838 of 2011 Sharat Chandara ......Petitioner vs. Haryana Urban Development Authority and ors .....Respondents (9) CWP No. 22276 of 2011 Lata Jain ......Petitioner vs. Haryana Urban Development Authority and ors .....Respondents CWP No. 23185 of 2011 -3- (10) CWP No. 21174 of 2011 Sakshi Ahuja ......Petitioner vs. Haryana Urban Development Authority and ors .....Respondents Present: - Mr. Puneet Bali, Advocate for the petitioners.
M/s Arun Walia and P.S. Sullar, Advocates for respondents.
(11) CWP No. 19247 of 2011 Parveen Ranjan ......Petitioner vs. The State of Haryana and ors .....Respondents Present: - Mr. Harminder Singh, Advocate for the petitioner.
Ms. Shubhra Singh, DAG, Haryana Mr. Arun Walia, Advocate for respondent-HUDA CORAM: -HON'BLE MR. JUSTICE HEMANT GUPTA HON'BLE MR. JUSTICE A.N.JINDAL HEMANT GUPTA, J This order shall dispose of above mentioned eleven petitions wherein the grievance of the petitioner(s) is that the possession of the plots allotted to them has not been delivered for the reason that such plots fall within the forest zone.
Learned counsel appearing for respondent-HUDA has pointed out that a decision has been taken to consider the claim of the petitioner(s) for allotment of alternative plots; firstly in the same sector in which the plots were allotted and if plots are not available in the same sector, the case CWP No. 23185 of 2011 -4- of the petitioner(s) will be considered fore allotment of the alternative plots in terms of the policy dated 10.12.2007.
Keeping in view the said statement, we direct respondents to complete the process of allotment of alternative plots to the petitioner(s) in terms of the policy dated 10.12.2007 within a period of three months.
Disposed of.
(HEMANT GUPTA) JUDGE (A.N.JINDAL) JUDGE 31.1.2012 preeti