Punjab-Haryana High Court
Manoj Attri vs Haryana Urban Development Authority ... on 21 April, 2010
Author: Ajay Kumar Mittal
Bench: Ajay Kumar Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No. 6979 of 2010
Date of Decision: 21.4.2010
Manoj Attri
....Petitioner.
Versus
Haryana Urban Development Authority and others
...Respondents.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL.
PRESENT: Mr. Lokesh Sinhal, Advocate for the petitioner.
AJAY KUMAR MITTAL, J.
In this petition filed under Articles 226/227 of the Constitution of India, the petitioner has prayed for issuance of a writ in the nature of mandamus directing the respondents to consider his case and allot him a plot measuring 14 marlas under the oustees policy.
Learned counsel for the petitioner submits that the petitioner has made a representation dated 24.11.2008 (Annexure P-
14) to the respondents for the same relief as claimed in this writ petition but no action has been taken thereon so far and he shall feel satisfied if a direction is issued to respondent No.1 to decide the same in a given time frame.
After hearing the learned counsel for the petitioner and perusing the file, the present writ petition is disposed of with a direction to respondent No.1 to decide the representation (Annexure P-14) sent by the petitioner within a period of three months from the date of receipt of a certified copy of this order by passing a speaking order and after affording an opportunity of hearing to the petitioner.
April 21, 2010 (AJAY KUMAR MITTAL) gbs JUDGE