Punjab-Haryana High Court
Varun Sheokand vs State Of Haryana And Others on 5 May, 2026
CWP-PIL-
PIL-48-2023 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP
CWP-PIL-48-2023 (O&M)
Date of decision : 05.05.2026
.2026
Varun Sheokand
.......Petitioner
Versus
State of Haryana and others
.......Respondents
.......Respondent
CORAM: HON'BLE MR. JUSTICE SHEEL NAGU, CHIEF JUSTICE
HON'BLE MR. JUSTICE YASHVIR SINGH RATHOR
Present: Mr. Tushar Sharma,, Advocate,
for the petitioner.
Mr. Vivek Saini, Addl. A.G., Haryana.
Mr. Deepak Sabherwal, Advocate,
For respondent-HSVP.
****
SHEEL NAGU, CHIEF JUSTICE ( Oral )
1. The petitioner has preferred this petition under Article 226 read with Article 227 of the Constitution of India, praying for the following relief:
(i) For setting aside/quashing of the action of respondent No.4-HSVP in auctioning plot No.GH-1, No.GH Sector 42, Plot No.GH-30, 30, Sector 53 and Plot Nos.Gh-
Nos.Gh 1 to 5 in Sector 25 25-25A, 25A, Gurugram, vide advertisement (Annexure P P-1),
1), where natural drain/nalla,, a water body and a dense green cover is in existence.
(ii) For issuance of an appropriate writ, order or direction in the nature of mandamus directing the AJAY PRASHER 2026.05.06 16:12 I attest to the accuracy and integrity of this document CWP-PIL-48-2023 (O&M) -2- respondents to maintain the nature and character of natural drains, water bodies and green areas as it is.
(iii) For issuance of an appropriate writ, order or direction in the nature of mandamus directing the respondents to frame a policy for providing compensatory afforestation or replantation in lieu of each tree being cut on account of development of infrastructure and till the time the said policy is not framed, no plot or land with green cover be permitted to be sold by the respondents for any other purpose except as green belt or green areas.
2. We have heard learned counsel for the rival parties.
3. This Court, on 18.10.2024 had restrained construction on the site, which was earmarked for Group Housing No.30, Sector 53, Gurugram, since it was adversely affecting the large and thick green cover at the same place. Later, the Estate Officer-II, HSVP, Gurugram, produced an email stating that the interim order dated 18.10.2024 passed by this Court shall be complied with and the site having thick green cover shall be preserved as it is. The said email was earlier directed to be taken on record. However, the same is now taken on record as Annexure 'Z'.
4. Learned counsel for HSVP also submits that the Haryana Preservation of Tree Act, 2026 is in the process of being formulated and shall be notified as soon as it gains approval of the competent authority.
5. In view of the above, the first and substantial prayer made in this petition for restraining the respondents from AJAY PRASHER 2026.05.06 16:12 I attest to the accuracy and integrity of this document CWP-PIL-48-2023 (O&M) -3- raising any construction in the thick green cover in Gurugram, stands satisfied.
6. For the purpose of other ancillary prayers, which are consequential in nature, this Court extends liberty to the petitioner to intervene in CWP-PIL-70-2026 (Sunil Kumar Sharma and others vs. Union of India and others), where a similar issue of protection of green cover in the States of Haryana and Punjab is under adjudication.
7. With the aforesaid liberty, the present petition stands disposed of.
8. Pending application(s), if any, also stand disposed of.
(SHEEL NAGU)
CHIEF JUSTICE
(YASHVIR SINGH RATHOR)
May 05, 2026 JUDGE
Ajay Prasher
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
AJAY PRASHER
2026.05.06 16:12
I attest to the accuracy and
integrity of this document