Punjab-Haryana High Court
Kuldeep Rai Saini vs Haryana Urban Development Authority ... on 16 May, 2012
Author: Hemant Gupta
Bench: Hemant Gupta, A.N. Jindal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No. 9220 of 2012
Date of Decision: 16.05.2012
Kuldeep Rai Saini
........Petitioner
Versus
Haryana Urban Development Authority and others
.......Respondents
CORAM: HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE A.N. JINDAL
Present: Mr. Gaurav Bakshi, Advocate
for the petitioner
HEMANT GUPTA, J.
The petitioner is an allottee of Plot No. 411, Sector-45, Faridabad. The possession of the said plot has not been handed over to the petitioner for the reason that the said plot falls within the forest zone. The petitioner relied upon an order passed in CWP No. 23185 of 2011 decided on 31.1.2012 wherein the respondents have undertaken to consider the claim of similarly situated petitioner(s) for allotment of alternate plots in terms of the policy dated 10.12.2007.
In view of the said fact, present petition is disposed of in the same terms as in CWP No. 23185 of 2011 titled as Parveen Vashisht vs. Haryana Urban Development Authority and others decided on 31.1.2012.
(HEMANT GUPTA) JUDGE (A.N. JINDAL) 16.05.2012 JUDGE reena