Punjab-Haryana High Court
Pooja Arora vs State Of Haryana & Ors on 10 September, 2018
Author: Surya Kant
Bench: Surya Kant
HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP No.22885 of 2018 (O&M)
Date of Decision: 10.09.2018
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Pooja Arora ...Petitioner
VS.
State of Haryana & Ors. ... Respondents
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Coram : Hon'ble Mr.Justice Surya Kant
Hon'ble Mr.Justice Sudip Ahluwalia
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Present: Mr. Ram Kumar Saini, Advocate for the petitioner
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SURYA KANT J. (Oral)
(1) The petitioner purchased plot No.792, Sector 45, Gurugram from one Ramesh Kumar through GPA Smt. Meenu Marwaha w/o Parveen Marwaha vide registered sale deed dated 12.08.2004. The petitioner applied to the authorities to transfer the plot in her name and issue re-allotment letter. She deposited all the documents along with requisite fee and after long correspondence, she was asked to deposit the original General Power of Attorney executed by the previous owner Ramesh Kumar in favour of Smt. Meenu Marwaha. The petitioner has submitted the said original GPA as has been acknowledged by HUDA authorities.
(2) The grievance in the instant writ petition is that despite submission of all the documents as demanded by HUDA authorities, re- allotment letter is not being issued in favour of the petitioner. As a consequence thereto, the building plans are also not being sanctioned and as such the petitioner is unable to raise construction over the plot. Still further, the petitioner is being burdened with 'extension fee' for non-construction of the plot. On this premise, it is alleged that the petitioner is being made to suffer for no fault on her part.
1 of 2 ::: Downloaded on - 02-10-2018 05:12:47 ::: CWP No.22885 of 2018 -2- (3) The petitioner earlier made representations dated 27.01.2014, 23.04.2014 and 20.07.2015 (P6, P7 & P9, respectively) and thereafter served the HUDA authorities with a legal notice dated 16.07.2018 (P11), however, no action has been taken in the matter, hence the instant writ petition. (4) Having heard learned counsel for the petitioner and considering the nature of relief sought in this writ petition coupled with the fact that the petitioner is stated to have completed all the formalities for issuance of re- allotment letter, the writ petition is disposed of with a direction to respondents No.2 to 4 to verify the petitioner's claim and take appropriate action within a period of two months from the date of receipt of certified copy of this order.
(5) Ordered accordingly.
(Surya Kant)
Judge
10.09.2018 (Sudip Ahluwalia)
vishal shonkar
Judge
1. Whether speaking/reasoned? Yes
2. Whether reportable? No
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