Punjab-Haryana High Court
Mange Ram vs Huda & Ors on 22 December, 2014
Author: Hemant Gupta
Bench: Hemant Gupta
CWP No.27478 of 2013 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.27478 of 2013(O&M)
Date of decision:22.12.2014
Mange Ram ....Petitioner
VERSUS
HUDA and others .....Respondents
CORAM: HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE HARI PAL VERMA
Present: Ms. Anita Balyan, Advocate for the petitioner.
Mr. Ajay Nara , Advocate for respondents.
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HEMANT GUPTA, J.(Oral)
The petitioner claims a residential plot in view of acquisition of his land for development of Sector 1 (part), 10, 11 (part), 12, 13, Bahadurgarh vide notification dated 21.04.2002 under Section 4 of the Land Acquisition Act, 1894.
The claim of the petitioner for allotment of residential plot was considered by the Oustees Adalat held on 21.08.2009 wherein the petitioner was found entitled for allotment of 2 marla plot.
However, in reply to the present writ petition, the respondents have admitted that the petitioner is eligible for allotment of 10 marla plot in view of No Objection Certificate submitted by the other co-sharers.
Today, Mr. Nara has produced a communication dated 16.12.2014 to the effect that it has been decided to allow the review of the decision earlier taken by the Screening Committee on 21.08.2009 and to decide the claim of the petitioner as per the Haryana Urban Development Authority policies at the earliest. GULATI DIWAKER 2014.12.23 14:50 I attest to the accuracy and authenticity of this document CWP No.27478 of 2013 2
In the light of the above said communication dated 16.12.2014, the present writ petition is disposed of with direction to the respondents to consider the petitioner for allotment of 10 marla plot against an advertisement which may be issued by the respondents in accordance with law.
The present writ petition is disposed of accordingly.
(HEMANT GUPTA)
JUDGE
DECEMBER 22, 2014 (HARI PAL VERMA)
'D. Gulati' JUDGE
GULATI DIWAKER
2014.12.23 14:50
I attest to the accuracy and
authenticity of this document