Punjab-Haryana High Court
Dr. Ambedkar Samaj Sudhar Committee ... vs State Of Haryana And Others on 23 July, 2013
Bench: Sanjay Kishan Kaul, Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Civil Writ Petition No.15584 of 2013 (O&M)
DATE OF DECISION: 23.07.2013
Dr. Ambedkar Samaj Sudhar Committee (Regd.) and others
.....Petitioners
versus
State of Haryana and others
.....Respondents
CORAM:- HON'BLE MR.JUSTICE SANJAY KISHAN KAUL, CHIEF JUSTICE
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH, JUDGE
Present: Dr.Ashwinie Kumar Bansal, Advocate
for the petitioners
..
SANJAY KISHAN KAUL, CHIEF JUSTICE: (Oral) On perusal of the pleadings and considering the submissions of the learned counsel for the petitioners, it transpires that the petitioners had even earlier approached this Court by filing CWP No.630 of 2007 alleging that the land earmarked for the Harijan Residential School was sought to be illegally allotted for purposes of a Dental College & Hospital. This plea was negated vide an order dated 28.5.2007 in CWP No.630 of 2007 observing that as per the Chief Administrator, the request of the allottee M/s Vivekanand Ashram for setting up of Dental College & Hospital has been accepted and the scope of the use of the site has been widened. However, simultaneously, it was observed that in terms of allotment, which required that the residential school for which the site was allotted shall remain on the premises, the school would be so run. Chand Parkash 2013.07.24 13:56 I attest to the accuracy and integrity of this document CWP-15584-2013 -2-
Grievance of the petitioner can really be only with the latter aspect if the school is not being run at the site. We are informed that the land was allotted by HUDA. We, thus, call upon HUDA to look into this aspect as to why as per terms and conditions of allotment, the residential school meant for Harijans is not being run at the site and, if substance is found in the complaint, to take action in accordance with law within a maximum period of six weeks of this order being brought to the notice of the HUDA.
The petition accordingly stands disposed of.
( SANJAY KISHAN KAUL )
CHIEF JUSTICE
23.07.2013 (AUGUSTINE GEORGE MASIH)
parkash* JUDGE
Chand Parkash
2013.07.24 13:56
I attest to the accuracy and
integrity of this document
2