Ashok Kumar vs Haryana Urban Development Authority ... on 1 September, 2009

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Punjab-Haryana High Court

Ashok Kumar vs Haryana Urban Development Authority ... on 1 September, 2009

Bench: Jasbir Singh

             IN THE HIGH COURT OF PUNJAB AND HARYANA AT

                                CHANDIGARH


                                     Civil Writ Petition No.13521 of 2009
                                            Date of Decision: 01.09.2009



Ashok Kumar
                                                                   Petitioner
                            Versus
Haryana Urban Development Authority and another
                                                                Respondents



CORAM:- HON'BLE MR. JUSTICE JASBIR SINGH

Present:    Mr.Sandeep Arora, Advocate for the petitioner

                          .....

Jasbir Singh, J. (Oral)

By filing this writ petition, the petitioner prays that directions be issued to the respondents to allot a one kanal plot to the petitioner, in Sectors 27/28 Panchkula out of the plots, reserved for the land owners, whose land was acquired, to develop those sectors.

Petitioner's land was acquired in the year 1990. When plots were offered to the general public in the sectors, mentioned above, in the year 2006, the petitioner moved an application to get allotted a plot, as per rehabilitation policy of the State of Haryana, however, nothing was done. The petitioner then served a legal notice on 12.8.2009 (P8), which is pending undecided.

Counsel for the petitioner states that the petitioner will be satisfied in case directions are issued to respondent No.2 to take note and decide legal notice served by the petitioner, by passing a speaking order. Civil Writ Petition No.13521 of 2009 2

In view of facts mentioned above, this writ petition is disposed of by issuing directions to respondent No.2 to take note and decide legal notice served by the petitioner, by passing a speaking order. If the petitioner is found eligible, as per Policy of the State government to get a plot, the same be allotted to him forthwith. To the contrary, if the officer concerned wishes to reject claim of the petitioner, on valid grounds, he may pass a speaking order and supply a copy of the same to him. Needful be done within a period of three months from the date of receipt of a copy of this order.


01.09.2009                                   (Jasbir Singh)
gk                                               Judge

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