HARYANA URBAN DEVELOPMENT AUTHORITY Vs. KUNDAN @ GHASI

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The Land Acquisition Officer is present in Court today and submits that the Haryana Urban Development Authority (HUDA) is prepared to inspect the premises and in case they are covered by the Government policies, HUDA is prepared to release double of the constructed area.