MANJIT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner was provisionally allotted plot No.91, Sector 59, Faridabad vide letter dated 23.4.1996. He was called upon to submit the drawing plans etc. He having failed to comply with the requisite formalities, the respondents proceeded to cancel the provisional allotment vide letter dated December 5, 1996. The petitioner filed an appeal. It was dismissed vide order dated June 3, 1998. His revision petition was dismissed on August 30, 1999. Aggrieved by the orders, copies of which have been produced as Annexures P4 to P6, the petitioner has approached this Court through the present writ petition.

(2.) Notice of motion was issued. A written statement has been filed.

(3.) Mr. Chauhan, learned counsel for the petitioner, contends that the action of the respondents in cancelling the allotment without the grant of any opportunity whatsoever was violative of the principles of natural justice. Mr. Ashutosh Mohunta, appearing for respondents No.2 and 3, accepts this position and states that the matter shall be decided afresh after hearing the petitioner.