VIKAS GUPTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) WHEN notice of motion was issued, following order was passed by this Court on 12.5.2010:- 'Learned counsel for the petitioner has submitted that the earlier petition, being CWP No.20128 of 2005, filed by the petitioner was dismissed, vide order dated 2.5.2007 (P-11) and even the SLP(C) No.14083 of 2007 was also dismissed as withdrawn vide order dated 10.9.2007 (P-12). He has further submitted that a fresh cause of action has arisen to the petitioner on account of a new policy floated by the Haryana State Industrial and Infrastructure Development Corporation (HSIIDC), dated 22.10.2008 and under the aforesaid policy the representatives of the petitioner were also called. The plot adjoining to the land of the petitioner stands released under the new policy even after award, which was also subject matter of acquisition. Notice of motion for 24.5.2010.

(2.) MS.Palika Monga, DAG Haryana, who is present in the Court, accepts notice on behalf of respondent Nos.1 to 4. Five copies of the paper book shall be handed over to her during the course of the day by the learned counsel for the petitioner. Mr.Kamal Sehgal, standing counsel for HSIIDC, accepts notice on behalf of respondent No.5. Two copies of the paper book shall be supplied lto him by the learned counsel for the petitioner.'

(3.) IN view of above, this writ petition is disposed of by issuing directions to the respondents to decide application of the petitioner by passing a detailed and reasoned order. If the petitioner is found eligible, necessary relief be granted to him, to the contrary, his application be dismissed and a copy of the order be supplied to him. Needful be done within three months from the date of receipt of a copy of this order.