SHEILA BIJLANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) By way of instant writ petition, the petitioner has prayed for issuance of a writ of certiorari setting aside the order dated 12.03.2020/ 23.04.2020 whereby the revision petition, as preferred by her against the order of the Appellate Authority, has been dismissed and she has also sought the relief of issuance of a writ of mandamus directing respondents no.2 and 3 to hand over the possession of the Industrial Plot No.1260, MIE, Bahadurgarh, Haryana to her and has further prayed to stay the re-allotment/transfer of the said plot during the pendency of this petition.

(2.) Shorn and short of unnecessary details, the factual matrix, as set forth by the petitioner in the petition in hand, is that she had been allotted the above-said industrial plot by respondents no.2 and 3 vide Memo No.13132 dated 15.11.1978 and its possession was initially offered to her by them vide Memo No.8336 dated 15.07.1981. However, thereafter, these respondents issued a revised Possession-Certificate in her favour and she took over the possession of the said plot vide written undertaking dated 27.07.1983. She deposited the entire sale consideration, in respect of the afore-said plot, with the said respondents and a Deed of Conveyance was also got executed by these respondents in her favour on 29.08.1985.

(3.) The petitioner has, further, averred that respondents no.2 and 3 failed to provide the basic civic amenities for the development of the industrial area wherein the said plot was located and she had also faced some financial hardships and due to these reasons, she could not raise the construction over the above-said plot which resulted in the resumption thereof by the said respondents vide Letter No.1497 dated 16.03.2006. The appeal, as preferred by her against the afore-said resumption order, was also dismissed by the Administrator, Rohtak vide order dated 09.03.2007. Then, she was constrained to file the revision petition to assail the order of the Appellate Authority and vide the impugned order, the same has also been dismissed despite the facts that in CWP No.3378 of 1991, the Hon'ble High Court has held the policy, as floated by the respondents on 12.04.2013 for extension of the time limit for raising construction on the residential and commercial plots beyond the stipulated period of two years, to be applicable to the industrial plots as well and even the Review Petition RA-CW-No. 326 of 2013, as preferred by the respondents in the above-mentioned Civil Writ Petition, was also dismissed by this Court.