RAKESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through this writ petition, filed under Article 226/227 of the Constitution of India, the petitioner prays for the issuance of a writ in the nature of certiorari, setting aside the orders dated 17.11.2020 and 18.11.2020. The question which needs adjudication is:-

(2.) The petitioner claims to be owner of property No.50, BC Bazaar, Ambala Cantt. It was previously owned by his grandfather, who died in the year 1975. The petitioner claims that he applied for approval of building plan which was sanctioned on 14.03.1986. In para 3 of the writ petition, the pleadings are as under:-

(3.) In this case, previously two writ petitions and a contempt petition have already been filed. The petitioner filed CWP-10318-2020, which was disposed of on 20.07.2020 with the following directions:-