VIJAY MANCHANDA Vs. STATE OF HARYANA AND ORS

JUDGEMENT

(1.) The Petitioner is aggrieved against the cancellation of allotment of residential plot bearing No. 1542, Sector 25, Part II, Panipat. This plot was allotted in the year 2002. It is stated that this cancellation is on account of direction issued by this Court in CWP No. 253 of 2008 dated 16.09.2009.

(2.) As per the Respondents, the controversy raised in the present writ petition can be disposed of in the light of direction issued by this Court while disposing of CWP No. 16162 of 2009 and some other writ petitions.

(3.) Infact Haryana Urban Development Authority invited applications for allotment of free hold residential plots for housing of industrial workers in Panipat. Claiming himself to be eligible in the category, the Petitioner applied for allotment of the plot. As already noticed, this plot was cancelled after inquiry held by Vigilance Bureau. One of the ground raised to challenge the order is that the orders are non-speaking and that the findings and reports of the State Vigilance Bureau were never furnished to the Petitioner.