CHHAJU RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) Tersenessly, the relevant facts, which require to be noticed for the limited purpose of deciding the core controversy, involved in the instant writ petition and emanating from the record, are that the petitioner has purchased the plot in question, vide registered sale deed dated 11.7.1987, which was a part of khasra bearing No. 1066, situated within the municipal limits of Rewari. Having become its owner, the petitioner applied and submitted a proposed building site plan for approval on 6.11.1987 to Municipal Committee, Rewari-respondent No. 3 (for brevity "the MC"), as contemplated under section 205 of the Haryana Municipal Act, 1973 (hereinafter to be referred as "the Act"). The site plan of the petitioner was rejected by the Administrator of the MC, by virtue of order dated 1.1.1988 (Annexure P1).

(2.) Dissatisfied with the order (Annexure P1), the appeal filed by the petitioner was accepted and the matter was remanded back to the Administrator of the MC to decide it afresh by passing a speaking order and after making thorough enquiry by the Deputy Commissioner-cum-appellate authority-respondent No. 2 (for short "appellate authority"), by way of order dated 27.4.1988 (Annexure P2).

(3.) After the remand, the Administrator of the MC again rejected the site plan of the petitioner, by means of impugned order No. 732/MC dated 6.6.1990 (Annexure P3). Thereafter, the petitioner filed the appeal, which was accepted by the appellate authority, by virtue of order dated 20.3.1991 (Annexure P4).