EMCIPI ELECTRONICS PVT LTD Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner company had earlier approached this Court by filing CWP No. 16246 of 2020 seeking issuance of directions to the official respondents to issue completion certificate for Block-B i.e. Delta Square, IFFCO Chowk, Gurugram, Haryana. Such writ petition was disposed of vide order dtd. 6/10/2020 with a direction to the Director General, Department of Town and Planning, Haryana, to consider and take a final decision on a representation dtd. 14/8/2020 (Appended as Annexure P11 along with that petition) in accordance with law.

(2.) Instant petition is directed against the order dtd. 30/7/2021 passed by the second respondent i.e. Director, Department of Town and Country Planning, Haryana, (Annexure P-14) declining the prayer for issuance of completion certificate.

(3.) Brief facts pleaded are that the petitioner-company is registered under the Companies Act 1956. It is the owner of a certain parcel of land falling in the Revenue Estate of Village Sukhrali, Tehsil and District Gurugram. A collaboration agreement had been entered into by the petitioner in the year 2003 with M/s Uppal Infrastructure Projects Limited (now M/s Jassum Propcon Projects Private Limited). Licence No.l 16 of 2004 dtd. 6/8/2004 had been granted under the provisions of the Haryana Development and Regulation of Urban Areas Act 1975 for setting up of a commercial colony. Such licence was granted in the name of the petitioner-company and which was valid for a period of two years i.e. upto 5th of August 2006. The licence was thereafter renewed by the respondent department upto 05th of August 2009 vide letter dtd. 2/1/2009.