PRAJAPATI KUMHAR SABHA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Counsel for the petitioner has referred to representation dtd. 11/10/2021 (Annexure P-14) submitted by the petitioner-Sabha, copy of which has been addressed to the Chairman, Haryana Shehri Vikas Pradhikaran, Panchkula-respondent No.2 and copies thereof have also been sent to other authorities as well to contend that the petitioner-Sabha fulfilled all the terms and conditions for allotment of plot for which it had submitted its application vide Diary No.21591 dtd. 12/2/2021 for the site situated in Sector 7, Panchkula but the said Sabha has not been called for interview whereas most of the other applicants have been called for the said purpose on 8/10/2021. Counsel submits that the petitioner, at this stage, would be satisfied if a direction is issued to the Chief Administrator, Haryana Shehri Vikas Pradhikaran, Panchkula-respondent No.3 to consider and decide the said application within some specified time.

(2.) Without going into the merits of the case or commenting thereon, the present writ petition is disposed of with a direction to the Chief Administrator, Haryana Shehri Vikas Pradhikaran, Panchkula-respondent No.3 to consider and take a decision on the application dtd. 11/10/2021 (Annexure P-14) submitted by the petitioner-Sabha within a period of 10 days from the date of receipt of certified copy of this order. Decision so taken be conveyed to the petitioner forthwith.