SITA RANI GUPTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment disposes of Civil Writ Petitions No. 2130 of 1982, 3370 of 1980 and 1968 of 1981 and 666 of 1981 since common questions is of law and facts are involved therein.

(2.) Reference to the relevant facts for resolving disputed questions of facts has been made from the pleadings of C.W.P. No. 2130 of 1982.

(3.) The petitioner was allotted residential plot No. 1229, Sector 7, Faridabad under the provisions of the Punjab Urban Estates (Development and Regulation) Act, 1964 (for short, the Act). She deposited the entire sale consideration. She did not construct the house on that plot within the extended time notice was issued to her to show cause why the plot be not resumed. She filed reply to the notice. After going through the reply, respondent No. 3 permitted her to construct the house upto April 30, 1977. Act was repealed and Haryana Urban Development Authority Act, 1977 (for short, 1977 Act) came into force. Respondent No. 3, vide order dated June 15, 1978, resumed the plot and forfeited the sale price. This order was passed without any notice to the petitioner. The petitioner preferred an appeal against the resumption order before respondent No. 4. In the petition, it is also stated that plots No. 1148 to 1163, 1196, 1197, 1209, 1210, 1215, 1216, 1217, 1222, 1226, 1227, 1228, 1232, 1233, 1235, 1264, 1265 are lying vacant in this Sector and houses have not been constructed thereon. The appeal was rejected.