WANTI DEVI Vs. STATE URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The respondent Haryana Urban Development Authority (hereinafter called, the Authority") issued an advertisement in various newspapers for the sale of plots in Sonepat by draw of lots. The petitioner applied for the allotment of a 14 Marla plot within the stipulated time and also made a deposit of Rs. 6053/- as earnest money alongwith the application form. The petitioner's application was found to be in order and she was allotted registration number 14-M-416 vide Annexure P-1. The draw of lots was held on 10.6.1987 and the petitioner's registration number figured as one of the successful drawees. The petitioner was, however, informed vide Annexure P-7 dated 17.12.1987 that registration number 416 had in fact been wrongly intimated to her and her actual registration number was 550 and a plot against registration number 416 had been allotted to one Suresh Kumar. The petitioner thereafter, addressed several letters/complaints to the authorities but having received no redressal of her grievance, filed the petition.

(2.) On notice of motion, it was directed that one plot of 14 Marlas be kept reserved for the petitioner to await the outcome of the writ petition and it is the conceded position that a plot had been kept reserved on that account. A reply has also been filed by the respondents in which it has been reiterated that the petitioner's registration number was in fact 550 and she had not been amongst the successful applicants and that number 416 had been wrongly communicated to her on account of some mistake during the course of the evaluation of her case.

(3.) The learned counsel for the petitioner has urged only one argument before me. He has pointed out that as per the documents on record, it was clear that petitioner has been given registration number 416 and this fact had been duly intimated to her and it was for the first time on 17.12.1987 i.e. almost six months from the date of draw of lots that the petitioner had been informed about the mistake in the registration number. It has accordingly been urged that there appeared to be a deliberate attempt to forestall her claim.