AMAR NATH Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) A bunch of three writ petitions bearing CWP Nos.21305, 21424 and 22468 of 2010, are being disposed of together as there involved a common question of law and fact for adjudication.

(2.) The petitioners are carrying on the business of scrap as proprietor at Plot No.6 & 7 (BP), Neelam Bata Road, NIT, Faridabad, since 1970. In order to rehabilitate scrap dealers, Government of Haryana framed a scheme on 30.12.1988 and certain sites of 100 sq. yards were allotted to some scrap dealers in the periphery of NH-III, NIT Faridabad.

(3.) The grievance of the petitioners is that they have not been allotted plots because of pick and choose policy adopted by the Chief Administrator, Faridabad Complex Administration now Municipal Corporation, Faridabad.