ANIL KUMAR BISHNOI Vs. HARYANA URBAN DEVELOPMENT

JUDGEMENT

(1.) THE grievance of the petitioner in the present writ petition is that he was successful in draw of lots for allotment of 6 marla plot but the letter of allotment had not been issued to him. It is pointed out that the respondent has invited applications for allotment of residential plots in Section 65 Faridabad including 112 plots measuring 6 marlas. THE petitioner was an applicant for allotment of plot of 6 marlas in general category. THE name of the petitioner was included in the draw of lots held on 21.6.2010. In the list of successful applicants displayed on the website of the respondents, the petitioner was reflected as having successful in respect of plot No. 1684, Sector 65 Faridabad but no letter of allotment was issued to the petitioner inspite of numerous requests. It is also pointed out that the petitioner has deposited the amount with the Bank from whom he has availed financial assistance. It is further mentioned that in the draw of lots one Daya Rani who was shown at Serial No. 53 in the list of successful applicants and was allotted the same plot i.e. 1684 Sector 65, Faridabad and that the amount of earnest money deposited by Daya Rani has also been refunded by the HUDA officials through the controlling branch of the Bank. Under these circumstances the petitioner invoked writ jurisdiction of this Court. In the written statement, the respondents has pointed out that plot No. 1684, Sector 65 was allotted to Daya Rani in the draw of lots on the basis of stub register prepared in pursuance to the application form submitted by her. It was pointed out that inadvertently name of the petitioner was also reflected on the internet by mistake whereas name of Daya Rani was also reflected at Serial No. 53 in the list displayed on the internet. THE said data was subject to audit and that any mistake observed would be verified against the available record.

(2.) ANOTHER additional affidavit has been filed by the Estate Officer, HUDA Faridabad pointing out that two boxes are placed before general public at the time of draw of lots. One box contains the slips of names of registration of applicants and another box contains the plot numbers as per category. Firstly the slip is picked up from the box containing name of applicant and registration number and thereafter another slip is picked up from another box containing plot number and thus by this method name of successful applicants and plot number is declared before general public. CWP No. 106 of 2011 3 Thereafter, both the slips are pasted in stub register in the presence of general public. Both the slips are signed by the officials present at the time of draw of lots.

(3.) WE do not find any merit in the present writ petition. Dismissed.