SUBODH KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner was allottee of Plot No. 94, Sector 21-C, Part-III, Faridabad. Possession of the said plot was not handed over to the petitioner for the reason that the said plot falls in the forest area.

(2.) In respect of identical issue, the counsel for the HUDA has made statement before this Court in Civil Writ Petition No. 23185 of 2011 titled as 'Parveen Vashisht V. Haryana Urban Development Authority and others' (decided on 31.01.2012), undertaking to allot alternative plots.

(3.) In view of the said fact, the present writ petition is disposed of with a direction to the respondents to consider the claim of the petitioners for allotment of alternative plot in terms of the policy dated 10.12.2007 as per the undertaking given to this Court in Parveen Vashisht's case .