PHOOL SINGH DABER Vs. STATE OF HARYANA

JUDGEMENT

(1.) This case has been taken up through Video Conferencing via Webex facility in the light of Pandemic Covid-19 situation and as per instructions.

(2.) The question that arises for consideration in the present petition is whether a person should be allowed to retain the benefit of allotment secured by him by submission of incorrect declaration contrary to the terms of the Brochure/ advertisement and the conditions of the letter of allotment.

(3.) By means of the instant writ petition, the petitioner has raised a challenge to the impugned orders dtd. 20/11/2019 (Annexure P-6); 28/5/2021 (Annexure P-16) and 12/7/2021 (Annexure P-18), whereby the respondents have cancelled allotment of plot No.756-P, Sector 6, Urban Estate, Jhajjar. The petitioner further seeks restoration of the said plot by impugning that cancellation of the allotment is contrary to the policies dtd. 6/5/1997 (Annexure P-20), 1/9/1998 (Annexure P-21) and 7/1/2008 (Annexure P-22).