CASSOCK PROPERTIES PVT. LTD. Vs. STATE OF HARYANA

JUDGEMENT

(1.) Since common questions are involved in both the aforesaid writ petitions, the same are decided together. Facts are being extracted from CWP No.11661 of 2022.

(2.) The petitioners, which are Companies registered under the Companies Act, 1956, have filed this petition seeking directions to respondent No.2 - the Director General, Department of Town and Country Planning (for short'the Director') to adjudicate their complaints dtd. 11/8/2021 (P.28) and 1/9/2021 (P.30) and to cancel Licence No.57 of 2021 (granted in the name of petitioner No.1). They have also sought directions to the official respondents to inquire into the fraud committed by the private respondents while submitting their applications for grant of licence and to take necessary action as per law. Directions have also been sought to restrain private respondent Nos.3 to 5 from creating any third party rights by allotment or otherwise under the licence by allotment/sale etc. till the complaints of the petitioners are adjudicated.

(3.) When the case came up for preliminary hearing on 27/5/2022, Mr. Bahri, Ld. Addl.A.G, Haryana stated that as per his instructions, the Director General, Town and Country Planning, Haryana would decide the representation of the petitioners within 4 to 6 weeks. Noticing the contentions of the petitioners and the statement of Mr. Bahri, it was directed that till the next date of hearing, no third party rights of any kind whatsoever be created qua the licence in question.