RAJ PAL SINGH GAHLAUT Vs. HOUSING BOARD HARYANA

JUDGEMENT

(1.) As recorded in the order dtd. 23/5/2022 in these 18 petitions, the petitioners are seeking issuance of a writ in the nature of mandamus directing the respondents to refund the amounts deposited by them for allotment of flats pursuant to advertisements having been issued by the respondent Housing Board Haryana, in respect of different schemes.

(2.) On that date it had been brought to our notice that all the schemes in question have not been scrapped and therefore we had directed that a list of those schemes as have been scrapped be provided to us.

(3.) Today a short reply on behalf of respondents no.1 and 2 has been filed in court today by Mr. Bahri, learned Addl. Advocate General, Haryana, in reply to CWP-19124 of 2021, which is ordered to be taken on record.