MADAN MOHAN LAL JAIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners are seeking a mandamus directing the respondents to allot a residential plot measuring 1.5 kanals in Sector 21 at Gurgaon to each of the petitioners on the ground that they were declared successful for the allotment of the plots measuring 1.5 Kanals each in the final draw of lots held on May 9, 1986. The allotment of the plot has been denied to them on the plea that the plot from which these plots are to be carved out was under litigation.

(2.) The learned Counsel for the petitioners has contended that the petitioners were declared successful for allotment of the said plots in the final draw of lots. The allotment of the plots cannot be denied to them. The counsel has further contended that in case plots in Section 21 are not available, they be allotted plots in any other Sector adjoining to Section 21 of Urban Estate, Gurgaon.

(3.) This Court vide its order dated 5.8.1991 had directed the respondents to reserve two residential plots in Sector 21 or in any other sector adjoining to Sector 21 of the Urban Estate at Gurgaon.