S.L. CHOPRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY this judgment I dispose of two Civil Writ Petitions - No. 12890 of 1996, titled S.L. Chopra versus The State of Haryana & others and 12418 of 1994 titled Jindal Combines Pvt. Ltd. versus Haryana State Industrial Development Corporation Ltd. & others and C.O.C.P. No. 151 of 1996 titled M/s Jindal Combines Pvt. Ltd. versus Shri Ashok Lavasa & anr. as in my opinion, all the three matters can be disposed of by a common judgment.

(2.) FOR the purpose of facts, some have been taken from C.W.P. No. 12890 of 1996 and assistance for incorporating the pleadings has also been taken by me partially from C.W.P. No. 12418 of 1994. The pleadings of both the writ petitions can be described in the following manner :-

(3.) M /s Jindal Combines Pvt. Ltd in its writ petition has made a prayer that Plot No. 109 may be allotted to it or in the alternative directions be given to respondents No. 1 and 2 for allotment of an alternative plot as the respondent-authorities failed to deliver the physical possession of Plot No. 109 measuring 5348.70 sq. mtrs. It was also pleaded in the alternative by Jindal Combines Pvt. Ltd. that directions be given to respondents No. 1 and 2 to allot Plot No. 445, Phase V, Udyog Vihar, Gurgaon, measuring 4000 sq. mtrs. and they may also be directed for the delivery of the possession of this plot at the same rate on which Plot No. 109, Phase-I, Udyog Vihar, Gurgaon was allotted.