BALJIT SINGH Vs. HARYANA URBAN DEVELOPMENT AUTHORITY, MANIMAJRA

JUDGEMENT

(1.) THE prayer made in the present application is to issue directions to the respondents, namely, Haryana Urban Development Authority and the Estate Officer, HUDA to consider the claim of the petitioner in the light of the amended policy dated March 27, 2000.

(2.) NOTICE of the application was issued to the non-applicants.

(3.) I have heard the learned counsel for the parties.