MADHU BATLA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This writ petition challenges the resumption of a commercial booth in Sector 15, Panchkula.

(2.) As per the petitioners' contention, the original allottees, vide letters dated 16.02.1996 and 22.03.1996, informed the Estate Officer that the booth in question was occupied by the Haryana State Electricity Board and that despite depositing the additional 15% of the bid value, possession of the same was not given to them.

(3.) The petitioner further contends that "being the purchaser through power of attorney", she ran from pillar to post to get the booth vacated and, eventually, in the month of May 1996 the booth was got vacated and possession handed over to the petitioner, after it had been received by the original allottees. A possession certificate dated 08.05.1996 (Annexure P-5) was also issued, duly signed by the allottees, which has also been annexed with the petition.