NARENDER KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) THE petitioner had applied for allotment of a residential plot of 14 Marlas in Sector 2, Bahadurgarh, through Union Bank of India, Branch Narnaul, District Mahendragarh (respondent No. 5 herein). After the draw of lots held on 25.6.2010, when the petitioner enquired from the office of the Haryana Urban Development Authority, Bahadurgarh, he was told that no application submitted by him was ever received by the office of the HUDA. On further enquiry from respondent No. 5 bank, he was informed that his application was forwarded to the HUDA on 7.1.2010. In these circumstances, the petitioner filed the instant petition seeking direction to respondents No. 1 to 4 to allot him a plot in Sector 2, Bahadurgarh. On August 22, 2013, the following order was passed by this Court: -

(2.) WHEN learned counsel for respondent No. 5 bank was asked to explain as to how application of the petitioner was sent in the name of "Narender Kumar", whereas in the original application, copy of which has been annexed with the affidavit, filed today, as Annexure -II, his name was mentioned as "Narender Kumar", it has been categorically admitted by the learned counsel that the said mistake was committed by the bank. In our opinion, because of this mistake, the petitioner has to approach this Court, the HUDA has to file written statement, and officials of the HUDA have to come to this Court. If the application of the petitioner would have been sent by mentioning his right name in the computerised data, then all these things could have been avoided. Not only this, a lot of time of this Court has been consumed because of the mistake committed by respondent No. 5 bank.