ANIL KUMAR Vs. HUDA

JUDGEMENT

(1.) IN this petition, the petitioner seeks quashing of the letter dated

(2.) /22.03.2006 (Annexure P -4), by which the allotment of booth No.40, Sector 7 Extension, Gurgaon, purchased by him in an open auction on 27.10.2005, has been cancelled by the respondents. 2. Prior to approaching this Court, the petitioner had filed a complaint before the District Consumer Disputes Redressal Forum, Gurgaon, on 28.04.2006. That complaint having been dismissed on grounds of jurisdiction on 10.06.2011, the petitioner filed an appeal (against the cancellation order dated 02/22.03.2006) under Section 17 of the Haryana Urban Development Authority, 1977, on 17.08.2011. That appeal also having been returned on 21.09.2011, on the ground of non -maintainability, the present petition has been filed.

(3.) AS per the respondents, the allotment letter was actually sent to the petitioner, at the address given by him at the time of auction; however the same was returned back un -delivered, twice. The letter is stated to have been first issued on 05.12.2005 and thereafter on 22.12.2005.