DHARAM SINGH YADAV Vs. STATE OF HARYANA

JUDGEMENT

(1.) MR . Bedi, learned counsel for the petitioner, at the threshold, apprised this Court that the plots allotted to the other similarly situated allottees have been cancelled as has been reflected in the list Annexure D. 1. Vide order dated 26.8.2013 a direction was issued to the Chief Administrator, HUDA to file a detailed and elaborative status report by way of an affidavit with regard to plots allotted to other similarly situated allottees, including 34 allottees, shown in the list which has been supplied by learned counsel for the petitioner.

(2.) IN response to the aforesaid direction, although an affidavit has been filed but that touches only a little information/report sought by this Court which speaks that all Zonal Administrators and the Estate Officers have been directed to scrutinize the allotments made under the defence category, whereas, the requirement of the order dated 26.8.2013 is that in case the plots were allotted more than entitlement to other categories, including the general category, then a detailed description is to be mentioned in the affidavit. It has also been mentioned in the affidavit that on coming to notice that fraud has been committed, then strict action is to be initiated by lodging an FIR besides cancellation of allotment.

(3.) LET the Chief Administrator, HUDA, Haryana be present in the Court on the adjourned date. He is to file an affidavit as to what steps are required to be taken to ascertain the allotment to different categories, including the general category. The affidavit should also mention the list of the allottees who have been allotted more than one plot.