SITA RANI Vs. PARVEEN KUMAR AND ANOTHER

JUDGEMENT

(1.) Application is allowed subject to all just exceptions and the affidavit of Mr.Manoj Khatri, HCS, Estate Officer-II, HUDA, Gurgaon is taken on record.

(2.) Vide order dated 01.03.2012 passed by this Court in CWP No.10716 of 2011, a direction was given to the respondents to consider the claim of the petitioner for allotment of an alternative plot.

(3.) Non-compliance of the aforesaid order has been alleged in this contempt petition.