CHANDRA MOHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) An application of the petitioner for developing a colony within the municipal limits Charkhi-Dadri stands rejected. The appeal also failed. These orders are questioned in this writ petition. It is argued that the order rejecting the application of the petitioner is discriminatory as several licences have been granted to others for developing colonies on areas less than 40 acres whereas in the case of the petitioner now it is represented that he should possess more land for development. The other ground which is also challenged is about the financial resources of the petitioner to meet the cost of development. We have not been persuaded to interfere in this matter. It is explained in the impugned orders that the State has allowed certain co-operatives, to develop such like colonies where we take it the element of profit is not there. Huge amount is required for development running into crores of rupees. In the present case the petitioner has failed to satisfy the authorities with regard to his financial resources. The Provision of the Colonization Act provides for security to be deposited that : if the licensee would fail to provide internal as well as external development, the same is to be provided by the Authorities. These are not the extraneous matters which have been taken into consideration by the authorities in declining the request of the petitioner.