ASHU SAGAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner seeks quashing of the communication dated 15.09.1992 [P -9] issued by the Estate Officer, HUDA, Panchkula refunding a sum of Rs. 13,750/ - deposited by him earlier as Earnest Money towards allotment of Industrial Plot. He also seeks a mandamus to direct the respondent - Authorities to issue allotment letter in respect of Industrial Plot No. 253, Phase -II, Industrial Area, Panchkula. The facts may be noticed briefly.

(2.) THE petitioner is said to have studied Master of Sciences from Cornell University, Berkley, USA. He was desirous of setting up an Industrial unit in Haryana for which he requested the Minister of Housing and Urban Planning for allotment of an industrial plot. The Minister made a favourable recommendation. It is averred that "on the basis of this recommendation by the Minister, the petitioner was allotted Plot No. 253, measuring 2 Kanals in Phase II, Industrial Area, Panchkula". The allotment was, however, subject to approval of the Project Report to be submitted by the petitioner to the Industries Department, Haryana.

(3.) HUDA has filed its reply inter -alia explaining that an advertisement was issued to invite applications for allotment of industrial plots in the year. 1980 -81 and the applications received in response thereto were further placed before the Technical Committee who after going through the merits of each Project made certain recommendations for allotment. The petitioner was not an applicant nor his project came to be considered by such Technical Committee.