VEER BHAN Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner impugns the order dated 18.03.2014 (Annexure P-5) whereby the residential Plot No.1488, Sector- 23, Sonepat, was resumed and the appeal and revision petition preferred against the order have been dismissed.

(2.) The undisputed facts are that the above-stated plot was allotted to the petitioner on 20.08.1991. It appears that he deposited 30% of the allotment price but thereafter no installment was paid. Several notices were issued to him under Sec. 17 of the Haryana Urban Development Authority Act, 1977 (hereinafter referred to as 'the Act') and finding no response, the Estate Officer, HUDA, Sonepat vide order dated 29.01.1996 (Annexure P-1) resumed the site. The petitioner filed an appeal under the Act. The Appellate Authority took a lenient view and restored the plot vide order dated 12.02.1998 subject to the petitioner depositing a sum of INR 1,03,775.00 within 90 days.

(3.) The petitioner did not deposit the above-stated amount and sat at home. After almost 10 years, he filed a revision petition before the State Government on 14.01.2008 which was dismissed on 11.09.2012. The above-stated revisional order was challenged by the petitioner before this Court in CWP No.3170 of 2013 in which the respondents made a statement that the order passed by the Revisional Authority may be set-aside and the matter be remanded for reconsideration.