SWARANA RANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner No.1 is the widow of Sh. Ram Surjeet Gulati, whereas petitioners No.2 to 4 are his sons and petitioner No.5 is his daughter. They assail the order of resumption dtd. 16/8/2021 (Annexure P-3), the order dtd. 22/8/2022 (Annexure P-5) passed in appeal and the order dtd. 9/1/2024 (Annexure P-7), vide which the revision petition was dismissed.

(2.) The facts, as set out in the writ petition, are that Booth No.38, measuring 22.68 sq. mtr. situated in Sector 8, Manav Chowk, Ambala City (hereinafter referred to as the "disputed booth") was allotted to Ram Surjeet Gulati vide allotment letter dtd. 5/1/2001 (Annexure P-1). Sh. Ram Surjeet Gulati is stated to have paid the installments towards the consideration up to June, 2014 (Annexure P-2). Thereafter, he along with his family members is stated to have settled down at Kurukshetra.

(3.) It is the case of the petitioners that Sh. Ram Surjeet Gulati never had any knowledge of resumption proceedings having been initiated by the respondents qua the disputed booth because of his not residing at the given address. He unfortunately expired on 1/6/2019, after which, the petitioners came to know from the neighbours in the market that the disputed booth had been resumed on 16/8/2021, regarding which the petitioners had no knowledge.