NARINDER SINGH Vs. HARYANA URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This order shall dispose of CWP Nos.26143 of 2013, 1232 and 1623 of 2014 as according to the learned counsel for the parties, the issue involved in all the three writ petitions is identical. However, the facts have been extracted from CWP No.1623 of 2014.

(2.) Prayer in CWP No.1623 of 2014 filed under Articles 226/227 of the Constitution of India is for issuance of a writ in the nature of mandamus directing the respondents to allot Plot No.825, Sector 32, Karnal measuring 6 marlas under general category to the petitioner forthwith as the same has been denied to him solely on the ground that the said plot had been allotted to him under the defence/paramilitary forces category and not under the general category.

(3.) A few facts relevant for the decision of the controversy involved as narrated in CWP No.1623 of 2014 may be noticed. The petitioner applied for a 6 marlas residential plot in Urban Estate, HUDA, Karnal under the general category in pursuance to the advertisement issued by the respondents on 4.3.2011. The booking was to commence w.e.f 6.1.2011. The last date for receipt of applications was 7.3.2011. The petitioner got the said plot financed through Punjab National Bank, Sonepat Branch and deposited Rs. 5030/- in furtherance thereof. The Bank forwarded 10% earnest money to the tune of Rs. 1,05,800/- alongwith application form filled by the petitioner to the office of the respondents which was duly acknowledged by them. As per the advertisement, 46% plots of 6/4 marlas were earmarked for allotment under the general category out of total of 591.