DEEPAK KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner has challenged a regulation made under the Housing Board Haryana (Allotment, Management and Sale of Tenements) Regulation, 1972, which reads as under:-

(2.) As the challenge in this writ petition is essentially to the above regulation, it is necessary to state the facts only briefly.

(3.) "XXX XXX XXX"