PRADEEP MEHRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order shall dispose of six writ petitions bearing CWP Nos.1222, 3905, 5455, 6114 of 2012 and 18379 and 18381 of 2013 wherein the petitioners have sought a writ of mandamus directing the respondents to allot industrial plots advertised in the year 1995. Since all the petitioners are the applicants in response to such an advertisement, therefore, all the writ petitions are taken up for decision together.

(2.) HOWEVER , for the facility of reference the facts are being taken from CWP No.1222 of 2012 titled Pradeep Mehra v. State of Haryana and others, wherein the petitioner in response to the advertisement applied for a plot measuring 1000 square yards along with earnest money of Rs.42,500/ - representing 10% of the total allotment price. It was recommended to the Head Office of the Haryana Urban Development Authority (for short 'HUDA') for allotment of a plot to the petitioner but it was also mentioned that some area of the land is under dispute. Therefore, further action regarding draw of allotment of industrial plots be taken after the litigation is over. The said communication dated 24.05.1996 reads as under: -

(3.) IT is admitted by learned counsel for the petitioners that the litigation regarding acquisition of land came to be decided on 31.10.2011. It is pointed out that about 303 acres of land was acquired for development of Industrial Area out of which land measuring 86.36 acres became subject matter of dispute before this Court in various writ petitions. However, all the writ petitions were dismissed except the writ petitions in respect of land measuring approximately 4 acres. The petitioners thus claim that they are entitled to allotment of plots in terms of communication dated 24.05.1996 after the litigation has come to an end.