PENGUIN ENTERPRISES PVT. LTD. Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through the instant writ petition, the petitioner seeks a direction upon the respondents concerned, to act strictly in accordance with law in the context of resumption proceedings, and, to further direct the respondents concerned, to desist from continuation of arbitrary and illegal action of consequential eviction of the petitioner from the subject property.

(2.) Furthermore, the petitioner seeks the quashing of the impugned notice/order of resumption dtd. 24/10/2016 (Annexure P-31), and, also seeks the quashing of the impugned order of eviction dtd. 6/8/2019 (Annexure P-32) in respect of the Industrial Shed No. 61, Type-A, Electronic City, Sector-18, Gurgaon.

(3.) It is averred in the instant petition, that the petitioner is a company registered under the Companies Act, 1956 with the Registrar of Companies, Punjab, Chandigarh and Himachal Pradesh. The petitioner company under the relevant policy, became allotted Industrial Shed No. 61, Type-A, Electronic City, Sector-18 Gurgaon, in response to application dtd. 11/7/1994. The petitioner deposited the requisite amount, and, subsequently, a possession letter dtd. 17/7/1997 (Annexure P-7) was issued to it. On 22/5/1998, an agreement to sell (Annexure P-8) was executed between the petitioner and the respondent concerned, and, subsequently on 28/9/2006, deed of conveyance (Annexure P-9) became executed in favour of the petitioner company.