RAM RATAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Learned counsel for the petitioner submits that although the open space adjoining the house has been regularized in the case of other similarly situated persons but the conveyance deed executed with regard to the open space next to the house of the petitioner has been arbitrarily cancelled. He, therefore, submits that the respondents ought to treat the petitioner at par with other similarly situated house-owners.

(2.) Issue notice to the respondents.

(3.) At the asking of the Court, Mr. Anant Kataria, DAG, Haryana, accepts notice on behalf of respondents No.1 to 3 and 8.