FAITH BUILDTECH PRIVATE LIMITED Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through the instant petition, the petitioner espouses for the according of the hereinafter extracted reliefs-

(2.) It is averred in the instant petition, that the petitioner is a company incorporated under the provisions of the Indian Companies Act, 1956. The State Government with a view to create town like infrastructure for the controlled area of Sohna, vide notification dtd. 15/11/2012, notified the Final Development Plan of Sohna 2031. Subsequently, the petitioner through its affiliate companies embarked upon the aggregation of the lands for development and submitted the applications for grant of licence for Group Housing Colony in Sectors 4, 32 and 35 in Sohna, and, accordingly, four licences respectively bearing Licence Nos. 38 of 2014, 39 of 2014, 45 of 2014 and 90 of 2014 became granted to the affiliate companies of the petitioner for the above purpose. It is further averred thereins, that the petitioner has made an investment of Rs.618.00 crores approx. for the purchase of the lands, stamp duty, scrutiny fee, licence fee, conversion charges, EDC and IDC for the said licences. The petitioner under Licence No. 45 of 2014, conceptualized the development of a group housing colony on land measuring 17.806 acres in Sector-4, Sohna, and, accordingly the petitioner got sanctioned all the requisite approvals and permissions from the authorities concerned. Subsequently, the petitioner launched the said project in the year 2014. However, the respondent-State failed to lay the essential infrastructure including the 60 meters road, besides also failed to issue a notification for acquisition of lands for laying essential infrastructure.

(3.) It is further averred thereins, that despite elapsings of more than 10 years from the issuance of the notification (supra), yet no land for laying the essential infrastructure has been acquired, besides no work regarding creations of the apposite essential infrastructure, became carried out by the respondent concerned, as envisaged in the Sohna Master Plan. However, the petitioner had paid Rs.61.416 crores towards External Development Charges/Internal Development Charges for Licence No. 45 of 2014 and Licence No. 90 of 2014. The petitioner also moved several representations before the authorities concerned, thus with regard to the layings of essential infrastructure and acquisitions of lands for 60 meter wide secotral road. However, no reply was received from the respondents concerned.