HARYANA URBAN DEVELOPMENT AUTHORITY Vs. REVISIONAL AUTHORITY

JUDGEMENT

(1.) Through the instant writ petition, the petitioner herein-Haryana Urban Development Authority (hereinafter for short called as the HUDA), pray for the quashing of the order dtd. 23/7/1999 (Annexure P-10), as passed by respondent No.1, wherebys, the respondents were allowed change of the trade and they were permitted to carry other commercial activities at the site concerned.

(2.) A coal depot site in Sector 7 Panchkula was sold through open auction on 5/9/88 to Shri Amar Nath Jindal and Smt. Prem Lata Jindal (respondents No. 2 and 3 herein) by the Estate Officer, HUDA Panchkula. After depositing 25% price of the plot the appellants occupied the site and obtained occupation certificate on 30/8/1989. However, subsequently they started using the site for a crockery shop and also converted part of it into their residence. This was in gross violation of the terms and conditions of the allotment letter.

(3.) One Intzar s/o Abdul Gani alongwith Raj Kumar Dhiman filed CWP No. 3262-1997 in the Hon'ble High Court for issuance of directions to HUDA to take action against the allottees for misusing the site concerned. The said writ petition was disposed of vide order dtd. 6/3/1997 with directions to the Estate Officer, HUDA, Panchkula to look into the complaint and if the allegations made therein were found to be true, to take follow up action in the matter in accordance with law.