GAJRAJ SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through the instant writ petition, the petitioners herein, pray for the quashing of the impugned order/letter dtd. 28/9/2022 (Annexure P-28), as made/issued by the Administrator (HQ), HSVP, Panchkula wherebys, the allotment of oustee plot No. 2739BP, Sector 57, Gurugram to the petitioner was held illegal and further directions were issued to the Administrator, Gurugram to pass speaking order accordingly.

(2.) Further prayer is made for quashing of the impugned speaking order dtd. 12/9/2023 (Annexure P-31), as made by the Administrator HSVP, Gurugram, wherebys, the petitioners were held not entitled for an oustee plot. Factual Background and inferences of this Court.

(3.) Initially the land of the petitioners was acquired for development of Sector 57, Gurugram vide award No. 56 dtd. 21/7/2003. Thereafter, HUDA issued advertisement for allotment of plots in Sector - 57 in various categories including Oustees Quota. In pursuance to the said advertisement issued by HUDA, the petitioners vide application dtd. 12/3/2004, duly applied for residential plot under the oustees quota by depositing the requisite fee along with earnest money. The petitioners' application was rejected, thus on the ground that the acquired land of the petitioners was less than 75 % of the land therebys, they were ineligible to apply under the oustees quota.