PHOOL PATI Vs. HARYANA URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This order shall dispose of three writ petitions being C.W.P. No. 13703 of 2003, C.W.P. No. 1741 of 2003 and C.W.P. No. 5023 of 2002

(2.) For the sake of convenience, the facts are borrowed from C.W.P. No. 13703 of 2003.

(3.) The skeletal facts require for adjudication of the controversy are that in the year 2001, applications were invited for allotment of residential plots of Free Hold Residential Plots in Sectors 27 and 28, Urban Estate, Gurgaon. Some of the plots were reserved for freedom fighters. The petitioner was eligible under the said category and consequently.submitted an application. A draw of lots was conducted on November 20, 2001. In the aforesaid draw of lots, the petitioner was declared successful and consequently, a plot No. 50-P, Sector 27, Gurgaon was earmarked for her. Subsequently, in various communications made by HUDA, the name of the petitioner was reflected. Thereafter, the petitioner visited the office of Estate Officer, HUDA, Gurgaon for issuing a formal allotment letter but the same was not done. On March 6, 2003, the Estate Officer issued a communication to the petitioner intimating her that the draw of lots in which the petitioner was successful had been cancelled. The aforesaid communication (Annexure P3) and the action of the official respondents has been challenged by the petitioner through the present petition.