RAJINDER SINGH Vs. HARYANA URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This order shall dispose of two writ petitions being CWP No.9431 of 2006 and CWP No.9432 of 2006. Notice of motion to the respondents. Shri Ashok Jindal, Additional Advocate General, Haryana accepts notice on behalf of the respondents, on the asking of the Court.

(2.) The petitioners constitute one family and claims himself to be oustee on account of the fact that the land belonging to the family had been acquired. The grievance made by the petitioners is that an application filed by them for the allotment of plot under the oustee's quota has been rejected only on the ground that along with the application, earnest money had not been deposited by the petitioners.

(3.) However, from the perusal of the averments made in the present petition, we find that at no point of time the price of the plot had been fixed. In these circumstances, the petitioners obviously could not be expected to deposit any earnest money. Consequently, we dispose of the present petition and it is directed that the Estate Officer, Haryana Urban Development Authority, Sonepat shall reconsider the claim of the petitioner. If the petitioners are required to deposit any earnest money, the same shall be communicated to the petitioners and thereafter, their claim shall be considered in accordance with law. The necessary process in this regard shall be completed by the Estate Officer, within a period of three months from the date a certified copy of this order is received. A copy of the order be given dasti on payment of usual charges.