VERSHA RANI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner seeks quashing of the order dated 04.06.2015 passed by Estate Officer, HUDA, Hisar (Annexure P-1) whereby she has been held ineligible for allotment of Plot No. 3256, Sector 14, Part-II, Hisar in the reserved category of "dependents of Officers/officials of Haryana Police killed in action/encounter (HPKIA)".

(2.) The husband of the petitioner, namely, Vijay Gulati was working as a Head Warden in Haryana Jails Department. While on duty at the main gate of Central Jail at Hisar, he was shot dead by lawless elements/criminals.

(3.) Haryana Urban Development Authority (HUDA) invited applications for allotment of freehold residential plots in Sector 14 (Part-II) and Sector 33 (Part-I), Hisar and as per the Information Brochure, four plots of different sizes were reserved for the dependents falling under HPKIA category. The petitioner also applied in that reserved category and was successful in draw of lots. She was allotted Plot No. 3256, Sector 14, Part-II, Hisar but the same has been cancelled vide the impugned order according to which the petitioner is ineligible.