AARTI KATARIA Vs. HARYANA URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This order shall dispose of the above-captioned writ petitions as the point in issue which arises for consideration in these cases is similar in nature.

(2.) In CWP No. 13168 of 2014, the petitioner is re-allottee of Booth No.139, Sector 15, Faridabad, measuring 24.75 sq. yards. The said booth has been resumed by HUDA in exercise of its powers under Sec. 17 of the Haryana Urban Development Authority Act, 1977 (for brevity, 'the 1977 Act') on account of various building violations committed by the petitioner.

(3.) In CWP No. 13200 of 2014 also, the petitioner is re-allottee of Booth No.140, Sector 15, Faridabad, measuring 24.75 sq. yards. The said booth has been resumed by HUDA in exercise of its powers under Sec. 17 of the 1977 Act on account of various building violations committed by the petitioner.