SHASHI SINGLA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner has challenged the deemed cancellation of the plot allotted to her under the discretionary quota of the Chief Minister. She has prayed that Annexures P. 5 and P. 6 issued by the Estate Officer, Haryana Urban Development Authority, Faridabad, be quashed and the respondents be restrained from interferring with her possession over the plot.

(2.) THOUGH the petitioner has not given complete facts, the record produced by Shri H. S. Chahar, shows that in the pursuance of the directions given by the then Chief Minister, Haryana, the Secretary, Town and Country Planning Department, wrote letter No. PS-CTP/87, dated 4. 6. 1987 to the Chief Administrator H. U. D. A. to take action for issuance of formal allotment letter in favour of the petitioner in respect of plot No. 361, Sector 21-C, Faridabad. Vide memo No. ADA-HUDA-87/18808, dated 11. 6. 1987, the Chief Administrator asked the Estate Officer, H. U. D. A. Faridabad to issue letter of allotment on her depositing 25% of the tentative, cost of the plot at the rate of Rs. 263. 12 per square meter. On receipt of these directions, the Estate Officer wrote memo dated 23. 6. 1987 to the petitioner requiring her to deposit Rs. 28,540.00 on or before 11. 7. 1987 and submit her affidavit along with 3 attested specimen signatures. However, before actual allotment could be made in favour of the petitioner, the State Government directed the cancellation of all allotments/offer of allotment made under the discretionary quota of the Chief Minister. In furtherance of this decision, the Estate Officer wrote letter dated 11. 9. 1987 to the petitioner conveying the cancellation of offer made to her. The demand draft sent by the petitioner was returned to her on 28. 10. 1987.

(3.) THE petitioner has challenged the cancellation of her plot on the following grounds: