MANOJ GOYAL Vs. HUDA, FARIDABAD

JUDGEMENT

(1.) THE present writ petition has been filed for issuance of a writ of mandamus directing the respondents to allot 6 marla plot in Sector 48, or in any other sector to the petitioner.

(2.) THE petitioner being a handicapped applied for allotment of a plot in the category of 6 marla in Sector 48, Faridabad and earnest money of Rs. 58415/- was deposited along with the application. There were total 30 plots of 6 marla size in Sector 48 and, as per brochure published by HUDA, 1% of the total plots was for the category of handicapped.

(3.) MR . Pawan Malik, learned counsel for petitioner, has argued that petitioner's application form was duly received and earnest money was also accepted by the respondents but his case was not considered inspite of fact that 1% of the total plots was reserved for the category of handicapped. He also argued that nowhere it is mentioned in the brochure that 1% of the plots would be allotted on the basis of total number of plots only meant for 4 and 6 marlas. Its has further been argued that neither application of the petitioner was clubbed with other categories where the number of plot was less than 1% nor the petitioner was given option to switch over to some other sectors.