LALMAN Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) In this petition filed under Articles 226/227 of the Constitution of India, the petitioner has prayed for issuance of a writ in the nature of mandamus directing the respondents to consider his claim under Oustees Quota for the allotment of plot and to allot the same to him.

(2.) The petitioner was co-owner of the land measuring 4 bigha 12 biswa and 10 biswasi out of total land measuring 10 bigha 13 biswa situated in village Wazirabad, Tehsil and District Gurugram. The said land was acquired by the State of Haryana vide notification dated 7.11989 issued under Section 4 of the Land Acquisition Act, 1894 (in short "the Act") followed by notification under Section 6 of the Act for the development of Sectors 52 to 54, Gurugram. The award was passed on 22007. The petitioner moved an application dated 29.10.2013 along with demand draft of Rs. 50,000/- (Annexure P-1) for the allotment of a plot under Oustees Quota. The petitioner also submitted the application dated 30.7.2015 (Annexure P-2). Thereafter, the petitioner moved a representation dated 24.11.2017 (Annexure P-3) to respondents No.2 and 3 to allot a plot under the Oustees Quota, but no response has been received till date. Hence, the present writ petition.

(3.) Learned counsel for the petitioners submitted that for the relief claimed in the writ petition, the petitioner has sent a representation dated 24.11.2017 (Annexure P-3) to respondents No.2 and 3, but no action has so far been taken thereon.