PANKAJ DEWAN Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) By way of instant 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 allot alternate plot to him in Sector 52, Gurugram in terms of policy dated 18.2.2013 (Annexure P-12).

(2.) The petitioner purchased plot No.303, Sector 52, Gurugram and after completion of all the formalities, respondent No.2 issued re-allotment letter dated 2.5.2009 (Annexure P-1) in his favour. Vide letter dated 11.10.2011 (Annexure P-2), the petitioner sought information regarding the status of the plot in question. The installments and extension fee of the plot was deposited by the petitioner and vide letter dated 17.10.2011, the petitioner requested respondent No.5 to correct the account statement. In response to the letter, Annexure P-2, respondent No.5 vide letter dated 21.12.2011 (Annexure P-4) informed the petitioner that the plot in question was clear and the development works report was still awaited and after receipt of the said report, officer of possession would be given. Vide letter dated 27.12.2011 (Annexure P-5) offered possession of the plot in question.

(3.) Learned counsel for the petitioner submitted that for the relief claimed in the writ petition, the petitioner has sent a letter dated 17.2.2016 (Annexure P-21) to respondent No.5, but no action has so far been taken thereon.