HARBIR SINGH RATHEE AND ANOTHER Vs. VIJAY KUMAR

JUDGEMENT

(1.) Reply by way of affidavit of Vikas Dhanda, Estate Officer, HSVP filed in Court today is taken on record.

(2.) This Contempt Petition has been filed alleging violation of the orders passed by this Court on 29th August, 2016 in a joint petition brought by the present petitioners in CWP No.17598 of 2016 which was disposed of by a Division Bench of this Court by an order with the following operative part:-

(3.) In compliance of the above directions, as per the short reply by way of affidavit filed by the Estate Officer, HSVP, Bahadurgarh, the petitioners were asked to appear before the Estate Officer, HUDA on 29.9.2016 alongwith complete record in their possession. The petitioners appeared in person on the date fixed, but submitted a representation requesting allotment of an alternative plot in lieu of Plot Nos.378 and 380, Sector 9, Bahadurgarh. This appears to have been a contentious issue since the petitioners were originally allotted plots of size 8 marlas each, but had been asked to deposit premium/sale consideration for a plot larger than 8 marlas i.e Plot measuring about 435 sq. yards and 475 sq. yards, respectively.