BALA RANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) ONE Chhabil Das Jain was allotted on 21. 4. 1975 a residential plot No. 325 measuring 350 squares yards in Sector 4, in the Urban Estate, at Panchkula. He was given possession of this plot on 15. 1. 1980. The plot was sold by him to the petitioner herein on 18. 6. 1982. On the same day Mr. Chhabil Das Jain wrote to the Haryana Urban Development Authority (H. U. D. A. for short) to transfer the same in the name of the petitioner. The plot was transferred in the name of the petitioner on 27. 7. 1982 on deposit of Rs. 7,000.00 by her as extension fee for not raising the construction within stipulated period. Thereafter, the petitioner submitted a site plan for constructing a residential building on the plot in question. This plan was not sanctioned by H. U. D. A. It then transpired that plot No. 325 was a part of park in Sector 4 and that no such plot was existing at site. The petitioner then applied for the allotment of an alternative plot in the same sector. When this request of the petitioner was not granted she filed the present writ petition in the year 1993.

(2.) IN the written statement filed on March 31, 1994, the stand taken by H. U. D. A. is that a proposal for the allotment of an alternative plot No. 362-A in Sector 4 Panchkula to the petitioner was prepared and sent to the Chief Administrator for his approval which was likely to be received any time. It is further stated that bona fide efforts were being made to allot the plot to the petitioner.