SURESH GOEL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner, alleging himself to be a social worker, has approached this Court, seeking directions to the respondents to conclude the inquiry/investigation with regard to alleged scam of allotment of plots in Marble Market, Sector 21-C, Faridabad.

(2.) IT is averred by the petitioner that being a social spirited person, he has made representations, which were taken into consideration for inquiry/investigation against the local builders and the employees of the Haryana Urban Development Authority (for short 'HUDA'). The petitioner was associated in the said inquiry by the State Vigilance Bureau, as well as by the Additional Director, HUDA. But the said inquiry has not been taken to its logical conclusion.

(3.) ON 28.8.2008, the petitioner agreed to file an affidavit specifically stating the firms, which were fictitious and non existent on the date of allotment. The petitioner filed an affidavit dated 4.9.2008, giving the names of 30 firms, which were in existence at the time of publication of the scheme as against 25 mentioned in the writ petition. The petitioner also averred in para No. 6 of the said affidavit that 31 firms are fictitious, created to grab the plots in the Marble Market. The petitioner has also stated to the following effect:-