ESTATE OFFICER Vs. SHAKUNTLA RANI

JUDGEMENT

(1.) By this order, I shall dispose of three RSAs i.e. RSA- 4439-2014(O&M), RSA-4440-2014(O&M) and RSA-4441- 2014(O&M) filed on behalf of appellants - Estate Officer, Haryana Urban Development Authority (hereinafter referred to as HUDA), Kaithal and others.

(2.) Briefly stated, facts of the case are that plaintiffs Shakuntla Rani, Lajpat Rai and Munish Chand had filed civil suits for grant of mandatory injunction directing the defendants to allot free hold residential developed plots to them in Sector-19, Urban Estate, Kaithal under oustees quota; that plaintiffs Shakuntla Rani and Lajpat Rai had prayed for allotment of plot of size 250 square yards each, whereas Munish Chand had prayed for allotment of a plot of the size of 500 square yards. The plaintiffs had contended that the agricultural land belonging to them, situated at Patti, Kayesh Seth, Kaithal had been acquired by the defendants in the year 1992 for development of Urban Estate, which was developed as Sector 19 HUDA, Kaithal; that as per policy of defendants vide memo No.2- 92/2082 dated 18.3.1992, the oustees were entitled to get plots in that

(3.) Sector 19, Urban Estate, Kaithal subject to fulfilling their liability criteria as per the area acquired; that in the year 1992, applications were invited from the oustees for allotment of plots and the plaintiffs accordingly submitted the applications but no independent plots were allotted. On final refusal of the defendants on 20.1.2007 to allot separate plots, the plaintiffs had approached the Court by filing separate suits.