HARYANA URBAN DEVELOPMENT AUTHORITY Vs. STATE OF HARYANA

JUDGEMENT

(1.) CM No.15814-CWP of 2019

(2.) This application is for placing on record Annexures A/1 to A/4. Application is allowed and Annexures A/1 to A/4 annexed with the application are taken on record.

(3.) Petitioner Haryana Urban Development Authority (for short - "HUDA") filed CWP No.21586 of 2011 before this Court challenging order 01.06.2011 (Annexure P-33 in the main writ petition), which were passed in favour of the applicant/respondent No.2. The said writ petition was allowed and said orders were set aside vide order dated 12.08.2013. Said judgment was also challenged before Hon'ble the Apex Court by way of filing SLP, which was also dismissed.