Archana Mittal vs State Of Haryana & Ors

Amol Rattan Singh, J

By this petition, filed under the provisions of Articles 226/227 of the Constitution of India, the petitioner seeks a direction to the Chief Administrator, HSVP, Panchkula, for compliance of the order/letter dated 26.07.2019 (Annexure P-2), whereby the Estate Officer-II, HSVP, Gurugram was directed that the restoration of allotment in respect of plot No.9, Sector 945, Gurugram, be made in favour of the petitioner in terms of the order of this Court passed in CWP-25767-2017, which was another petition earlier filed by the petitioner herself, with the operative part of that order reading as follows:-

“[10] However, having regard to all the compelling circumstances, the writ petition is disposed of with a direction to HUDA Authorities that if, so permissible under their Policy, the request of the petitioner for allotment of a 4 marla plot at the current allotment price may be sympathetically considered within a period of three months.

[11] Similarly, the petitioner shall be at liberty to represent separately for the refund of earnest money deposited by her while applying in the year 2000 and such a request may be considered sympathetically.”

In fact, a perusal of the said letter (Annexure P-2) shows that an alternate plot measuring 4 marlas was to be considered for allotment to the petitioner from available vacant plots and that a draw of lots was to be conducted for all such similar cases, together.

Learned counsel for the petitioner submits that the petitioner simply wishes that her name be considered in the next draw of lots for similar sized plots in any sector in Gurugram.

Consequently, this petition is disposed of with a direction to the respondents to ensure that the petitioner's name is included in the next draw of lots for allotment of plots of 4 marlas in any sector in Gurugram, in terms of the decision taken as conveyed vide the letter dated 26.07.2019.