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Judgment
K. Kannan, J.—The writ petition contains a challenge to the issue of allotment of industrial plot in Industrial Estate, Gurgaon. But, it appears that the plot had been allotted to the Petitioner, but later resumed for non-fulfillment of conditions of allotment. The cancellation had been effected as early as in the year 1989. In the written statement it has been contended that after the cancellation, the property in plot No. 53-54 had been allotted to Smt. Archana Kadan and Mr. R.C. Budhwar. It is further stated that the price determined at the time of fresh allotment has also been paid. The Petitioner is not present before the Court to plead his own case. If a fresh allotment had been made in the normal course of events, construction must also come at the instance of the new allottee. The subsequent allottees have not been brought as parties in the writ petition in spite of the objection filed by Respondent No. 2, HSIDC.
The writ petition is dismissed.