Ram Ratan vs State Of Haryana And Others

Anupinder Singh Grewal, J

Learned counsel for the petitioner submits that although the open space adjoining the house has been regularized in the case of other similarly situated persons but the conveyance deed executed with regard to the open space next to the house of the petitioner has been arbitrarily cancelled. He, therefore, submits that the respondents ought to treat the petitioner at par with other similarly situated house-owners.

Issue notice to the respondents.

At the asking of the Court, Mr. Anant Kataria, DAG, Haryana, accepts notice on behalf of respondents No.1 to 3 & 8.

Mr. Ankur Mittal, Advocate has put in appearance on behalf of the respondents No.4 to 7 and submits that the issue with regard to the allotment to the petitioner and other persons is pending consideration before the Chief Administrator, Haryana Housing Board, Panchkula (respondent No.4).

Heard.

As the matter is pending consideration before the Chief Administrator, Haryana Housing Board, Panchkula (respondent No.4), we deem it appropriate to dispose of this petition with a direction to respondent No.4 to take a decision in the matter in accordance with law, after affording an opportunity of personal hearing to the petitioner, within a period of 02 months from the date of receipt of certified copy of this order.