AI Structured Summary
Not yet generated for this judgment
Judgment
AJAY KUMAR MITTAL J.(Oral)
Prayer in this petition filed under Articles 226/227 of the Constitution of India is for issuance of a writ in the nature of mandamus directing the
respondent HUDA authorities to correct online database on the official website of HUDA with regard to ownership of Plot No.807 measuring 6
Marlas (135 square meters), situated in Sector 43, HUDA, Gurgaon and further to update/reflect the name of petitioner as owner on the basis of re-
allotment letter dated 19.11.2009 (Annexure P-1).
Learned counsel for the petitioner has submitted that at this stage a direction may be issued to respondent No.2 to take a decision on Legal Notice
dated 29.11.2017 (Annexure P-5) within a time bound manner.
Notice of motion.
At the asking of the Court, Mr. Sandeep Moudgil, Addl. AG, Haryana accepts notice on behalf of respondents and assured the Court that within 15
days the Legal Notice dated 29.11.2017 (Annexure P-5) shall be decided after affording an opportunity of hearing to the petitioner by passing a
speaking order, if need be (in case any adverse order is to be passed against the petitioner).
Disposed of.
A copy of this order be handed over to learned State counsel under the signatures of the Bench Secretary, for compliance.