Asha Rani vs State Of Haryana And Others
2021 Latest Caselaw 1734 P&H

118         IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                                     CWP-9372-2021
                                                     Date of decision: 03.05.2021.


ASHA RANI                                                   ...PETITIONER
                                        VERSUS

STATE OF HARYANA AND ORS.
                                                            ...RESPONDENTS

CORAM:- HON'BLE MR. JUSTICE JITENDRA CHAUHAN
        HON'BLE MR. JUSTICE VIVEK PURI

Present:    Mr. Sahil Gupta, Advocate
            for the petitioner.

            Mr. Vivek Saini, Additional Advocate General, Haryana.

            ****

JITENDRA CHAUHAN J. (ORAL)

The matter has been taken up through Video Conferencing in the

light of Pandemic COVID-19 situation and as per instructions.

This civil writ petition under Articles 226 &227 of the Constitution of

India has been filed for issuance of a direction to the respondents for grant of

actual and physical possession of plot No.788P, measuring 182.52 square metres

situated in Sector-18, DEF, HUDA, Rewari as per allotment letter No. 1567 dated

05.01.2018 (Annexure P-5).

Learned counsel for the petitioner states that at this stage he would be

satisfied, if a direction is issued to respondent No. 2-Chief Administrator, Haryana

Shahari Vikas Pradhikaran (HSVP), Panchkula to decide the legal notice dated

28.05.2018 (Annexure P-6) expeditiously.

Heard.

We are not inclined to issue notice of motion at this stage.

However, a complete set of paper book has already been handed over

to learned State counsel.

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In view of the above, without adverting to the merits of the case, the

present petition is disposed of with a direction to respondent No.2-Chief

Administrator, Haryana Shahari Vikas Pradhikaran (HSVP), Panchkula to

consider and decide the legal notice dated 28.05.2018 (Annexure P-6)

expeditiously within six weeks from the receipt of the certified copy of the

judgment. In case, on consideration, the competent authority reaches to the

conclusion that the benefit claimed by the petitioner is admissible to her, in such

eventuality, the consequential relief be allowed to her, within a period of six

weeks thereafter, in accordance with law. However, in case the competent

authority feels that the relief claimed by the petitioner is not admissible or made

out, in that case, a speaking order be passed in the matter.

             (JITENDRA CHAUHAN)                                  (VIVEK PURI)
                  JUDGE                                             JUDGE

             Whether speaking/reasoned :             Yes/No
             Whether Reportable :                    Yes/No


03.05.2021
renubala




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