July 05, 2019:

The Punjab & Haryana high court on Monday issued notice to the Haryana government on a plea against its failure to provide the infrastructure & other facilities to the three-member committee appointed to examine the issue related to the multiple plot allotment scam.

While issuing the notice to the state, Justice Daya Chaudhary of the HC made it clear that if no action is taken by the state on the issue by Wednesday, it would summon senior functionaries of the state before the court. The HC has also asked the state to file reply as to why the order was not complied with despite the fact that the consent of the state was taken while constituting the panel.

The panel was to start functioning from June 1.

The HC passed these orders after it was informed that necessary infrastructure & facilities have not been provided to the panel till date.

Recently the HC had constituted a three-member committee with Justice Rameshwar Singh Malik, a retired judge of the Punjab & Haryana high court, as chairman. Retired district & sessions judge G S Saran & retired IPS officer S S Sidhu are its other two members.

The panel was to ascertain the details of plots — name of the allottee, father/husband name & address, plot number, sector, urban estate, size of the plot, category, date of allotment, policy applicable, any other allotment of plot/flat by the cooperative society, filing of affidavits, allotment in the name of spouse or dependent children, registration of FIR or not, status of the proceedings among others.

Haryana government & the Haryana Urban Development Authority (Huda) authorities, now known as Haryana Shahari Vikas Pradhikaran, were directed to share complete record with the committee. Advocates H S Sethi & Narender Singh were also asked to assist the committee. HC had given the committee three months to complete the exercise.

Irregularities in allotment of HSVP developed plots surfaced in 2013, when HC had ordered probe in the matter after finding that a large number of defence personnel in Haryana were getting plots in HSVP sectors by submitting forged affidavits. They were entitled to get one plot under the defence category at subsidized rates in their life time but most managed to get two to 25 plots by submitting false affidavits & concealing previous allotments. Police had registered around 1,600 FIRs in the scam & booked more than 2,100 persons.

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