HARYANA URBAN DEVELOPMENT AUTHORITY PANCHKULA Vs. VINOD KUMAR

JUDGEMENT

(1.) -BOTH the appeals have arisen out of common order dated 26. 7. 2007 whereby complaints filed by respondents (complainants) were accepted with costs of Rs. 1,100 each and were granted compensation of Rs. 50,000 each and further appellants were directed to issue allotment letters to respondents under the same terms and conditions of scheme under which they became successful in draw of lots.

(2.) BRIEFLY stated the facts are that Haryana Urban Development Authority had floated a scheme offering freehold residential plots in its various urban estates to employees of Haryana Government, its Boards/corporations and State Cooperative Banks by floating a scheme for which date of commencement of booking was 18. 1. 1999 and closing date of booking was 18. 2. 1999. The copy of the brochure is Annexure C-l.

(3.) SH. Vinod Kumar and Rakesh Khandelwal who are serving as Accounts Assistant in the office of Estate Officer, Gurgaon, being eligible for allotment under Government servants reserved quota and falling in category 'a' applied for plots. Sh. Vinod Kumar applied for 10 marla plot in Sector-46, Gurgaon vide application No. 00363 along with demand draft of Rs. 31,680 as earnest money, the copy of the application form and affidavit are Annexures C-2 and C-3 respectively. Sh. Rakesh Khandelwal, respondent (complainant) applied for 6 marla plot in Sector-46, Gurgaon vide application No. 13585 supported by affidavit along with demand draft of Rs. 17,496 dated 17. 2. 1999. Their applications were duly registered. The draw was held on 27. 5. 1999 and both of them were successful in draw of lots. Sh. Vinod Kumar was allotted plot No. 1638-B in Sector-46, Gurgaon measuring 10 marla while Rakesh Khandelwal was allotted plot No. 2101b in Sector-46, Gurgaon measuring 6 marla. They were duly informed by the Estate Officer who asked them to submit documents in order to enable the authorities to issue allotment letters in their names.