- (1.) Leave granted. Heard.
(2.) Haryana Urban Development Authority ('HUDA' for short), the second respondent herein, issued an advertisement in the newspapers dated 14th and 15th June, 2005, inviting applications for allotment of a hospital plot measuring 12 acres in Sector 23A, Gurgaon, and a hospital plot measuring 8.3 Acres in Sector 51, Gurgaon, from persons interested on or before 29.6.2005. In response to the said advertisement, the appellant applied for the hospital plot in Sector 51 on 28.6.2005. The fifth respondent applied on 15.6.2005 (said to have been received by the HUDA on 27.6.2005) for allotment of the hospital plot in Sector 23A, stating that if they were not allotted the plot in Sector 23A, their application may be considered for allotment of the plot in Sector 51.
(3.) By re-advertisement dated 7.7.2005, the last date for submission of applications was extended upto 20.7.2005 with a clarification that those who had applied earlier in response to the advertisement dated 14/15.6.2005 need not apply again. The fifth respondent gave a letter dated 18.7.2005 to HUDA stating that on physical verification it was found that the plot in Sector 23A was only 8.66 acres and not 12 acres and there was also some difficulties in regard to use of the entire plot for construction and therefore, their application may be considered for allotment of the plot in Sector 51.;