RASTOGI,J. - (1.) Leave granted.
(2.) The question that arises for consideration in this batch of appeals is whether the methodology adopted by the Respondent State of Haryana for grant of licence of its own land on the principle of First Come First Serve basis for development of a group housing colony under the Final Development Plan of Gurgaon­Manesar Urban Complex for 2025 can be said to be just, proper and legally tenable in law.
(3.) The High Court under the impugned judgment dated 26th August, 2015 taking note of the Scheme of Haryana Development and Regulation of Urban Areas Act, 1975 (hereinafter referred to as the "1975 Act") read with Haryana Development and Regulation of Urban Areas Rules, 1976 (hereinafter referred to as the "1976 Rules") held that the policy adopted by the State authorities for the grant of licence on the principle of First Come First Serve basis cannot be held to be fair, reasonable and transparent method and it led to an unholy race amongst the applicants in achieving their goal of obtaining grant of licence held it against public policy and in sequel thereof cancelled the grant of licence to the impleaded respondents 4 to 7 (Appellant herein) with a direction to the State Government to consider the grant of licence after framing a transparent and fair policy to grant privilege of licence.;