- (1.) The petitioner is a firm carrying on business as builders, colonizers and contractors. The petitioner is the owner of 24.45 a acres of vacant land situated in village Lakkarpur, near Surajkund, District Faridabad, Haryana State. Being engaged in construction activities it made an application under the provisions of Haryana Development and Regulation of Urban Areas Act of 1975 (hereinafter referred to as the Act) read with 1976 Rules for the grant of licence for group housing scheme. This application was submitted by the petitioner on 21/07/1983 without necessary documents. After several representations the Director of Town and Country Planning Department Haryana, Chandigarh replied that it was proposed to grant licence to the petitioner for setting up of Group Housing Colony at Village Lakkarpur, District Faridabad. The petitioner was called upon to fulfil the conditions laid down in Rule II of the Haryana Development and Regulation of Urban Rules, 1976 within a period of 30 days from the date of service of that notice. The agreement was required to be executed on non-judicial stamp paper of Rs. 3.
(2.) The petitioner was also called upon to execute a bank guarantee for Rs. 109.30 lakhs as required under Rule 11 (1 of the said rules. On a request made by the petitioner for extension of time for furnishing the bank guarantee, time was extended (vide letter dated 5/04/1984 by four weeks. A further extension was prayed by the petitioner that was also granted on 5/07/1984 granting a further extension by four weeks.
(3.) On 19/10/1984, while returning the estimates for development and service plans, respondent 2 (Director of Town and Country Planning, Haryana, Chandigarh) for 24.45 acres, the petitioner was directed to submit the estimate only for 21.15 acres. On receipt of this letter, the petitioner wrote on 14/11/1984 that the external development charges which were demanded by respondent 2 might be reduced in view of the reduction in the area. This request of the petitioner was not acceded to by the Director. The petitioner was called upon to execute an agreement under bank guarantee as already asked for.;