Ranjit Singh Sarkaria, J. - (1.) THE Ashiana Cooperative Group Housing Society Ltd., Panchkula, has approached this Court through the present writ petition impugning the order dated 25.1.1991 passed by the Chief Administrator HUDA.
(2.) THE prayer of the Petitioner -society for allotment of land under a Group Housing Scheme has been declined through the impugned order. This prayer was made by the Petitioner -society, which was statedly registered in the year 1983. The Petitioner has pleaded that the Petitioner -society is a cooperative society, which was registered on 16.3.1983. The objects of the society are also disclosed in the writ petition and so also the eligibility of the members constituted the society. The main purpose of the Petitioner -society was to look after the welfare of the members and to acquire or lease land for development and construction of residential houses/flats for giving to its members. An advertisement appeared in various newspapers in the year 1983. The Cooperative Group Housing Societies, which were registered upto 31.3.1983 could apply for allotment of land in different towns of the State of Haryana. The Cooperative Group Housing Scheme was announced exclusively for Cooperative Group Housing Societies like the Petitioner -society. The Petitioner -society, accordingly, submitted an application to Respondent No. 2 on 4.4.1983 for allotment of a site under the said scheme.
(3.) THE price of the land as fixed was so high, which necessitated various Cooperative Group Housing Societies to make a request to the authorities to refix the price of the land. Subsequently, on 1.3.1984 Respondent No. 2 intimated the President of the Action Committee that a Committee had been constituted to go into the details of price fixation and as soon as the final decision as taken about the revised price of land would be conveyed.;