- (1.) The land measuring 32 kanals out of total land of 38 kanals 12 malars owned by the petitioner situated in village Bohar, Tehsil and District Rohtak was acquired. Since the land acquired is more than 75% of the total holding, the petitioner was entitled to allotment of plot as per the policy formulated by the HUDA known as Oustees policy. The petitioner, however, was not allotted the plot. He filed the complaint before the Consumer Forum at Rohtak. The petitioner, however, did not pursue his complaint before the Consumer Forum and withdrew the same to pursue his claim before the Oustees Lok Adalat.
(2.) It may need a mention that Civil Writ Petition No. 15433 of 2006 titled Amar Singh v. HUDA, was filed before this Court where the Chief Administrator, HUDA appeared and made a statement that the department had constituted the Oustees Adalat for settlement of the claims of persons/owners of the land seeking allotment of plots under oustees category. The petitioner, therefore, withdrew his complaint pending before the Consumer Forum to approach the Oustees Lok Adalat. The Oustees Lok Adalat was held at Rohtak under the Chairmanship of then Administrator, HUDA.
(3.) The petitioner was also sent a notice to appear which he did on 14.02.2007. The case of the petitioner was discussed and it was decided that the petitioner is entitled to 500 square yards plot as per the HUDA oustees policy. The order passed by the Oustees Adalat is annexed with the petition as Annexure P-1 and the operative part thereof reads as under: After hearing the applicant and careful perusal of the record submitted before the Oustees Adalat, it is decided that the applicant is entitled to a plot as per HUDA oustees' policy, but as per list submitted by Dy. Supdt., there is no vacant plot of any size in Sector-2, Rohtak. Therefore, it is decided that the applicant be allotted a plot under Oustees policy in new forthcoming sector and the rate of the said sector be charged from the applicant as per his undertaking submitted already.;