- (1.) The petitioners are the allottees of plot No. 423-P, Sector 52, Gurgaon. The petitioners have sought directions from this Court to allot alternative plot in view of the fact that the respondents are unable to deliver the physical possession of the plot allotted to them. In similar case i.e. CWP No. 20791 of 2011 titled as Melton Furnaces (P) Ltd. Vs. State of Haryana and Others (decided on 02.02.2012), the respondents were directed to allot the residential plot to the petitioners in Sector 51, Gurgaon, of the equivalent size as allotted to the petitioner.
(2.) In view of the said fact, the present petition is disposed of in the same terms as in CWP No. 20791 of 2011.;