- (1.) This order shall dispose of aforementioned four writ petitions challenging the order passed by respondent No.2 - Estate Officer, Sonepat, whereby the claim of the petitioner(s) for allotment of plot as an oustee was declined. However, for facility of reference, the facts are being taken from The land measuring 15 kanals 9 marlas situated at village Raipur, District Sonepat, owned by the petitioner, was acquired vide notification dated 9.11.1992 under Section 4 of the Land Acquisition Act, 1894 for development of Sectors 7 and 8 part of Sonepat. The respondents issued an advertisement dated 01.01.2000 for allotment of plots to various categories in Sectors 7 and 8, Sonepat including inviting applications from the oustees. The petitioner applied for an allotment of plot, but without earnest money. The petitioner filed a writ petition before this Court wherein the Estate Officer, Haryana Urban Development Authority was directed to re-consider the claim of the petitioner. In terms of the said direction, the Estate Officer has passed a speaking order on 4.7.2007, copy attached as Annexure P/3.
(2.) The said order passed by the Estate Officer has been challenged in the present writ petition filed after more than three years and ten months.
(3.) Apart from the fact that the writ petition suffers from delay and laches, we do not find any merit in the petition.;