- (1.) Petitioner has invoked the writ jurisdiction of this Court claiming a writ of mandamus directing the respondents to hand over the possession of the residential plot allotted to him in Sector 57, Gurgaon. The possession of the plot allotted to the petitioner could not be delivered for one or the other reason. Therefore, the petitioner has invoked the writ jurisdiction of this Court for directing the respondents to deliver physical possession of the plot, so allotted. Mr. Walia, learned counsel for respondents points out that there are large number of allottees in Sector 57, Gurgaon, who have not been delivered possession and that earlier before this Court in CWP No. 15386 of 2009, Subhash Puri v. State of Haryana and ors decided on 1.3.2012, it has been stated that all allottees who have not been delivered possession shall be considered for allotment of alternative plot firstly in the same sector and if not possible to be adjusted in the same sector, then in Sector 51, Gurgaon, in terms of the policy dated 10.12.2007. Mr. Walia further states that the process of demarcation in the alternative area shall take about three months and the process of allotment of plot shall be completed after another two months.
(2.) In view of the said statement, we dispose of the present writ petition in the same terms as in Subhash Puri case with the direction to the respondents to complete the process of allotment of alternative plot within five months from today in terms of the policy dated 10.12.2007. All the interim orders passed earlier in the aforesaid writ petition stands vacated.;