- (1.) The petitioner has sought writ of mandamus for directing the respondents to allot and handover the possession of Industrial Plot in Sector 37, Part-II, Gurgaon or any other alternative plot measuring 2100 sq. meters in Gurgaon.
(2.) It is asserted by the petitioner that he deposited earnest money of Rs. 7,00,000/-in the month of February, 2004 for allotment of Industrial Plot. The petitioner claims that plot Nos. 545 and 546 in Sector 37, Part-II, Gurgaon, were in fact, allotted to him. However, instead of that industrial plot No. 757, Sector 37, Part-II, Gurgaon, was allotted to him. But still the possession was not handed over of the plot allotted, therefore, he sought intervention of this Court.
(3.) Earlier, the petitioner filed a Civil Writ Petition No. 6720 of 2007 before this Court, which was disposed of on 22.09.2008 with direction to the respondents to consider the claim of the petitioner for allotment of plot within a period of four weeks. In terms of the said direction, an order (Annexure P-8) has been passed on 23.01.2009.;