- (1.) Challenge in the present petition is to the orders dated 13.9.2005 (Annexure P-7) passed by the Administrator, HUDA, exercising the powers of Chief Administrator and dated 22.9.2009 (Annexure P-8), passed by the Financial Commissioner & Principal Secretary to Government of Haryana exercising the powers of the State Government, whereby the appeal and revision against the order of resumption passed by the Estate Officer on 2.1.1998 (Annexure P-5) was dismissed.
(2.) The sole ground raised by the petitioner is that the petitioner was the resident of House No. 170, Sector 16-A, Faridabad. The said address is mentioned in the letter of allotment and on the notices served by the respondents from time to time such as Annexures P-2, P-3 and P-4. However, the order of resumption dated 2.1.1998 is said to have communicated to petitioner on the address "Ram Sons Property Sector 15-A Market, Faridabad". The grievance of the petitioner is that such order was never delivered to the petitioner, which alone could enable the-2- petitioner to file an appeal against the said order, whereas the appeal has been dismissed on the ground of delay.
(3.) Mr. Bhatt, learned counsel for respondents was directed to produce the record of the Estate Office to find out whether there was any communication by the petitioner in respect of his change of address or that the petitioner has shifted his work to the shop described as Ram Sons Property, Sector 15-A Market, Faridabad.;