- (1.) This writ petition has been filed seeking issuance of a direction to the respondents to sell Booth No.11, Sector 16-A, Faridabad, as per policy dated 30.5.1988, to the petitioner in terms of order passed by this Court in decided on 27.8.2009 (Annexure P.13). As per facts on record, the petitioner's father was given the property in dispute on rent on 5.1.1978 at the rate of Rs.115/- per month. In the year 1982, lease was cancelled. Against which, petitioner's father filed a civil suit seeking grant of permanent injunction with a prayer that he be not thrown out of the possession except in due course of law as he was a tenant. The civil suit was decided in favour of the petitioner's father on 6.9.1984 and that order has become final. Father of the petitioner and the petitioner continued to pay the rent amount, no amount in that regard is due as on today.
(2.) On 7.6.1988, the respondents framed a policy wherein it was provided that on completion of period of five years from the date of original lease, the lessee would be given an option/ offer to purchase the shop/ booth or to vacate the premises in terms of that policy.
(3.) It is case of the petitioner that offer was made to purchase the plot in the year 1997. In the meantime, an attempt was again made by the higher authorities to dispossess the petitioner/ his father from property in dispute. Father of the petitioner came to this Court by filing C.W.P. No.10060 of 1997 which was decided on 17.7.1997 by passing the following order:- "In order to prevent the possibility of forcible dispossession of the petitioner, before he gets an opportunity to avail appropriate remedy, we direct that the Estate Officer, HUDA, shall furnish a copy of the order to the petitioner within two days of the passing of such order and for a period of next 10 days the petitioner shall not be forcibly dispossessed from the property in dispute.";