- (1.) The petitioner has invoked the writ jurisdiction of this Court for quashing the order dated 13.01.2012 (Annexure P-14), whereby representation of the petitioner was rejected.
(2.) It is a case of gross abuse of process of law. The petitioner was allotted a plot No. 27, Sector 25, Faridabad, but the said plot was resumed on 09.07.1990 under Section 17 of the Haryana Urban Development Authority Act, 1977 (for short 'the Act'). The appeal was dismissed on 17.09.1990. The writ petition (CWP No. 15788 of 1990) filed by the petitioner against the said order was dismissed on 20.03.1991.
(3.) Thereafter, a policy to recall the resumption orders was circulated on 26.09.1991. On the basis of such policy, learned Chief Administrator ordered the restoration of the plot on 14.05.1998 (Annexure P-10). Such order was set aside by the State Government on 06.11.1998 (Annexure P-11). The writ petition (CWP No. 7037 of 1999) filed by the petitioner against the said order was dismissed vide detailed speaking order on 24.05.1999. Now after almost 12 years, the petitioner has filed a representation, which has been rejected on 13.01.2012 (Annexure P-14).;