- (1.) Challenge in the present writ petition is to an order passed by the State Government on 27.10.2010, whereby revision filed by the petitioners was dismissed for the reason that legal heirs of the deceased-allottee have not been impleaded.
(2.) Sham Lal Gupta, predecessor-in-interest of the petitioners was the successful bidder of Booth No. 71, Sector 13, Urban Estate, Karnal, in an auction held in the year 1989. A letter of allotment dated 06.11.1989 was issued in respect of such plot. Though there was delay in depositing 15% of the amount in terms of the letter of allotment, but predecessor-in-interest of the petitioners was permitted to deposit the said amount vide order dated 26.06.1990. The allottee failed to deposit the remaining 75% of the amount, which led to resumption of the plot vide order dated 29.03.1995 (Annexure P-2).
(3.) The predecessor-in-interest of the petitioners did not challenge the said order for 8 years. An appeal was filed on 12.01.2004 before the Chief Administrator, HUDA. Such appeal was dismissed on 07.12.2004 as the reasons for delay were found to be not justifiable and acceptable. Still aggrieved, a revision was filed. During the pendency of the revision before the State Government, the predecessor-in-interest of the petitioners died. The revision was dismissed for the reasons that the legal heirs have not been impleaded.;