Viney Mittal,J. - (1.) The petitioner claims that it is a society comprising of members who are disabled persons. It has claimed that under the Group Housing Scheme, 2005, framed by the Haryana Urban Development Authority, it was entitled to the allotment of land for construction of houses.
(2.) On an earlier occasion, the petitioner society had approached this Court through CWP No.5930 of 2006. The said writ petition was disposed of by this Court vide order dated April 20,2006 by directing the Chief Administrator, HUDA, Panchkula to pass a detailed and speaking order on the aforesaid claim made by the petitioner society. Now the order dated July 10,2006 has been passed by the Chief Administrate, HUDA, Panchkula. The aforesaid order is Annexure P.6 and is subject matter of challenge before this Court.
(3.) We have perused the order, Annexure P.6. It has been observed by the Chief Administrate, HUDA, Panchkula in the aforesaid order that as of today, there is no policy of reservation of lands/plots for the Societies of physically handicapped persons. However, a policy of reservation of 2% of total number of plots of 6 marlas and below has already been made for physically handicapped persons category. The said order also discloses that a proposal of special Group Housing Scheme for allotment of land to the societies of physically handicapped persons in its various urban estates is under active consideration of Haryana Urban Development Authority and as and when such a special scheme is floated, the petitioner society may also apply under that scheme as per the terms and conditions of that scheme. In view of the aforesaid observations of the Chief Administrator, HUDA, Panchkula in the order, Annexure P.6, we are satisfied that no further interference is required, at this stage, Dismissed. A copy of the order be given dasti on payment of usual charges.;