CWP-22302-2024 (O&M) and other connected cases          

1 

IN THE HIGH COURT OF PUNJAB AND HARYANA  

AT CHANDIGARH 

Reserved on : 20.01.2026 

1.  CWP-22302-2024 (O&M)

OMBIR AND OTHERS           ...Petitioners 

    V/S

STATE OF HARYANA AND OTHERS      ...Respondents 

2.  CWP-11273-2025 (O&M)

DALBIR AND OTHERS           ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

3.  CWP-12043-2025 (O&M)

NAND KISHOR AND OTHERS         ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

4.  CWP-13775-2025 (O&M)

MEHAR SINGH              ...Petitioner

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

5.  CWP-15409-2025 (O&M)

TAHAR SINGH AND OTHERS         ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents 

6.  CWP-15488-2025 (O&M)

BHARAMJEET SINGH           ...Petitioner

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

7.  CWP-15552-2025 (O&M)         

NARESH KUMAR             ...Petitioner

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

CWP-22302-2024 (O&M) and other connected cases          

2 

8.  CWP-15557-2025 (O&M)

RAMESH ALIAS RAMESH CHANDER     ...Petitioner

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents 

9.  CWP-18496-2025 (O&M)

AMIT AND OTHERS            ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

10.  CWP-18497-2025 (O&M)

NARESH KUMAR CHAUHAN AND OTHERS   ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

11.  CWP-18498-2025 (O&M)

JAI KISHAN AND OTHERS         ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

12.  CWP-18501-2025 (O&M)

NIRMAL SINGH             ...Petitioner

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

13.  CWP-18502-2025 (O&M)

ANAND SARUP AND OTHERS         ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

14.  CWP-18503-2025 (O&M)

SUDESH                 ...Petitioner

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

15.  CWP-18504-2025 (O&M)

PRATAP AND OTHERS           ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

CWP-22302-2024 (O&M) and other connected cases          

3 

16.  CWP-18513-2025 (O&M)

SANJAY KUMAR AND OTHERS        ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

17.  CWP-18549-2025 (O&M)

MAHAVEER SINGH AND OTHERS       ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

18.  CWP-5585-2025 (O&M)

SHAKUNTALA              ...Petitioner

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

19.  CWP-31476-2025 (O&M)

ANIL KUMAR AND OTHERS         ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

20.  CWP-26766-2025 (O&M)

TEJ SINGH CHAUHAN AND OTHERS     ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

21.  CWP-26767-2025 (O&M)

SANTOSH AND OTHERS           ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

22.  CWP-36264-2025 (O&M)

BRAJ PAL AND OTHERS           ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

23.  CWP-36265-2025 (O&M)

AMAR SINGH AND OTHERS         ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

CWP-22302-2024 (O&M) and other connected cases          

4 

24.  CWP-36317-2025 (O&M)         

NIRMALA DEVI             ...Petitioner

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

25.  CWP-34557-2025 (O&M) 

JAIDEEP AND ORS             ...Petitioners

V/S  

STATE OF HARYANA AND ORS        ...Respondents

26.  CWP-37852-2025 (O&M)

HOSHIYAR SINGH AND OTHERS       ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents 

27.  CWP-37857-2025 (O&M)

MANJEET DHAKA AND OTHERS       ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

28.  CWP-37864-2025 (O&M)

SATISH KUMAR             ...Petitioner

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

29.  CWP-37876-2025 (O&M) 

ABHINAV CHAUHAN           ...Petitioner

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

30.  CWP-37877-2025 (O&M)

ANGOORI DEVI             ...Petitioner

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

31.  CWP-37878-2025 (O&M)

VIRENDER AND ANOTHER         ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

CWP-22302-2024 (O&M) and other connected cases          

5 

32.  CWP-37880-2025 (O&M) 

NARESH CHAUDHARY           ...Petitioner

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

Reserved on : 21.01.2026

33.   CWP-38330-2025 (O&M)  

AMAR SINGH CHAUHAN          ...Petitioner

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

34.   CWP-38331-2025 (O&M) 

PINKI CHAUHAN             ...Petitioner

V/S  

STATE OF HARYANA AND ORS        ...Respondents

Reserved on : 22.01.2026

35.   CWP-32805-2025 (O&M)  

RAVINDER PAL              ...Petitioner

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

36.   CWP-34433-2025 (O&M) 

M/S AISHWARYA GROVERS PVT. LTD.    ...Petitioner

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

37.   CWP-34827-2025 (O&M) 

RAJESH MITTAL AND ANOTHER      ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

Reserved on : 23.01.2026

38.   CWP-1775-2026 (O&M) 

KAPTAN SINGH AND ORS.         ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

CWP-22302-2024 (O&M) and other connected cases          

6 

39.   CWP-1822-2026 (O&M) 

OMBIR SINGH AND ORS.          ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

40.   CWP-1828-2026 (O&M)

UNESH KUMAR AND ANOTHER      ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

Reserved on : 29.01.2026

41.   CWP-34561-2025 (O&M) 

SURESH KUMAR            ...Petitioner

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

Reserved on : 30.01.2026 

42.   CWP-2248-2026 (O&M)

SAROJ DEVI              ...Petitioner

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

43.   CWP-2426-2026 (O&M)

DHARAMPAL JAI SINGH CHAUHAN      ...Petitioner

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

44.   CWP-2522-2026 (O&M)

PREM WATI AND OTHERS         ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

Reserved on : 12.02.2026 

45.   CWP-21585-2025 (O&M)

POOJA CHAUHAN AND OTHERS      ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

CWP-22302-2024 (O&M) and other connected cases          

7 

46.   CWP-21611-2025 (O&M) 

DILBAGH SINGH AND OTHERS       ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

47.   CWP-21654-2025 (O&M)

GANDHI CHAUHAN AND OTHERS      ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

48.   CWP-21704-2025 (O&M)

RAMESH AND ANOTHER          ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

49.   CWP-23938-2025 (O&M)

RAVI KUMAR AND ANR          ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

50.   CWP-24075-2025 (O&M)

VISHAL MALIK AND OTHERS        ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

51.   CWP-24806-2025 (O&M)

SATBIR SINGH AND OTHERS        ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

52.   CWP-24812-2025 (O&M)

DILBAG SINGH AND OTHERS        ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

CWP-22302-2024 (O&M) and other connected cases          

8 

53.   CWP-24813-2025 (O&M)

ANIL AND OTHERS            ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

54.   CWP-24822-2025 (O&M)

NARESH DEVI AND OTHERS        ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

55.   CWP-24862-2025 (O&M)

KIRAN AND ANR            ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

56.   CWP-24917-2025 (O&M)

SAVITA AND ANR            ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

57.   CWP-25724-2025 (O&M)

KRISHAN CHAND KHATRI AND OTHERS    ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

58.   CWP-25735-2025 (O&M)

PREM WATI AND OTHERS         ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

59.   CWP-31856-2025 (O&M)

ASHOK                ...Petitioner

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

CWP-22302-2024 (O&M) and other connected cases          

9 

60.   CWP-31857-2025 (O&M) 

SANTOSH AND OTHERS          ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

61.   CWP-31860-2025 (O&M)

PANKAJ CHAUHAN AND OTHERS      ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

Reserved on : 13.02.2026 

62.   CWP-4483-2026 (O&M)

RAM DAS AND ANOTHER         ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents

Reserved on : 24.02.2026 

63.   CWP-3593-2026 (O&M)

RISHI PARKASH            ...Petitioner  

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents 

64.   CWP-13030-2025 (O&M)

SATISH JAIN AND OTHERS        ...Petitioners

V/S  

STATE OF HARYANA AND OTHERS      ...Respondents 

1.  Date when Order was reserved  Sr. No.1 to 32 (on 20.01.2026) 

Sr. Nos.33 & 34 (on 21.01.2026) 

Sr. Nos.35 to 37 (on 22.01.2026) 

Sr. Nos.38 to 40 (on 23.01.2026)  

Sr. No.41 (on 29.01.2026) 

Sr. Nos.42 to 44 (on 30.01.2026) 

Sr. Nos.45 to 61 (on 12.02.2026) 

Sr. No.62 (on 13.02.2026) 

Sr. Nos.63 to 64 (on 24.02.2026) 

2.  Date of Pronouncement of Order  25.02.2026 

3.  Date of uploading order  25.02.2026 

4.  Whether  operative  part  or  full 

order is pronounced 

FULL 

CWP-22302-2024 (O&M) and other connected cases          

10 

5.  Delay,  if  any,  in  pronouncing  of 

full order, and reasons thereof 

Not Applicable 

CORAM:   HON’BLE MR. JUSTICE ANUPINDER SINGH GREWAL

    HON’BLE MR. JUSTICE DEEPAK MANCHANDA  

Present:  Mr. Amit Jhanji, Senior Advocate with 

Mr. Shashank Shekhar Sharma, Advocate;  

Mr. Ajit Malik, Advocate, 

Mr. Ashok Kaushik, Advocate  

Mr. Sunny Chauhan, Advocate; 

Mr. Vikram Singh Punia, Advocate, 

Mr. Alok Jain, Advocate,  

for the petitioner(s). 

Mr. Pravindra Singh Chauhan, Advocate General, Haryana with  

Mr. Deepak Bhardwaj, Addl. Advocate General, Haryana; 

Mr. Ankur Mittal, Senior Advocate with   

Ms. Ashna Singh, Advocate and  

Mr. Deepak Sabherwal, Advocate  

for the respondents-HSVP.

Mr. Gaurav Bansal, DAG, Haryana.

        ****  

DEEPAK MANCHANDA, J.  

1. By this common order, the bunch of aforementioned writ petitions 

shall stand disposed of, as they involve similar questions of law with respect to 

the reliefs claimed by the petitioners–oustees. Arguments have been heard in the 

petitions, in relation to issues arising out of the settled law and the policies so 

framed. The said issues are being dealt with collectively in the present writ 

petition, i.e. CWP-22302-2024. Further, though some questions do not arise out 

of facts of the same but findings recorded herein would be relevant for most of 

the  writ  petitions.  Accordingly,  the  facts  of  CWP  No.22302-2024  are  being 

considered for the purpose of adjudication of all the connected petitions.

2. That the facts giving rise to the present writ petition are that the land 

of the petitioners was acquired vide Notification dated 17.11.2005 issued under 

Section 4 of the Land Acquisition Act, 1894 for the establishment of Rajiv 

CWP-22302-2024 (O&M) and other connected cases          

11 

Gandhi  Education  City,  Sonipat,  and  Award  was  announced  on  02.03.2006. 

Subsequently, in the year 2010, the respondents framed a policy for allotment of 

residential plots to the oustees whose land had been acquired for the aforesaid 

project. Applications were invited from eligible landowners and the last date for 

submission  of  applications  was  25.07.2010.  The  petitioners,  being  eligible 

oustees, duly applied within the prescribed period and deposited an amount of 

Rs.50,000/-  as  earnest  money  along  with  their  respective  application  forms. 

Thereafter,  the  respondents  issued  allotment  letters  dated  19.03.2019, 

20.03.2019, 26.03.2019 and 29.07.2019 (Annexures P-12 to P-16) demanding a 

rate of Rs.19,200/- per square meter and imposed erroneous conditions requiring 

the petitioners to deposit 25% of the total cost within 30 days and the balance 

amount within 60 days, failing which the allotments were liable to be cancelled.

3. It is pleaded that similarly situated oustees were granted the benefit 

of instalment payments vide letter dated 25.01.2017 (Annexure P-8), whereby 

they were permitted to deposit the remaining 75% amount in six equal annual 

instalments  spread  over  six  years.  Aggrieved  by  the  arbitrary  terms,  the 

petitioners  earlier  filed  CWP  No.571  of  2024,  which  was  dismissed  as 

withdrawn  on  06.02.2024  with  liberty  to  approach  the  respondent-authority. 

However, instead of granting relief, the respondents rejected the claim of the 

petitioners vide speaking orders dated 12.07.2024 (Annexures P-22 & P-22-A).

4. It is further pleaded that, despite timely submission of applications 

by the petitioners, the respondents failed to conduct the draw of lots for several 

years.  Consequently,  similarly  situated  landowners were  constrained  to  file 

petition bearing CWP No.25952 of 2014, which resulted in directions being 

issued to conduct the draw of lots on or before 31.08.2015, however, despite 

CWP-22302-2024 (O&M) and other connected cases          

12 

such directions by this Court, compliance by the respondents remained partial 

and delayed and even in the case of the petitioners, vide the impugned speaking 

orders dated 12.07.2024 (Annexures P-22 and P-22-A), rejected the claim on the 

alleged ground of delay and cancelled the allotment of residential plots under the 

oustees quota. The petitioners through this petition have challenged the said 

cancellation  and  sought  quashing  of  allotment  letters  dated  19.03.2019, 

20.03.2019,  26.03.2019,  29.07.2019,  (Annexures  P-12  to  P-16),  requiring 

deposit of the entire cost in lump sum within a short period, where non-payment 

thereof has resulted in cancellation of the allotments. The petitioners have further 

prayed for issuance of directions to charge the rate applicable for the year 2010-

11, i.e. Rs.3,960/- per square metre, being the rate charged from SRM University, 

Chennai, which had applied in the same financial year. It has also been prayed 

that directions be issued to the respondents to issue fresh allotment letters to the 

petitioners on the same terms and conditions as extended to similarly situated 

oustees, permitting payment over a period of six years in six equal instalments, 

instead of insisting upon lump sum payment within 60 days.

5. Learned  senior  counsel  appearing  on  behalf  of  the  petitioners 

submits that the action of the respondents in charging the current price applicable 

for the year 2019, i.e. ₹19,200/- per square meter, as stipulated in Clause 4 of the 

allotment  letters,  is  wholly  arbitrary,  illegal,  unjust,  non-transparent  and 

discriminatory. It is contended that such action is in clear violation of the law 

laid down in the case of Rajiv Manchanda and others Vs. Haryana Urban 

Development Authority and another, 2018 (4) RCR (Civil) 508, and in the case 

of Ram Lal Mahendru Vs. State of Haryana and others, CWP No.16389 of 

2025, decided on 22.12.2025. He further submits that the cancellation of the 

CWP-22302-2024 (O&M) and other connected cases          

13 

allotment vide the impugned orders dated 12.07.2024 (Annexures P-22 and P-

22-A) is equally arbitrary, inasmuch as the same has been effected solely on the 

ground of non-payment of the remaining amount within 30 days. Learned senior 

counsel, with reference to the allotment letter, submits that the benefit granted to 

similarly  situated  persons  in CWP  No.13048  of  2019  (Naresh  Vs.  State  of 

Haryana and others) and other connected matters has been denied to the present 

petitioners  on  the  ground  that  they  could  not  claim  parity  as  they  had  not 

deposited the remaining amount.

6. It is argued that the said action of the respondents is discriminatory, 

since the claim of the petitioners has been rejected merely for non-deposit of the 

amount within the stipulated period, whereas, in the judgment rendered in the 

case of Naresh (supra) and connected matters, this  Court, while allowing the 

petitions, extended the time for payment and permitted the allottees to deposit 

the amount in instalments over a period of six years, instead of insisting upon 

deposit of the entire amount within 60 days as required under Clause 4 of the 

allotment letters. Learned senior counsel further submits that since this Court has 

already dealt with a similar issue in the case of Ram Lal Mahendru (supra), 

wherein a bunch of petitions was allowed with directions to re-determine the 

allotment  price  based  on  the  price  prevailing  on  the  date  of  the 

application/advertisement in 2018, instead of the current price being charged, 

the action of the respondents is contrary to the mandate of the judgments in Rajiv 

Manchanda (supra), Ram Lal Mahendru (supra), and Naresh (supra). As per 

the mandate of the judgment in Ram Lal Mahendru (supra), the period for 

payment would be six years, to be made in six equal installments, along with 

interest  at  the  rate  of  5.5%  per  annum.  He  further argues  that,  once  the 

CWP-22302-2024 (O&M) and other connected cases          

14 

respondents had accepted the aforementioned judgments, which had attained 

finality, and extended the period for payment to six years, the allotment of plots 

qua the petitioners should not have been cancelled by imposing a period of 60 

days from the date of issuance of the allotment letters and any cancellation on 

this ground would be arbitrary and contrary to the settled law.

7. Learned  senior  counsel  has  further  argued  that  the delay  in 

approaching this Court does not disentitle the petitioners from seeking relief as 

being  pleaded  by  the  respondents,  where  number  of  factors  need  to  be 

considered. To support his contentions on the issue of delay he has relied upon 

the judgements in Ram Autar Singh Yadav Vs. The State of Uttar Pradesh and 

others, Civil Appeal No.13806 of 2024 and Sunil Kumar Rai and others Vs. 

State of Bihar and others, (2024) 17 SCC 592.

8. Per contra, learned senior counsel appearing for respondents No.2 

to 4 – HSVP, while referring to the reply filed, submits that in terms of the 

conditions agreed upon in the allotment letters, the petitioners failed to deposit 

the requisite amount within the stipulated period. Consequently, the allotments 

were cancelled on account of non-compliance with the terms and conditions of 

the  allotment  letters,  and  the  action  so  taken  is  fully  justified.  It  is  further 

contended that petitioners cannot be permitted to take advantage of their own 

default in not adhering to the terms and conditions governing the allotment.

9. He further submits that the claim of the petitioners seeking parity 

with other persons, to whom relief was granted by this Court vide order dated 

20.02.2023  in Naresh  (supra)  was  rightly  rejected,  as  the  petitioners  are 

differently situated from those oustees. He contends that the allotment letters 

issued to the petitioners contained similar conditions, varying only with respect 

CWP-22302-2024 (O&M) and other connected cases          

15 

to the amount and the due dates of deposit. Despite being fully aware of the terms 

of the allotment letters, the petitioners failed to comply with the same, inasmuch 

as they neither deposited 25% of the tentative price nor the remaining 75% 

thereof. It is, therefore, argued that the petitioners never accepted the allotment 

made  in  their  favour  and,  consequently,  the  plots  allotted  to  them  stood 

automatically  cancelled,  and  the  application  money deposited  by  them  was 

forfeited. 

10. We have heard learned counsel for the parties. A plain reading of 

the pleadings and the material available on record would show that present bunch 

of petitions along with this petition centers around three issues as carved out 

hereinbelow, which require adjudication by this Court.

1.  Whether the petitioners violated the terms and conditions of 

the  allotment  letters  by  failing  to  make  the  payment  in 

accordance with the prescribed schedule and, if so, whether 

the consequent cancellation of the allotment and forfeiture of 

the earnest money disentitling the petitioners from claiming 

any damages is legal and sustainable in law? 

2.  Whether  the  delay  on  the  part  of  the  petitioners  in 

approaching this Court disentitles them from claiming relief 

on  the  ground  of  parity  with  similarly  situated 

petitioners/oustees?

3.   Whether, after cancellation of the allotment, the petitioners, 

being oustees, are entitled to apply afresh at a subsequent 

stage as a distinct category in terms of the judgment rendered 

in Rajiv Manchanda (supra)? 

11. Though  the  prayers  raised  in  the  present  petition, regarding  the 

demand of current price in the allotment letters issued to the petitioners and the 

CWP-22302-2024 (O&M) and other connected cases          

16 

stipulation granting only 60 days time for depositing the remaining 75% of the 

amount instead of permitting payment in instalments over a period of six years, 

are no longer res integra in view of the judgment rendered by this Court in Ram 

Lal  Mahendru (supra).  The  relevant  extract  of  the  aforesaid  judgment  is 

reproduced hereinbelow:

“24. The judgment passed in the Rajiv Manchanda’s case 

(supra) was delivered in the year 2017, even post that there 

has  been  no  corrective  change  in  the  respondents’ 

approach  and  the  same  is  apparent,  where  respondents 

have  deliberately  issued  the  allotment  letter  dated 

09.05.2025 (Annexure P-12) after a delay of about seven 

years, charging the current price in clear derogation of the 

mandate of the Rajiv Manchanda’s case (supra) as well as 

the applicable policy of 2018, and without furnishing any 

explanation whatsoever for the inordinate delay from 2018 

till 2025.

25. Learned counsel for the petitioner has annexed the rate 

list Annexure P-9 for the purpose of drawing the attention 

of this Court to the general rates fixed by respondent-HSVP 

for allotment in the specific areas including the area which 

has  been  allotted  to  petitioner  under  oustee  quota. 

Therefore, when respondent-HSVP has issued a rate list 

though  the  same  may  not  have  been  in  reference  to  the 

oustees,  but  it  serves  the  purpose  for  determining the 

prevailing  price/rate  at  the  time  of  application  by  the 

petitioner, who is not at fault as the delay is attributed to 

the respondent-HSVP. Therefore, respondents cannot take 

a plea that there was no prevailing price rate at the time of 

advertisement or the application. 

26.  Further,  the  judgments  relied  upon  by  the  learned 

counsel for the respondents have already been considered 

and  dealt  with  in  the  judgment  passed  in  Rajiv 

Manchanda’s case (supra), wherein the issue of price has 

been finally adjudicated. 

CWP-22302-2024 (O&M) and other connected cases          

17 

27. In view of the above, we are constrained to hold that 

the  act  and  conduct  of  the  respondent–HSVP  is  wholly 

unjustified and such repeated mistakes cannot be accepted. 

We  also  cannot  lose  sight  of  the  fact  that  once  the 

respondent–HSVP,  by  virtue  of  the  settled  law  in Rajiv 

Manchanda’s case (supra), had accepted adjudication on 

the issue relating to the rate of allotment to be charged at 

the  advertised  rate  or  at  the  application,  it  is  wholly 

incomprehensible  as  to  on  what  basis  it  subsequently 

demanded the current price vide the impugned allotment 

letter  dated  09.05.2025  (Annexure  P-12).  Such  conduct 

appears to be manifestly arbitrary and tainted with mala 

fides.

28. Now, the second question relating to the levy of interest 

at the rate of 11%, which has been argued at length by both 

the  parties,  requires  adjudication.  As  referred  to 

hereinabove, in two of the writ petitions forming part of the 

present  bunch,  i.e. CWP  No.  21962  of  2025  and  CWP 

No.35904 of 2025, the petitioners therein have specifically 

challenged the levy of interest by the respondents @11%, 

terming  the  same  to  be  exorbitant,  and  has  sought 

adjudication on the said issue, the same is required to be 

tested on the anvil of the mandate laid down by the Full 

Bench in Rajiv Manchanda’s case (supra).

xxx     xxx     xxx     xxx 

32.  Consequently,  we  respectfully  disagree  with  the 

conclusion drawn by the Coordinate Bench holding that 

payment at the advertisement rate along with 11% interest 

as the allotment price was well-justified and did not call for 

interference  and  are  of  the  view  that  such  a  conclusion 

lacks  justification,  particularly  when  the  issue  required 

detailed examination and reasoning before recording final 

observations  qua  11%  rate  of  interest  being  the 

“Reasonable Interest”. Moreover, on the conjoint reading 

of  the  interim  order  dated  26.04.2022  passed  in  CWP-

16857-2021,  and  of  the  observations  made  by  the 

CWP-22302-2024 (O&M) and other connected cases          

18 

Coordinate Bench in the final order dated 03.10.2023 of 

the writ petition, it clearly indicates that if the rate of 11% 

interest is not specifically stipulated in Rajiv Manchanda’s 

case  (supra),  then  the  interest  would  be  charged  as  per 

bank  rates  prevailing  between  2010  till  the  date  of 

payment.  Therefore,  the  conclusion  of  the  Coordinate 

Bench finalizing the rate of interest at 11% is contrary to 

the  Full  Bench’s  judgment  in Rajiv  Manchanda’s  case 

(supra), wherein only “Reasonable Interest” was held to 

be applicable.

xxx     xxx     xxx     xxx 

36. Now for the adjudication of the third question, whether 

as per Clause 6 of the allotment letter, the stipulation of 180 

days for payment of 75% of the balance amount in lump 

sum is justified or arbitrary, as raised in four writ petitions, 

i.e.  CWP  No.31492  of  2025,  CWP-28344-2025,  CWP 

No.25716-2025 and CWP-32859-2025 forming a part of 

this  bunch.  In  CWP  No.  31492  of  2025,  the  petitioner 

therein has  relied upon Annexure  P-5, i.e. the allotment 

letter dated 01.01.2018, wherein, in the case of similarly 

situated oustee, the respondents have granted the option of 

six years’ installments for payment of the remaining 75% 

instead  of  180  days.  The  relevant  extract  of  the  said 

allotment letter is reproduced below:- 

“6. The balance amount i.e. Rs. 1463922.50/- of 

the tentative cost of the plot/building can be paid 

in lump-sum without interest within 60 days from 

the  date  of  issue  of  the  allotment  letter  or  in  6 

Yearly  instalments  of  Rs.  243987.00/-.  The  first 

installment will fall due after the expiry of one year 

of the date of issue of this letter. Each installment 

would be recoverable together with interest on the 

balance  price  @12%  p.a.  on  the  remaining 

amount. The interest shall, however, accrue from 

the  date  of  offer  of  possession.  In  case  balance 

75% of the tentative  price of the plot is paid in 

CWP-22302-2024 (O&M) and other connected cases          

19 

lump-sum within 60 days from the date of issue of 

allotment letter, the rebate of 5% in the price of plot 

will be allowed.” 

37.  Further,  the  petitioner  has  placed  reliance  upon  the 

judgment passed by a Coordinate Bench of this Court in 

CWP  No.  13048  of  2019,  decided  on  20.02.2023,  titled 

Naresh v. State of Haryana and others, and has submitted 

that in the said case, the Coordinate Bench granted the 

benefit of payment of the price of plot within a period of six 

years, as per the policy of the HSVP. It is further contended 

that the said judgment has attained finality, as the same has 

not  been  challenged  by  the  respondents.  The  relevant 

extract of the same is reproduced herein below: 

“Mr.  Parveen  Mehta,  Advocate,  has  filed 

memorandum  of  appearance  on  behalf  of 

respondent/HSVP  in  CWP  Nos.37891  of  2018, 

34571,  32504,  32488,  31998,  31885  of  2019  and 

20727 of 2022, which is taken on record.  

Having  heard  the  counsel  for  the  parties  and  on 

going through the order dated 22.04.2022 passed by 

the Administrator, HSVP, Rohtak, in pursuance to 

the directions issued by this Court, we find the order 

to be based upon the Full Bench judgment of this 

Court in Rajiv Manchanda Versus Haryana Urban 

Development Authority and another 2018 (2) PLR 

422.  The  parameters,  as  have  been  laid  down 

therein, have been duly relied upon and considered 

while passing the said order, therefore, we do not 

find any ground for not agreeing with the same. 

Since the petitioners, after the allotment of the plot 

to them, have  immediately approached this  Court 

and the writ petition has been pending all through, 

we are of the considered view that the petitioners 

should be granted the benefit of payment of the plots 

within  a  period  of  six  years  as  per  the  policy  of 

CWP-22302-2024 (O&M) and other connected cases          

20 

HSVP obviously charging them the relevant interest 

for  the  said  period.  The  petitioners  be  informed 

about  the  payment  schedule  and  the  instalments. 

The petitioners will pay the first instalment after a 

period of 30 days from the date of receipt of the letter 

from the respondents intimating them the instalment 

amount, which they have to pay in pursuance to the 

order passed by this Court.  

These  writ  petitions  stand  disposed  of  in  above 

terms.” 

38. Upon perusal of the allotment letter dated 01.01.2018 

referred in para No.36 and of the aforesaid judgment, we 

are of the considered view that the respondents have acted 

in  a  discriminatory  manner  by  requiring  payment  of 

remaining  75%  amount  within  180  days  instead  of 

permitting payment in six annual installments. It has also 

to be noticed that the delay in allotment is not attributable 

to the petitioner; rather, it is entirely attributable to the 

respondents.  In  such  circumstances,  the  petitioner is 

entitled to the benefit of making the payments in six annual 

installments and for the said purpose the relevant interest 

would  be  5.5%  for  the  said  period.  Even  in  the  Rajiv 

Manchanda’s  case  (supra),  the  delay  attributable  to  the 

respondents was elaborately discussed. The present case 

stands on identical footing. Once it was possible for the 

respondents to allot the plot on the date when the petitioner 

had applied, but the same was not done solely due to the 

respondents’ default and not due to any act or omission on 

the part of the petitioner-oustee, the petitioner cannot be 

penalised for such a delay.”

12. While  considering  the  first  framed  issue,  i.e.,  whether  the 

petitioners  are  entitled  to  relief,  despite  non-compliance  with  the  terms  and 

conditions of the allotment letters, it is noticed that the allotment letters were 

CWP-22302-2024 (O&M) and other connected cases          

21 

issued to the petitioners in the year 2019, requiring them to deposit 25% of the 

tentative price within 30 days and the remaining 75% within the subsequent 60 

days. However, despite the said stipulation, the petitioners remained silent for a 

considerable period of about six years and, for the first time, approached the 

respondent-authority by serving a legal notice dated 01.01.2024 followed by a 

representation dated 21.02.2024. The said legal notice and representation came 

to be decided by the respondents vide the impugned orders dated 12.07.2024 

(Annexures  P-22  &  P-22-A),  which  was  passed  in  compliance  with  the 

directions issued by this Court on 06.02.2024 in CWP-571-2024 filed by the 

petitioners.

13. Further, in view of the aforesaid background, we are also of the 

considered opinion that, had the petitioners, immediately upon receipt of the 

allotment letters, raised their grievance and approached this Court seeking parity 

with the other petitioners/oustees who were granted relief in the light of Naresh 

(supra), an equitable relief could have been extended to them. By approaching 

the Court without any undue delay, the petitioners could have been placed at par 

with those petitioners and granted similar benefit. However, having failed to do 

so  and  having  approached  this  Court  at  a  highly  belated  stage,  the  benefit 

following from the above judgment cannot now be extended to them.

14. During the course of arguments, a specific query was put to learned 

senior counsel for the petitioners as to why the terms and conditions relating to 

payment within the stipulated period, as prescribed in the allotment letters, were 

not complied with. Learned senior counsel fairly conceded and answered the said 

query in the negative, hence in light of the same it can be safely drawn that 

petitioners violated the terms of allotment and have no explanation to justify.

CWP-22302-2024 (O&M) and other connected cases          

22 

15. In order to examine the second issue, i.e., whether the delay in 

approaching this Court disentitles the petitioners from claiming relief on the 

ground of parity with similarly situated petitioners/oustees, we have considered 

the entire material available on record as well as the pleadings of the parties. We 

have also endeavored to ascertain whether any explanation for the delay was 

furnished in the representation allegedly submitted to the respondent-authority 

in the year 2024, however, a copy of the said representation has not been placed 

on record. Even the dates of the legal notice and representation find mention 

only  in  the  reply  filed  by  the  respondents  and  not in  the  pleadings  of  the 

petitioners. In such circumstances, the question arises as to whether the negligent 

and indolent conduct of the petitioners can be condoned. In the absence of any 

cogent explanation either from the petitioners or from the material available on 

record, the delay remains wholly unexplained. Admittedly, the delay of about six 

years in approaching this Court in the year 2024, coupled with the failure of the 

petitioners to deposit the amount in terms of the allotment letters, proves fatal to 

the relief claimed by them.

16. We find that, having accepted the cancellation, the petitioners are 

estopped,  by  virtue  of  the  doctrine  of  acquiescence,  from  challenging  the 

automatic  cancellation  of the  allotment  and the  terms  and  conditions of  the 

allotment letters after a lapse of about six years. Learned senior counsel has 

opposed  the  prayer  of  the  petitioners  seeking  restoration  of  the  allotment, 

contending that the cancellation took place six years earlier and the present 

petition is clearly hit by delay and laches, whereby the petitioners, by their own 

acquiescence, have forfeited their right to seek a remedy. We do endorse that the 

said doctrine squarely applies to the facts of the present case. We have also gone 

CWP-22302-2024 (O&M) and other connected cases          

23 

through the judgements cited by learned senior counsel for the petitioners to 

justify the delay but the same are not applicable to the facts of this case and do 

not extend much support to the petitioners.  

17. With regard to the third issue, i.e., whether after cancellation of the 

allotment the petitioners, being oustees, can apply afresh at a subsequent stage 

as a distinct category in terms of the judgment rendered in Rajiv Manchanda 

(supra), we have examined the said judgment. It is evident therefrom that the 

issue concerning the eligibility of the petitioners as oustees already stands settled 

by the judgments in Sandeep (supra) and Rajiv Manchanda (supra), wherein it 

has been held that once a person qualifies as an oustee, he continues to retain 

that status.

18. Question  No.7  framed  by  the  Full  Bench  in Rajiv  Manchanda 

(supra) specifically dealt with the rights of an oustee who either does not exercise 

his right of allotment when it first accrues or who, despite applying, does not get 

a  plot.  Referring  to  the  judgment  in Sandeep (supra),  the  Full  Bench 

conclusively held that failure to apply for a plot pursuant to an advertisement 

issued  at  a  particular  stage  does  not  disentitle  an  oustee  from  applying  for 

allotment of a plot in response to subsequent advertisements, so long as plots are 

available within the overall ceiling of 50% reserved plots in a sector.

19. It was further clarified that, since oustees constitute a separate and 

distinct category, not applying in response to one or more advertisements does 

not deprive them of their right of rehabilitation nor does it affect their status as 

oustees. Therefore, the failure to apply, or even the loss of allotment at an earlier 

stage, does not disentitle an oustee from applying for allotment of a plot at a 

subsequent stage whenever fresh advertisements are issued.

CWP-22302-2024 (O&M) and other connected cases          

24 

20. Another aspect considered by the Full Bench in Rajiv Manchanda 

(supra), while dealing with Question No.6 and by referring to the judgment in 

Sandeep  (supra),  was  whether  an  oustee  can  be  denied  the  right  to  raise  a 

grievance regarding non-allotment of a plot on account of delay and laches 

arising from failure to apply pursuant to a public advertisement. The Full Bench 

answered the said question by holding that an oustee, whose land has been 

acquired, does not lose his status merely because he did not apply for a plot at 

an earlier stage. Such a person retains the right to seek allotment of a plot as a 

member of a separate and distinct category whenever advertisements are issued 

inviting applications from eligible applicants, including oustees.

21. Thus, an oustee who was not allotted a plot despite having applied, 

or even one who failed to apply in response to an earlier advertisement, does not 

lose the entitlement to be considered for allotment of a plot in future under the 

oustee  category  and  is  not  disentitled  from  submitting  an  application  at  a 

subsequent stage.

22. Upon  consideration  of  the  aforesaid  findings,  it  can  safely  be 

inferred that an oustee, whose land has been acquired, does not lose his status as 

an oustee at any stage. No prohibition has been placed upon such an oustee that, 

once he fails to obtain a plot for any reason whatsoever, he would be precluded 

from applying pursuant to a subsequent advertisement. Even if an oustee does 

not apply in response to an earlier advertisement, he is not disentitled from 

submitting an application for allotment of a plot under the oustee category at a 

later stage, as has been unequivocally clarified in the aforesaid judgments.

23. Admittedly, the eligibility of the petitioners as oustees is not in 

dispute and stands established, particularly as allotment letters had earlier been 

CWP-22302-2024 (O&M) and other connected cases          

25 

issued in their favour. However, owing to their own default in not depositing the 

requisite amount within the stipulated period in terms of the allotment letters, 

and  having  approached this Court  after  a  lapse of about six years  from the 

issuance of the said allotment letters, the allotments came to be cancelled.

24. No doubt, the petitioners have already lost their first opportunity to 

obtain a plot owing to their own default and have also failed to furnish any 

explanation for non-deposit of the requisite amount. However, such lapse does 

not disentitle them from submitting an application for allotment of a plot under 

the  oustee  category  in  response  to  subsequent  advertisements  issued  by  the 

respondent-authority. Accordingly, in view of the mandate laid down in Rajiv 

Manchanda (supra), as and when any advertisement is issued in future, the 

petitioners shall be at liberty to apply for allotment of a plot under the oustee 

category,  and  no  embargo  can  be  placed  upon  them  from  availing  such 

opportunity.

25. Further,  nothing  has  been  placed  on  record  with  regard  to  the 

availability of plots, whether in the same sector, the adjoining sector, or the next 

residential  sector. The  petitioners’  land  was  acquired  vide  notification dated 

17.11.2005,  applications  were  invited  in the year 2010–11,  the  last  date  for 

submission being 25.07.2010, and till date nearly sixteen years have elapsed. 

The Full Bench of this Court, while dealing with a similar issue concerning 

availability of plots in Rajiv Manchanda (supra), considered Question No.12, 

clarified and said view was also accepted by the State Government that if plots 

are not available in the sector from which the oustee’s land has been acquired or 

in the adjoining sector, the oustee would be entitled to allotment of a plot in the 

nearest  sector  where  a  plot  under  the  oustee  quota is  available.  It  was  also 

CWP-22302-2024 (O&M) and other connected cases          

26 

observed in Rajiv Manchanda (supra) that a contrary view would be irrational 

and would defeat the very purpose of the oustee quota, and there would be no 

justification  to  deny  allotment  in  an  alternate  sector.  The  Full  Bench  also 

additionally clarified that allotment in the next residential sector would arise 

particularly where the acquired land is utilized for the purposes specified in the 

policy dated 28.08.1998, namely recreational sector, institutional zone, group 

housing societies, or industrial purposes.

26. In the present case, the acquisition was for establishment of Rajiv 

Gandhi Education City, Sonipat, an institutional area meant for allotment to 

educational institutions, and the said purpose stands achieved. It may also be 

noticed that the land was acquired in the year 2005, whereas applications were 

invited only in the year 2010–11 after a gap of about five years, and the allotment 

letters were issued in the year 2019, i.e., approximately nine years after inviting 

applications, which resulted in avoidable hardship. To that extent, the delay is 

attributable to the respondent–HSVP and not to the petitioners, as has also been 

noticed by this Court in Ram Lal Mahendru (supra) and to mitigate further 

hardship of oustees who have already suffered due to delay, the respondent–

HSVP may exercise it’s options regarding allotment under oustee quota strictly 

within the four corners of law.

27. On the other hand, we also cannot lose sight of the fact that, despite 

issuance of the allotment letters, the petitioners failed to comply with the terms 

and conditions thereof, and the delay on their part has ultimately proved fatal to 

their claim. Consequently, the benefit of the judgment in Ram Lal Mahendru 

(supra) with regard to price and the extended period for payment cannot be 

extended  at  this  stage,  particularly  when  the  allotment  letters  already  stand 

CWP-22302-2024 (O&M) and other connected cases          

27 

cancelled. Nevertheless, the petitioners still retain the opportunity to revive their 

entitlement  as  oustees  in  accordance  with  law  by  applying  pursuant  to  any 

subsequent advertisement issued by the respondent-authority.

28. In  view  of  the  foregoing  discussion,  the  writ  petition(s)  are 

dismissed insofar as the prayers made therein are concerned. However, liberty is 

granted to the petitioners to apply afresh, as and when any advertisement is 

issued in future under the oustee category, in accordance with law.

29. Pending miscellaneous application(s), if any, also stand disposed of. 

     (DEEPAK MANCHANDA)  (ANUPINDER SINGH GREWAL)

    JUDGE                     JUDGE     

25.02.2026                                      

sandeep     

Whether speaking/reasoned :    Yes 

    Whether Reportable :      Yes