Manjeet And Others vs State Of Haryana And Others

CWP Nos.36354 of 2026 and other connected matters 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
(Sr. Nos.116, 117, 118, 119, 121, 122, 123, 124, 126, 128 to 132,
134 to 138, 154)
1. CWP-36354-2026
Manjeet and others
.....Petitioners
Versus
State of Haryana and others
.....Respondents
2. CWP-36357-2026
Anant Ram (D) through his LRs
.....Petitioners
Versus
State of Haryana and others
.....Respondents
3. CWP-36359-2026
Jai Singh (D) through LRs.
.....Petitioner
Versus
State of Haryana and others
.....Respondents
4. CWP-36360-2026
Ashok and another
.....Petitioners
Versus
State of Haryana and others
.....Respondents
PUNEET SACHDEVA
2026.11.05 18:23
I attest to the accuracy and
authenticity of this document
Chandigarh

CWP Nos.36354 of 2026 and other connected matters 2
5. CWP-36392-2026
Satyawan
.....Petitioner
Versus
State of Haryana and others
.....Respondents
6. CWP-36397-2026
Mahabir
.....Petitioner
Versus
State of Haryana and others
.....Respondents
7. CWP-36407-2026
Ashish
.....Petitioner
Versus
State of Haryana and others
.....Respondents
8. CWP-36414-2026
Jaipal and another
.....Petitioners
Versus
State of Haryana and others
.....Respondents
9. CWP-36451-2026
Ravinder
.....Petitioner
Versus
State of Haryana and others
.....Respondents
PUNEET SACHDEVA
2026.11.05 18:23
I attest to the accuracy and
authenticity of this document
Chandigarh

CWP Nos.36354 of 2026 and other connected matters 3
10. CWP-36513-2026
Dhan Singh and others
.....Petitioners
Versus
State of Haryana and others
.....Respondents
11. CWP-36532-2026
Sandeep and others
.....Petitioners
Versus
State of Haryana and others
.....Respondents
12. CWP-36540-2026
Rambhaj
.....Petitioner
Versus
State of Haryana and others
.....Respondents
13. CWP-36542-2026
Kulbir and another
.....Petitioners
Versus
State of Haryana and others
.....Respondents
14. CWP-36547-2026
Surender (D) through his LRs
.....Petitioners
Versus
State of Haryana and others
.....Respondents
PUNEET SACHDEVA
2026.11.05 18:23
I attest to the accuracy and
authenticity of this document
Chandigarh

CWP Nos.36354 of 2026 and other connected matters 4
15. CWP-36549-2026
Harpal and another
.....Petitioners
Versus
State of Haryana and others
.....Respondents
16. CWP-36564-2026
Dayanand (D) through his LR and others
.....Petitioners
Versus
State of Haryana and others
.....Respondents
17. CWP-36569-2026
Shakuntla and others
.....Petitioners
Versus
State of Haryana and others
.....Respondents
18. CWP-36574-2026
Dhanraj and another
.....Petitioners
Versus
State of Haryana and others
.....Respondents
19. CWP-36583-2026
Satwanti
.....Petitioner
Versus
State of Haryana and others
.....Respondents
PUNEET SACHDEVA
2026.11.05 18:23
I attest to the accuracy and
authenticity of this document
Chandigarh

CWP Nos.36354 of 2026 and other connected matters 5
20. CWP-36406-2026
Ashok Kumar
.....Petitioners
Versus
State of Haryana and others
.....Respondents
th
Date of Decision: November 4 , 2026
CORAM: HON'BLE MR. JUSTICE VIKAS BAHL
HON'BLE MRS. JUSTICE DIVYA SHARMA
Present: Mr. Sarvesh Malik, Advocate
for the petitioner(s).
Mr. Deepak Bhardwaj, Additional Advocate General, Haryana.
VIKAS BAHL, J. (ORAL)
1. The present order would dispose of the above-mentioned
20 writ petitions as common questions of law and facts arise.
2. With the consent of learned counsel for the petitioners as well
as the learned counsel for the respondents, CWP-36354-2026 is taken up as
the lead case. In the said writ petition, the following prayers have been made
in the headnote:
“Civil Writ Petition under Articles 226/227 of the Constitution
of India praying for issuance of an appropriate writ, order or
direction especially in the nature of mandamus with a direction
to respondent authorities to allot a residential plot measuring
300 and 90 sq. Yds./Meters, to the petitioners, as per their
share, in terms of the Certificate of Entitlement (CoE) dated
25.07.2023 (ANNEXURE P-2) and Demand Notice dated
12.02.2024 (ANNEXURE P-3), which were issued in terms and
furtherance of the State's (Rehabilitation and Resettlement)
R&R Policy dated 09.11.2010 (ANNEXURE P-1), as the land
PUNEET SACHDEVA
2026.11.05 18:23
I attest to the accuracy and
authenticity of this document
Chandigarh

CWP Nos.36354 of 2026 and other connected matters 6
of the petitioners was acquired for setting up of IMT Rohtak by
HSIIDC. The respondents are sitting over the matter for more
than a decade now, even after facing contempt by this Hon'ble
Court, which is arbitrary, illegal, contumacious and
Unconstitutional.
AND
A Writ in the nature of mandamus may also please be issued,
with a direction to respondent authorities to allot an oustee
category residential plot to the petitioners in a fully developed
and habitable area with proper connectivity, sanitary and
drainage system in place.
AND/OR
Any other writ, order or direction that this Hon'ble Court may
deem fit and proper in the peculiar facts and circumstances of
this case may also kindly be issued / passed.”
3. Learned counsel for the petitioners has submitted that the
petitioners in all the writ petitions are aggrieved against the inaction on the
part of the respondent-authorities in not allotting them the residential plots,
for which, they have been found entitled and have even deposited 10% of
the tentative price of the plot on the asking of the HSIIDC under the
Rehabilitation and Resettlement (R&R) Policy, 2010. It is submitted that
more than 13 years have lapsed since the land of the petitioners was acquired
but they are still to receive the benefits promised to them by the State of
Haryana under the said policy.
4. It is further submitted that for the grievances raised by the
petitioners, in each of the above-said writ petitions, separate legal notices
have been given and at this stage, the petitioners would be satisfied in case
the said legal notices would be considered by the competent authority in a
PUNEET SACHDEVA
2026.11.05 18:23
I attest to the accuracy and
authenticity of this document
Chandigarh

CWP Nos.36354 of 2026 and other connected matters 7
time bound manner and in case the pleas raised by the petitioners are found
to be meritorious, then, the necessary relief be granted to them, as
expeditiously as possible. It is further submitted that a person, who is
similarly placed as the present petitioners, i.e. Veena Malik, had filed
COCP-399-2026 and the learned Single Judge had passed the following
order on 05.03.2026: -
“xxx xxx xxx
2. Learned counsel for respondent no.2, on instructions from
Ms.Lalit Jora, Estate Manager, HIIDC, Rohtak, has submitted
that in pursuance of the order passed by the Division Bench of
this Court, a speaking order dated 26.02.2026 has been passed,
a copy of which has been annexed as Annexure R-2 along with
reply/affidavit dated 05.03.2026. It is submitted that a joint
meeting of the Local Management Committee has been held on
10.02.2026 and the scrutiny of files has been started and once
the scrutiny is completed, the eligibility of oustees will be
redetermined and thereafter, draw of lots shall be conducted.
Learned counsel for respondent no.2 has also made reference to
the letter dated 10.01.2024 to highlight the fact that certificate
of eligibility has already been issued to the petitioner on
25.07.2023. It is submitted that thus, in the said circumstances,
the petitioner would be entitled to a plot, the size and details of
which are yet to be finally determined. It is submitted that
within a period of three months, the determination qua the
petitioner would be completed and plot to which the petitioner
is entitled would be allotted and in case the needful is not done,
respondent no.2 would pay an amount of Rs.15,000/- as
litigation expenses to the petitioner.
3. Learned counsel for the petitioner has submitted that in
view of the statement made by learned counsel for respondent
PUNEET SACHDEVA
2026.11.05 18:23
I attest to the accuracy and
authenticity of this document
Chandigarh

CWP Nos.36354 of 2026 and other connected matters 8
no.2, the present petition be disposed of but liberty be granted
to the petitioner to revive the present contempt petition in case
the respondent no.2 back tracks from the said statement.
4. In view of the above, the present petition is disposed of
with the aforesaid liberty.
March 05, 2026”
5. Learned State counsel has submitted that the case of the
petitioners is under consideration and final decision on the same would be
taken within a period of 12 weeks from today
6. Keeping in view the above said facts and circumstances, the
present writ petitions are disposed of with a direction to the competent
authority to consider and decide the legal notices in each of the writ
petitions, filed by the petitioners, within a period of 12 weeks from today by
passing a speaking order on each of the said legal notices and in case the
plea of the petitioners is found to be meritorious, then, necessary action be
taken in accordance with law as expeditiously as possible.
7. It is made clear that this Court has not opined on the merits of
the cases and the said legal notices would be considered independently in
accordance with law by the competent authority.
(VIKAS BAHL)
JUDGE
th
November 4 , 2026 (DIVYA SHARMA)
Puneet JUDGE
Whether speaking/reasoned : Yes
Whether reportable : No
PUNEET SACHDEVA
2026.11.05 18:23
I attest to the accuracy and
authenticity of this document
Chandigarh