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Judgment
Ranjit Singh, J.—The prayer made in this petition is for directing the respondents to immediately execute the sale deed in favour of the petitioner in respect of residential Plot No. 125 E measuring 502 sq. yards, situated in Part I of Phase I, allotted to her by the society. The petitioner claims to have discharged the entire liability, but still conveyance deed is not being executed in her favour. In support of her plea, the counsel for the petitioner has relied upon an earlier order passed by this court in number of writ petitions, which came up for hearing before this court on 8.11.2012. Notice of motion.
On the asking of Court, Ms. Kirti Singh, DAG, Haryana accepts notice on behalf of respondent Nos. 1 to 3, whereas Mr. Yashwinder Singh, Advocate accepts notice on behalf of respondent No. 4.
On a statement made by Mr. Yashwinder Singh appearing for the Society, the earlier writ petitions were disposed of by giving liberty to the petitioners to make a representation and the respondents have undertaken to decide the same within a period of four weeks from the date of receipt of the said representation.
The claim in the present writ petition being identical can be disposed of in the same terms. This writ petition is also disposed of in the same terms. Let the petitioner file a representation within a period of two weeks. If she does so, her representation shall be considered and decided in accordance with law within a period of four weeks from the date of receipt of such representation.