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Judgment
Ranjit Singh, J.—The prayer made in the present petition is for directing the respondents to execute the registered sale deed in favour of the
petitioner in respect of a residential Plot No. 1195 measuring 250 square yards, situated in Part II, Phase I, Wazirabad, Gurgaon allotted to her by
the society. The petitioner claims to have discharged the entire liability, but still conveyance deed is not being executed in his favour. In support of
his 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, Mr. Sunil Nehra, Sr. 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 he does so, his representation shall be considered and decided in
accordance with law within a period of four weeks from the date of receipt of such representation.