Haryana Naib Tehsildar Faces Probe Over Ansal Registries Despite Official Ban
Suspended Officer Linked to Bristol Hotel Registry Controversy in Gurugram
Town Planning Department Flags Multiple Property Deeds Amid Legal Scrutiny
By Legal Reporter
New Delhi: February 15, 2026:
A fresh controversy has erupted in Gurugram’s property market, with a Haryana naib tehsildar accused of registering multiple property deeds linked to Ansal Buildwell despite a clear ban imposed by the Department of Town and Country Planning (DTCP). The officer, Narender, posted in Wazirabad tehsil, is already under suspension for his alleged role in the Bristol Hotel registry case. Now, his involvement in several other questionable registries has placed the revenue department under the scanner, raising concerns about governance, accountability, and the integrity of property transactions in one of India’s fastest-growing urban hubs.
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The Core of the Controversy
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- Violation of Ban: Despite DTCP’s prohibition on certain property registrations, Narender allegedly processed conveyance deeds connected to Ansal Buildwell projects.
- Bristol Hotel Case: His suspension earlier this month stemmed from irregularities in registering property documents at the Bristol Hotel complex on MG Road, Gurugram.
- Departmental Probe: Officials are now investigating whether these registries were part of a larger pattern of violations, potentially implicating other revenue staff.
Wider Implications for Gurugram’s Property Market
- Gurugram has long been a hotspot for real estate development, but repeated controversies have dented public trust.
- Illegal registries not only undermine government directives but also expose buyers to legal disputes and financial risks.
- The DTCP’s ban was meant to prevent irregular transactions, yet loopholes and alleged collusion have allowed questionable deals to slip through.
Government Response
- The Haryana government acted swiftly by suspending Narender, signalling a zero-tolerance approach.
- Revenue officials have been warned against bypassing DTCP directives, and further audits are expected.
- Legal experts suggest that stricter monitoring mechanisms, including digital verification systems, could help prevent such violations in the future.
Public Reaction
- Citizens’ Concerns: Many residents of Gurugram have expressed frustration, fearing that such irregularities could affect property values and lead to prolonged disputes.
- Industry Impact: Real estate developers argue that rogue officials tarnish the credibility of the sector, which is already battling challenges like delayed projects and regulatory hurdles.
- Legal Experts: Lawyers emphasize that buyers must conduct due diligence before purchasing property, including verifying DTCP approvals and registry authenticity.
Conclusion
The case of the suspended naib tehsildar highlights the fragile balance between rapid urban development and regulatory enforcement in Gurugram. As investigations continue, the spotlight remains on Haryana’s revenue administration and its ability to uphold transparency in property dealings. For citizens and investors alike, the controversy serves as a reminder of the importance of legal safeguards in real estate transactions.
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