JAGBHUSHAN LAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The controversy which arises in the present writ petition is the category in which the petitioner would fall under the Gadgil Assurance Scheme which was inacted by the Parliament to rehabiltate the displaced persons/ migrants from Pakistan after partion.

(2.) In terms of the resolution dated 16.10.1970 three categories were formulated which are as under :

(3.) The contention of the petitioner is that he falls in 'A' category though the respondent had made an allotment under 'B' category.