HANMAT SINGH Vs. NODAL OFFICER

JUDGEMENT

(1.) The above applications have been filed by the applicants/objectors aggrieved by the consolidated list prepared, by the Nodal Officer appointed vide orders dated 28.4.2004, of eligible persons entitled for alternate plots in lieu of their land holdings acquired in Village Nangal Dewat. Objections have now been filed in the writ petition which had been disposed of vide orders dated 2nd August, 2001.

(2.) For a proper appreciation and understanding of nature of objections and the scope thereof, it would be necessary to recapitulate, in brief, the facts leading to the filing of these objections:-

(3.) The Nodal Officer presented a list of eligible persons numbering 316 copies of which were given to the parties. Harijan and Backward Jan Kalyan Samiti made a grievance on 16th December, 2004 in court that the names of the persons forming part of the Samiti have not been included in the list. The Nodal Officer clarified that since Gaon Sabha allotted land to the community, the alternate land has to be allotted to the community as a group and not to individuals wherever allotment was made to individuals by Gaon Sabha, they would be considered for alternate allotment. What remained to be determined was the entitlement of persons to plot and size thereof. My learned predecessor in his order dated 16th December, 2004 also noted Learned counsel for private parties state that they would like to examine the consolidated list and if any individuals have any objections, they may be permitted to file in court, but the exercise aforesaid may be carried out on so that at least the people found eligible are not made to wait. It is the aforesaid observation which has led to filing of the spate of the applications and objections numbering 82 which are being disposed of by this order.