PARDUMAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) WE have three writ petitions. Counsel for the parties are agreed that the facts and the issues are identical. They have referred to the factual position in civil Writ Petition No. 14050 of 1998.

(2.) THE petitioner is a displaced person. He has a verified claim for the allotment of land. The respondents are not making the allotment on account of the instructions issued vide letter dated June 21, 1996 by the Government in the Rehabilitation Department. The petitioner challenges the validity of these instructions, a copy of which has been produced as Annexure P-4. He prays that the instructions issued by the State Government be quashed and that the respondents be directed to allot the land to him in accordance with his entitlement.

(3.) COUNSEL for the parties have been heard.