RAJINDER SINGH Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) THE Petitioner claims that his land measuring 1 kanal 13 marla out of 11 kanal 19 marla was acquired on 17.5.1990 in Village Fazilpur, Tehsil and District Sonepat. The award was announced on 12.5.1993 and Sector 13 was carved out along with Sector 12 in the same land. Reference is made to the oustees policy dated 12.3.1993, framed by the State of Haryana. The Petitioner applied for 10 marla plot in Sector 13, Sonepat, on 1.2.2001 on the prescribed proforma along with 10% earnest money. The Petitioner was asked to come to the office of Respondent No. 4 along with proof of the ownership of the acquired land. The Petitioner had visited the office on receipt of the aforementioned letter, but no meeting was conducted. The Petitioner submitted an application on 20.7.2005 along with the proof of ownership, affidavit and consent for the allotment of plot in Sector 13 or in any other sector. The Petitioner, thereafter, received a communication rejecting his claim under the oustees quota. The Petitioner then had filed Civil Writ Petition No. 9431 of 2006, which was disposed of with the following direction:

(2.) STILL the Respondents have rejected the claim of the Petitioner on various grounds. The appeal filed by the Petitioner was rejected. The Petitioner had approached the Chief Minister of Haryana, but no action has been taken. The Petitioner has, therefore, filed the present writ petition.

(3.) COUNSEL for the Petitioner has made reference to certain documents to show that he had submitted an application in the year 2001 along with 10% earnest money, which fact has been seriously disputed by the Respondents in the reply filed.