SUKHCHAIN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is aggrieved about the choice of a place for allotment of three plots for Scheduled Caste and Scheduled Tribe persons. His contention is that they have already identified an area and it contained 236 plots and there have been only 210 applicants. There are still 26 plots available there. Now even apart from the site plan, which comprises of 236 plots, a fresh site plan is prepared at a distance of about 3 kms, which is not suitable at all. The petitioner says that he is not staking a claim for an allotment to the property but he is only aggrieved that the Panchayat is now trying to make fresh lay out even when there are enough plots. It is further his contention that the property can fetch lot of income and identifying this valuable property for allotment to Scheduled Caste and Scheduled Tribe persons is not appropriate. According to him, the lay out (Annexure P-3) is made only to accommodate the interest of relatives of Naib Tehsildar. I will not allow the petitioner to stall any scheme which the Government has formulated so long as he has no personal interest in the property or when he is not making a claim for allotment for any of the plots. It shall not lie in his mouth that the Panchayat is needlessly preparing a lay out for accommodating the private interest of persons. All these allegations are widely hurled in the air and nothing is substantiated than his own affirmation that there are 210 persons, who are going to be beneficiaries. There is no means of knowing that only 210 persons are found eligible for allotment in the village. If there are more number of persons and if more persons may stand benefited by allotments in future as well, the petitioner cannot have a remedy through this writ petition.

(2.) The writ petition is frivolous and it is dismissed.