MOHINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) IN this petition under Articles 226/227 of the Constitution of INdia, the petitioner has made a substantive prayer of issuing a writ in the nature of certiorari quashing the impugned decision dated 15.01.2010 (Annexure P20) taken by respondent No.3 and for issuance of a writ in the nature of mandamus directing the respondents to make allotment of plots measuring 1 kanal to the petitioners under the oustee category against their respective applications/form numbers.

(2.) THE learned counsel appearing for the parties are ad idem that the decision dated 15.1.2010 (Annexure P20) has been rescinded in view of the Full Bench decision of this Court in the case of Jarnail Singh and others v. State of Punjab, CWP No.2575 of 2009. In pursuance of the said decision, the Government of Punjab, Department of Housing and Urban Development, (Housing Development-1 Branch) has issued fresh guidelines dated 25.5.2011 (Annexure R2/1).

(3.) THE writ petition is accordingly disposed of. THE respondents No.2 and 3 shall consider regarding allotment of plots to the petitioners in accordance with the policy dated 25.5.2011 (Annexure R2/1). THE respondents shall intimate to the petitioners on which hearing shall be given to the petitioners.