PRAN NATH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE single petitioner in this case has sought a writ of mandamus, directing the respondents to allot a booth site in a scheme floated in the year 1973, by the Improvement Trust, Kamal, to rehabilitate those persons who were doing business in front of shops in the Old Sabzi Mandi of Karnal. The said scheme was known as 'Street Development Scheme No. 37'. The case set up by the petitioner is, that he was a tenant in the land in front of the shops in the Old Sabzi Mandi and the scheme was actually floated only to rehabilitate those persons who were doing business, like him, in front of the shops in the said mandi.

(2.) HE claims to be in the category of 'Local Displaced Persons' as defined in Rule 2(e) of the Improvement Trust Land Disposal Rules, 1976, i.e. Category (a) of Rule 9, in terms of the Scheme.

(3.) THE petitioners' claim, is for prior allotment under the scheme, as per clause (a), above the categories mentioned in Clauses (b) & (c).