HARMAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of CWP Nos. 1714, 2383, 6228, 24639, 9109, 9203 and 12649 of 2012 as the point in issue involved in these cases is common in nature. The facts are extracted from CWP No. 1714 of 2012.

(2.) The petitioners seek quashing of letters-cum-orders issued on different dates in September/October, 2011 placed on record as Annexure P-7 (Colly), whereby the Greater Mohali Area Development Authority (in short 'GMADA') has rejected their claim for allotment of residential plots under the Oustee Policy. The petitioners also seek a mandamus to direct GMADA to treat them at par with other oustees of the same acquisition process and consequently allot them the plots of the size, which is due to them as per their entitlement.

(3.) To appreciate the controversy in its right perspective, suffice it would be to mention that the petitioners are expropriated owners whose land(s) situated in villages Mauli Baidwan, Chilla, Raipur Khurd, Kumbra and Manauli, Tehsil and District SAS Nagar, Mohali were acquired by the State of Punjab through its Department of Housing and Urban Development vide notification dated 23.1.2004 (Annexure P-4) issued under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act'). The land of the petitioners as also of other owners of the above-mentioned villages was acquired for the following public purpose:-