RAM Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This petition was remitted back to this Court by the Supreme Court, for hearing it afresh, on 13.09.1996, after it had been earlier decided by a coordinate Bench, on 15.03.1995.

(2.) In the writ petition, the petitioner is seeking a writ of mandamus, directing the respondents to restore his plot, measuring 14 marlas, bearing No.660, Sector-8/9, Urban Estate, Karnal @ 244.30 p. per sq. yd. (totaling to Rs.73046/-), or for allotment of any other plot, including Plot No.401P/14 Marlas, Sector- 8/9, Phase -II, Karnal, at the same rate.

(3.) The facts of the case, as set out by the petitioner, are as under: