BASANT KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) C.M. Nos. 12996 & 11897 -98 of 2013

(2.) FOR the reasons recorded, the applications are allowed. Documents (Annexures P -4 to P -9) are taken on record. Person mentioned in para No. 2 of CM. No. 11898 of 2013 is impleaded as legal representative of the petitioner who is stated to have died on 25.06.2000 subject to all just exceptions

(3.) LEARNED senior counsel for the petitioner has raised three arguments. Firstly, he has stated that as per the record 4th child of Assa Nand was born on 15.04.1972 and he should have been granted the benefit of one additional unit for that. He has placed reliance on the judgment in the matter of Mangat Ram v. Financial Commissioner Revenue, Haryana, Chandigarh, reported as : 1994(3) PLR 521. In that case, this Court had by placing reliance on the judgment in the matter of Jaswant Singh and others v. Punjab Government and Another, reported as : 1993(3) R.R.R. 501 : 1993 PLJ 684, held that since the provisions of the Act are confiscatory in nature, any child born between the appointed day and the day on which the Act actually came into force would be entitled to be counted for the benefit of additional unit.