JOGINDER SINGH Vs. PUNJAB STATE

JUDGEMENT

(1.) THIS order shall dispose of CWP Nos. 3259, 3260 and 3261 of 1986 as all the three writ petitions raised common question of law and facts.

(2.) FOR a facility of reference the facts are taken from the records of CWP No. 3259 of 1985.

(3.) HE is owner of the land acquired for a continuous period of 2 years immediately before the first publication of the scheme. The petitioner has also challenged the allotment of plot to respondent No. 3, the Ludhiana Model Cooperative House Buildings Society Ltd. Ludhiana as violative on the ground that such allotment is violative of the Rules.