SOM NATH KAUSHAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks a mandamus to direct the Housing and Urban Development Department, Government of Punjab and its agency, namely, Punjab Urban Development Authority, Patiala to allot him a plot measuring 500 sq. yards in the Urban Estate at Patiala. The facts giving rise to this claim may briefly be noted.

(2.) The petitioner was working as Sub Divisional Officer in PWD Department, Government of Punjab. In response to a circular issued by the State Government for allotment of plots to government employees in the year 1965, the petitioner applied for allotment of plot measuring 500 sq. yards in Urban Estate, Patiala. Vide letter dated 15.01.1974 (Annexure P1), the Estate Officer, Urban Estates, Punjab informed the petitioner that on acceptance of his application it was decided to allot a one Kanal plot in Urban Estate, Patiala. Hence, he was required to complete the following formalities:-

(3.) The petitioner did comply with these formalities. Thereafter, vide memo dated 05.10.1978 (Annexure P2), the Estate Officer, Urban Estates, Punjab informed him that the Directorate of Urban Estate had carved out residential plots of different sizes to cater to the needs of various socioeconomic groups and while the plots measuring 500 sq. yards, 400 sq. yards and 250 sq. yards were put in Group I, the plots measuring 200 sq. yards, 150 sq. yards and 100 sq. yards were put in Group II.