SUSHILA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE controversy pertains to the petitioner's eligibility for allotment of a residential plot under the Oustees policy. The facts may be noticed briefly.

(2.) THE petitioner was joint owner in possession of the land measuring 2 bigha 16 1/2 biswa i.e. 2825 sq.yards comprising Khewat No. 821, Khatauni No. 2702, Khasra No. 10339/8382, Khatauni No. 2705, Khasra No. 10334/8380 by virtue of Civil Court decree dated 13.03.1984. The above -stated land was acquired vide notifications dated 08.02.1989 and 07.02.1990 issued under Sections 4 & 6 of the Land Acquisition Act, 1894 (in short, 'the Act'), respectively for development of Residential and Commercial Sectors 4 & 5 at Karnal.

(3.) THE petitioner also sought allotment in terms of the above -stated policy: her claim was recommended but finally it was turned down on the ground that the policy dated 10.09.1987 was inapplicable in her case.