STATE OF PUNJAB Vs. BHAGWANT SINGH

JUDGEMENT

(1.) THIS judgment will dispose of 22 appeals, L.P.As No. 913 to 934 of 1983, which involve common questions of law arising out of similar facts and circumstances. As the main arguments were heard in L.P.A. No. 928 of 1983 its facts alone have been noticed.

(2.) THE respondent, Shri Bhagwant Singh, was allotted Plot No. 2009 measuring 500 square yards situate in Phase 10 of the Urban Estate Sahibzada Ajit Singh Nagar out of the discretionary quota - vide orders of the Administrative Secretary exercising the powers of the State Government in May, 1980. Soon thereafter in June, 1980 the earlier allotment was substituted by Plot No. 707 in Phase I. The allotment in his favour was cancelled - vide order dated November 27, 1980, which was challenged by him through Civil Writ Petition No. 580 of 1981.

(3.) BEFORE dealing with this matter any further, it would be proper at this stage to notice the provisions of Section 11-A introduced by the Amendment Act of 1981 ;