RAJ RANI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner prays for issuance of a writ of mandamus, directing the respondents to allot a 100 square yards plot to her, under the Mahatma Gandhi Gramin Basti Yojna.

(2.) Counsel for the petitioner submits that the Gram Panchayat has passed a resolution, allotting 100 square yards residential plots out of "shamilat land". The allotment is illegal as plots have been allotted to persons who already own residential property in the village. It is further submitted that the authorities may be directed to investigate the matter or decide the representation filed by the petitioner. It is prayed that as the petitioner is eligible, the Gram Panchayat (respondent No.5) may be directed to allot a plot to the petitioner.

(3.) The writ petition is consequently disposed of by granting liberty to the petitioner to file an application before the Assistant Collector, Ist Grade, Sonepat, furnishing complete details of the allottees, reasons for their disqualification and the petitioner's eligibility. The Assistant Collector, Ist Grade, Sonepat, shall if such an application is filed, hold an inquiry, under Section 10-A of the 1961 Act, and pass appropriate orders, in accordance with law, within four months of the filing of such an application.