BALJIT SINGH Vs. STATE OF PUNJAB & ORS

JUDGEMENT

(1.) The petitioner has laid challenge to the communication dated 29.11.2013 [P-7] whereby his application for allotment of a plot in the "oustees' quota" has been turned down on the plea that he did not apply when applications were invited between 25.05.2011 to 25.11.2011.

(2.) The petitioner's case is that land measuring 30 kanals 10 marlas in which he had 1/3rd share, namely, 10 kanals 31/2 Marlas, particulars whereof are given in Para No. 2 of the writ petition, was acquired for development of Sector 76-80 in the Urban Estate of SAS Nagar, Mohali vide Awards No. 480 and 481 dated 17.05.2001. He thus falls in the 'oustee's category' as defined in the policy circulars issued by the respondents from time to time including dated 25.05.2011 and 08.05.2013 [P-3 and P-4]. He applied for allotment of a residential plot as per his eligibility under the above stated policies but the same has been turned down for the reasons already noticed in the opening paragraph of this order.

(3.) The respondents have filed their written statement reiterating their above mentioned stand. In addition, it is urged by Mr. Balwinder Singh, learned counsel for GMADA that the petitioner was required to apply along with an oustee's certificate issued by the Competent Authority but no such certificate has been produced by him till date.