JASWANT SINGH & OTHERS Vs. PRINCIPAL SECRETARY, DEPARTMENT OF HOUSING AND URBAN DEVELOPMENT, PUNJAB & OTHERS

JUDGEMENT

(1.) 45 petitioners are residents of village Mullanpur Garibdas, Tehsil Kharar, District SAS Nagar (Mohali). Their grievance is against the non-issuance of "letters of intent" for allotment of residential plots as per their eligibility and entitlement. The above stated claim is based on the premise that the land of petitioners was acquired by State of Punjab for its development by Greater Mohali Area Development Authority (for short, "GMADA"). The details of petitioners" acquired land alongwith Award number etc. are duly mentioned in Para 2 of the writ petition.

(2.) Pursuant to the notice issued, the Estate Officer, GMADA, has filed a short reply/affidavit, Para 3 to 7 whereof are to the following effect:-

(3.) Learned counsel for the petitioners submits that no letters of intent has been issued so far to petitioner Nos.34 and 35, though, it is so averred in Para 3 of the affidavit. Since eligibility of petitioner Nos.34 and 35 is not in dispute, we direct GMADA to issue letters of intent to them, if already not issued, within two weeks.