GURCHARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through the instant writ petition, the petitioner has prayed for the issuance of a writ in the nature of Certiorari, wherebys he seeks the quashing of the order dtd. 20/1/2016 (Annexure P-17), as became passed by the respondents, wherebys the petitioner's claim for allotment of the subject plot became rejected. Furthermore, the petitioner also seeks the quashing of order dtd. 6/12/2012 (Annexure P-10) whereby the resolution dtd. 30/3/2012, as passed by respondent No.2, became rejected by respondent No.1, besides seeks the quashing of the order dtd. 4/8/2000 (Annexure P-5), passed by respondent No.2 wherebys the allotment of plot bearing No.1005-G, measuring 125 sq. yards situated in Shaheed Bhagat Singh Nagar, Ludhiana to the petitioner (Annexure P-4) through lucky draw, stood cancelled.

(2.) A further prayer is made for the issuance of a mandamus, thus directing the respondents to allot and give physical possession to the petitioner of plot No.1005-G, measuring 125 sq. yards, situated in Shaheed Bhagat Singh Nagar, Ludhiana.

(3.) The brief facts of the case, are that the Town Improvement Trust, Ludhiana, (Punjab) (hereinafter referred to as the Trust') invited applications from the general public in the year 1982, rather for allotment through lucky draw, of several 125 square yards residential plots under 475 acres scheme. The petitioner was then residing in Haryana and was fully eligible to apply for the said plot. He had vide application dtd. 26/11/1982 applied for a plot measuring 125 sq. yards. The said application became accompanied by all the requisite documents. The petitioner had also vide receipt No.48179 dtd. 26/11/1982, thus deposited the requisite earnest money of Rs.950.00 in the office of Trust. The application of the petitioner became allotted registration No.1673.