ISHAR SINGH WALIA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through the instant writ petition, the petitioner herein, prays for the hereinafter extracted relief.

(2.) The petitioner in response to an advertisement dtd. 28/12/1981 (Annexure P-1), applied for the allotment of plot measuring 250 sq. yards. The said scheme was floated by the Ludhiana Improvement Trust for allotment of plots in Raj Guru Nagar. However, the petitioner was not successful in the draw of lots, as became held in October, 1982 vis-a-vis the said scheme.

(3.) Thereafter, the respondent Trust published another advertisement (Annexure P-3), wherebys, applications became invited for allotment of plots under various categories, through the conducting of draw of lots, thus, in Shaheed-e-Azam Bhagat Singh Nagar. In condition No. 3 of the said advertisement, condition whereof, is extracted hereinafter, it was mentioned that 25 % of the plots, thus were reserved for such persons, who had applied for allotment of plots in other Trust Schemes, but were not successful in the allotment of plots.