SONIKA MAHAJAN @ PALAK Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through the instant writ petition, the petitioner seeks the quashing of the order dtd. 12/12/2024 (Annexure P-3), passed by respondent No. 3, wherebys the application moved by the petitioner in compliance of the order dtd. 16/10/2024 (Annexure P-1) for regularizing the allotment of Flat No. 28FF- Block-C, Nirmal Shaya Apartment, Rishi Nagar, Ludhiana, became declined, thus on the ground that the petitioner has failed to show any document with regard to her continuous possession for the last 12 years over the said property.

(2.) The learned senior counsel for the petitioner has argued, that earlier the petitioner had preferred CWP No. 14120 of 2024, before this Court, thus seeking the issuance of directions upon the authorities concerned, to regularize the allotment of Flat No. 28FF, Block-C, Nirmal Shaya Apartment, Rishi Nagar, Ludhiana. Through an order made thereons, on 16/10/2024, the said petition was disposed of by a Division Bench of this Court. The relevant paras of the order (supra) passed by the Division Bench of this Court on the petition (supra) become extracted hereinafter.

(3.) The learned senior counsel further submits, that in pursuance to the order (supra) the petitioner has moved an application before the authorities concerned. However, vide impugned order dtd. 12/12/2024 (Annexure P-3), the claim of the petitioner became rejected. The relevant paras of the order (supra) become extracted hereinafter.