MOHINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner prays for the issue of a writ in the nature of mandamus directing the respondents to allot House No. 1420/12, Phase XI, Mohali, to him and to execute a conveyance deed in respect of the said house in his favour. A few facts may be noticed.

(2.) THE petitioner was living and working in Janak Puri, Sahibabad, District Gaziabad, in the State of Uttar Pradesh. He was running a shop for repair of batteries and other house-hold goods. During the anti-sikh riots in the year 1984, his shop was looted and consequently, he alongwith his family shifted to the Rakab Ganj Gurdwara Camp and then to Amb Sahib, Phase VIII, Mohali. He got himself registered with the office of the Deputy Commissioner, Ropar on 5th November, 1985. He was issued a Red Card and allotted House No. 1449/12, Phase XI, Mohali. On arrival of the Central Reserve Police Force, he was allotted House No. 1420/12, Phase XI, Mohali. With the change in political situation, the officers of the Punjab Government started harassing the migrants. In July 1987, the petitioner as also various other migrants were evicted from the house in their occupation. However, with the intervention of the Hon'ble Governor, the petitioner as also the other persons were put in possession of their respective houses on 1st August, 1987.

(3.) IN pursuance to these instructions, copies of which have been appended as Annexures P. 1 and P. 5 with the writ petition, the petitioner filed an application before the Secretary, Relief and Resettlement, Punjab for allotment of House No. 1420/12, Phase XI, Mohali in his favour. However, now the respondents have started taking steps to dispossess the migrants. In this situation, the petitioner has approached this Court through the present writ petition. He alleges that the action of the respondents in trying to dispossess him from the house in his possession is wholly illegal and arbitrary. The petitioner prays for the issue of a writ directing the respondents to transfer the house in his favour and to execute a conveyance deed in that behalf.