STATE OF PUNJAB Vs. KANWARJIT SINGH PAONTA

JUDGEMENT

(1.) This appeal is preferred under Clause X of the Letters Patent against the judgment of learned Single Judge dated 20.11.1986 in CWP No. 3357 of 1986. Motion Bench had stayed the implementation of the judgment.

(2.) The respondent in this appeal filed a writ petition claiming issuance of a writ of Mandamus to make allotment of plot in the Urban Estate, Ludhiana after serving individual notice to him. Conspectus of the factual position may be stated as follows:-

(3.) Thus, on the facts narrated above, it is clear that the policy had been changed from time to time by the State Government and finally old applicants were asked to give their choice to any size of plot mentioned in the notice dated 18.5.1986 published in the newspaper which is annexed as Annexure P.15 to the writ petition. We are of the opinion that the respondent cannot make any grievance against the scrapping of the old policy. He has not filed any writ petition challenging the revision of the policy by the State Government. In this writ petition he cannot make any grievance of it as any challenge to the revision of the policy in the year 1982-83 is highly belated. The respondent is also estopped from challenging the notice published in the newspaper on 18.5.1986 as he made a representation on 24.5.1986 in pursuance of the said notice. The only point that is to be considered is whether the respondent satisfied the conditions laid down in the notice dated 18.5.1986. It is useful to. extract the relevant portion in the advertisement dated 18.5.1986 which is as under