JAGTAR SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) This order shall dispose of CWP Nos.21254 and 21267 of 2016. The petitioners in both the cases are two brothers who have a common grievance against the rate of allotment of plots to them by the Ludhiana Improvement Trust under the category of 'Local Displaced Persons'.

(2.) The land of predecessor-in-interest of the petitioners was acquired for Ludhiana Improvement Trust in the year 1973 for the development of '400 Acres Development Scheme' now known as 'Model Town Extension Part-II Scheme'. Father of the petitioners is said to have applied for allotment of a plot on 14.08.1979 alongwith relevant documents and earnest money in the category of 'Local Displaced Persons'. The allotment was sought under the provisions of "Ludhiana Improvement Trust Land Disposal Rules, 1964" as repealed by "Utilization of Land and Allotment of Plots by Improvement Trust Rules, 1975".

(3.) It appears that the application moved by the petitioners' father was not considered during his lifetime. After over two decades, the petitioners started representing the Trust authorities (on 25.06.2004 and 18.08.2009 etc.) for considering the claim of their predecessor-in-interest for allotment of plot(s). Finding no response, they approached this Court by way of CWP No.7171 of 2013 which was disposed of vide order dated 07.05.2013 in the following terms:-