USHA GUPTA Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This order will dispose of nine writ petitions bearing CWP Nos. 22732, 24691, 24721, 24777, 24876, 25486, 25879, 26142 of 2016 and 10110 of 2017 as common issue is involved. However, the facts have been noticed from CWP No.22732 of 2016.

(2.) Writ petition has been filed challenging validity of Rule 8 (6) of the Haryana Evacuee Properties (Management and Disposal) Rules, 2011 (in short 'the Rules') and also order dated 09.12.2015 (Annexure P-8), vide which, the application of the petitioner for transfer of land in her possession, was dismissed in terms of Rule 8(6) of the Rules.

(3.) The petitioner, herein, claimed that her late husband was in cultivating possession of evacuee property measuring 1 kanal 3 marlas prior to 01.01.2001. Prior to that predecessors-in-interest of late husband of the petitioner were cultivating the land which is so reflected in the jamabandis for the years 1967-68 and 2007-08. Application moved by the petitioner for transfer of the land in her name was rejected.