PARKASH KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The grievance of the petitioner in the present petition is that other similarly situated persons have been allotted land, whereas, the petitioner, being widow of Sepoy Balwant Singh, who died during Indo-Pak War of 1971, has not been allotted land.

(2.) Leaned counsel for the petitioner submits that similarly situated persons have approached this Court by way of filing CWP No. 478 of 2010, which was disposed of with a direction to consider the claim of the petitioner in that petition and take action in accordance with law. In pursuance of order dated 20.11.2008, the land was allotted to petitioner-Jagir Kaur widow of Pritam Singh in that case. Learned counsel further submits that the petitioner in the present petition has made a representation to the respondent authorities on 18.08.2017 (Annexure P-6) but no action has been taken thereupon. He further submits that the petitioner would be satisfied, in case, the directions are issued to the respondent authorities to consider the pending representation dated 18.08.2017 (Annexure P-6), in view of order passed in CWP No. 478 of 2010.

(3.) Keeping in view the limited prayer and without commenting anything on the merits of the case, the present petition is disposed of with a direction to respondent No. 1 to consider and take necessary action on representation dated 18.08.2017 (Annexure P-6) in view of order passed in CWP No. 478 of 2010. In case, the benefit has been granted to Jagir Kaur widow of Pritam Singh, who is petitioner in said petition, the same benefit be given to the petitioner in the present petition.