NIRMAL SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) By way of instant petition filed under Articles 226/227 of the Constitution of India, the petitioner has prayed for issuance of a writ in the nature of mandamus directing respondent No.2 to consider his claim for the allotment of a plot under the Local Displaced Persons Quota in lieu of his acquired land for 'Mal Mandi Scheme' and to allot a plot as per the entitlement of the petitioner as he had already deposited the earnest money in January 2009.

(2.) The petitioner was owner in possession of the land which was acquired by respondent No.2 vide notification dated 29.11.2001 (Annexure P-1) for the development of 'Mal Mandi Scheme'. Respondent No.2 asked all the eligible persons to deposit the earnest money for the allotment of plots at reserve price. In response thereto, the petitioner applied for the allotment of a plot and also deposited earnest money vide receipt dated 28.1.2009 (Annexure P-2). Thereafter, the petitioner moved a representation dated 27.4.2017 (Annexure P-3) to respondent No.2 for the allotment of a plot under the quota of Local Displaced Persons, but no response has been received till date. The petitioner sought information under the Right to Information Act, 2005 vide application dated 26.9.2017 (Annexure P-4) regarding the non-allotment of a plot under the Local Displaced Persons Quota which was received vide reply dated 11.2017 (Annexure P-5). Hence, the present writ petition.

(3.) Learned counsel for the petitioner submitted that for the relief claimed in the writ petition, the petitioner has sent a representation dated 27.4.2017 (Annexure P-3) to respondent No.2, but no action has so far been taken thereon.