RAJINDER KAUR Vs. STATE OF PUNJAB AND ANR.

JUDGEMENT

(1.) THIS order will dispose of Civil Writ Petition Nos. 7591 of 1998, 7978 of 1998, 7979 of 1998, 11332 of 1998, 5791 of 1999 and 5792 of 1999. To dictate order, facts are being taken from Civil Writ Petition No. 7978 of 1998.

(2.) IN this writ petition, the petitioner is praying for allotment of one plot, measuring 500 sq. yards, being a local displaced person. She has put up her claim under the provisions of Utilization of Land and Allotment of Plots by Improvement Trust Rules, 1975 (1975 Rules).

(3.) IT is an admitted fact that land of the petitioner and her cosharers, measuring about 26 kanals 17 marlas, was part of the above said acquisition. After passing of the award, compensation for the land was disbursed separately in favour of all the co -sharers. Amount of Rs. 3835/ - had fallen to the share of the petitioner. Vide letter dated 12.6.1981 (P1), respondent No. 2 asked the petitioner to move an application for allotment of a plot, as a local displaced person, on or before 20.6.1981. She accordingly, moved an application and also deposited an amount of Rs. 500/ - towards earnest money, vide receipt dated 19.6.1981 (P2). Her application was not processed, despite requests made in that regard. Respondent No. 2 vide a public notice, in newspaper 'Dainik Punjab Kesri Jalandhar' dated 3.1.1998 asked the applicants, who wanted allotment of plots, being local displaced persons, to appear in the office of respondent No. 2 on or before 16.1.1998. She appeared in the office of respondent No. 2 and also moved an application stating that her application, earlier made was pending and that she had also deposited an amount of Rs. 500/ -, towards earnest money. Her application dated 16.1.1998 is available on record as Annexure P5.