YOGESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order will dispose of 10 writ petitions bearing Nos. 17494, 17514, 17515, 17519, 17520, 17568, 17578, 17579, 17638 and 17678 all of the year 2008, involving common questions of law and facts. To dictate order, facts are being taken from CWP No.17494 of 2008.

(2.) THIS writ petition has been filed to lay challenge to an order dated 28.02.2007 (P-7) rejecting claim of the petitioners for allotment of a plot under the 'Oustees Quota'.

(3.) IT is case of the petitioners that as per policy dated 18.03.1992, (modifying the earlier policy dated 10.09.1987), the petitioners were eligible to get allotted plots, reserved for the land owners whose land was acquired compulsorily, by the State of Haryana.