SH. PRAHLAD RAM S/O. SH. HARI SINGH R/O. VILL AND PO CHAKLOO TEHSIL AND DISTRICT CHAMBA (HP) Vs. STATE OF HP THROUGH THE CHIEF SECRETARY GOVT. OF HIMACHAL PRADESH, SHIMLA AND ORS.

JUDGEMENT

(1.) THE writ petition is filed mainly with the following prayers: -

(2.) THAT the petitioner be allotted land as per land scheme by directing the respondents to perform legal duty under rehabilitation and resettlement policy and other decisions/directions taken by the respondents from time to tome.

(3.) THAT instructions contained in letter Rev PC (7) 2/89 -PC I dated 5 -7 -2003 (Annexure PF) be declared null and void since it being arbitrary, discriminating and unconstitutional because only 192 oustees out of 1931 displaced persons are considered for package which is illegal per se.