RAKHI PANDEY Vs. GOVERNMENT OF JHARKHAND

JUDGEMENT

(1.) This writ petition is under Article 226 of the Constitution of India whereby and whereunder direction has been sought for upon the respondents to immediately settle agricultural land to the extent of 3.25 acres and residential land to the extent of 12.5 decimals in favour of petitioner, who is widow of the member of the Indian Air Force, who died in rescue operation in Kargil conflict at Kurgiakh (Laddak) on 04.08.1999 at the age of 29 years.

(2.) According to the petitioner, as per the policy decision of the Kendriya Sainik Board, which is under Ministry of Defence, Union of India, New Delhi, the war victim, who dies in course of operation, has been decided to be provided with allotment of agricultural land to the extent of 5 acres and 12.5 decimals land for housing purpose.

(3.) The grievance of the writ petitioner is that the against the 5 acres of agricultural land, which has been decided to be allotted as per the policy decision only 1.75 acres of land has been allotted while no land for housing purpose has been allotted, therefore, the present writ petition.