LUDHIANA IMPROVEMENT TRUSTP Vs. TARLOCHAN SINGHR

JUDGEMENT

(1.) -THE present Revision Petitions are heard together and since the issues involved are the same in these matters a common order is being passed.

(2.) BRIEF facts of the case are: shri Tarlochan Singh is the original complainant who applied on 6. 1. 1992 to the Ludhiana Improvement Trust (LIT for short) for allotment of a plot measuring 200 sq. yds. in a scheme known as "129 acres Rajguru Nagar Scheme", announced by LIT. He also deposited Rs. 1,500 and was allotted Sl. No. 1026. In June 1982, draw of lots for the scheme was held but Shri Tarlochan Singh was unsuccessful in the said draw.

(3.) THEN in October 1982, LIT published another advertisement for allotment of plots measuring 100 sq. yards to 200 sq. yds. under a scheme known as "475 acres Shahid Bhagat Singh Nagar Scheme". Under this scheme, plots were to be allotted in three categories: One of the categories is "25% of the plots to be reserved for those persons who have already applied for allotment of plots in other Trust schemes who were not successful".