Punjab-Haryana High Court
Lakhvir Singh And Ors vs State Of Punjab And Others on 27 January, 2021
Author: Meenakshi I. Mehta
Bench: Meenakshi I. Mehta
117 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(Through Video Conferencing)
CWP-1739-2021
Date of Decision: 27.01.2021
Lakhvir Singh and others
.....Petitioners
Versus
State of Punjab and others
........Respondents
CORAM: HON'BLE MS. JUSTICE NIRMALJIT KAUR
HON'BLE MRS. JUSTICE MEENAKSHI I. MEHTA
Present: Mr. Ajay Shankar, Advocate, for the petitioners.
Ms. Anu Pal, Deputy Advocate General, Punjab.
NIRMALJIT KAUR, J. (ORAL)
Prayer in the present writ petition is for directing respondents No.1, 2, 4 and 7 to allot the plots to the petitioners in respect of Annexure P-5, whereby, they were allotted 5 marla plots by the then Village Gram Panchayat, Sante Majra in line with Annexure P-3 i.e. the policy of the State of Punjab framed under Rule 13-A of Punjab Village Common Land Act, 1961 to allot 5 marla plot to the scheduled caste and backward class landless and houseless families from the village shamlat deh for the purpose of constructing a house by way of constituting a committee comprising the personnel of respondents No.3, 4, 5 and 7 or such other means and directing respondents No.1 and 2 to decide the representation dated 2.12.2020 (Annexures P-10 and P-11).
Admittedly, the demolition was carried out in the year 2009. Accordingly, the very writ petition deserves to be dismissed on the ground of delay and laches. With respect to the prayer to the damages, the 1 of 2 ::: Downloaded on - 28-01-2021 20:34:56 ::: CWP-1739-2021 -2- petitioners are always at liberty to avail the remedy as available to them in law, if permissible and cannot be gone into while exercising our jurisdiction under Article 226 of the Constitution of India.
Dismissed accordingly.
(NIRMALJIT KAUR) JUDGE (MEENAKSHI I. MEHTA) JUDGE 27.1.2021 sharmila Whether Speaking/Reasoned : Yes/No Whether Reportable : Yes/No 2 of 2 ::: Downloaded on - 28-01-2021 20:34:57 :::