Punjab-Haryana High Court
Jagtar Singh & Ors vs State Of Punjab & Ors on 29 September, 2016
Bench: Ajay Kumar Mittal, Ramendra Jain
CWP-20362-2016 -1-
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CWP-20362-2016
Date of decision: 29.09.2016
Jagtar Singh and others
..... Petitioners
Versus
State of Punjab and others
..... Respondents
CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MR. JUSTICE RAMENDRA JAIN
PRESENT: Mr. Mansur Ali and Mr. HS Deol, Advocates
for the petitioners.
AJAY KUMAR MITTAL, J. (ORAL)
1. The petitioners have approached this Court under Articles 226/227 of the Constitution of India inter alia seeking a direction to the respondents to consider the claim of the petitioners for allotment of flats in the 1984 Sikh Riot Victim Category in terms of the policies meant for riot victims dated 03.11.2008, 29.12.2009/04.01.2010, 29.09.2011, 17.10.2013/ 26.09.2013, 31.01.2014, 15.05.2015/22.04.2015 and 09.03.2016 (Annexures P-2 to P-8, respectively).
2. After arguing for some time, learned counsel for the petitioners referred to order dated 30.05.2016 (Annexure P-14) passed in CWP-11069-2016, (Sohan Singh and others Vs. State of Punjab and others), to contend that the instant petition may be disposed of with liberty 1 of 2 ::: Downloaded on - 23-10-2016 07:43:42 ::: CWP-20362-2016 -2- to the petitioners to file a detailed and comprehensive representation before respondent No. 2 raising all the pleas as have been sought to be raised herein and a time bound direction be issued to respondent No. 2 to dispose of the representation of petitioners expeditiously in accordance with law, after affording an opportunity of hearing to the petitioners.
3. After hearing learned counsel for the petitioners, perusing the present petition and without expressing any opinion on the merits of the case, we dispose of the present petition by granting liberty to the petitioners to file a detailed and comprehensive representation along with supporting material before respondent No. 2 within a period of one month from today. It is directed that in the event of filing such representation by the petitioners within the stipulated period, the same shall be decided by respondent No. 2 within a period of two months from the date of receipt of the representation, in accordance with law by passing a speaking order and after affording an opportunity of hearing to the petitioners.
( AJAY KUMAR MITTAL )
JUDGE
September 29, 2016 ( RAMENDRA JAIN )
rishu JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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