Punjab-Haryana High Court
Rao Gyasi Ram And Others vs Haryana Urban Development Authority ... on 16 December, 2009
Author: Kanwaljit Singh Ahluwalia
Bench: Kanwaljit Singh Ahluwalia
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Writ Petition No.19405 of 2009
Date of decision: 16th December, 2009
Rao Gyasi Ram and others
... Petitioners
Versus
Haryana Urban Development Authority and another
... Respondents
CORAM: HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA
Present: Mr. Randhir Singh Hooda, Advocate for the petitioner.
KANWALJIT SINGH AHLUWALIA, J. (ORAL)
Counsel for the petitioners submits that the respondents are not considering the claim of the petitioners for allotment of the plots under the Oustee quota, which respondents have carved under the Rehabilitation Scheme to allot plots to those, whose land was acquired. Learned counsel submits that the representations of the petitioners are pending with the Zonal Level Screening Committee and the Committee is not taking any decision thereupon.
Petitioners, if so advised, may file fresh detailed representations before the Zonal Level Screening Committee. The Committee shall consider the submissions made in the representations and if necessary, shall also afford an opportunity of hearing to the petitioners and thereafter, shall decide regarding the claim of the petitioners. Needless to say, the Zonal Level Screening Committee shall pass a detailed order stating the reasons in case petitioners' claim is not to Civil Writ Petition No. 19405 of 2009 2 be considered for allotment of the plots under the Oustee quota, so that the petitioners are able to approach Oustees Lok Adalat. The representations shall be accompanied by copy of this order and the Committee shall take a final decision thereupon within three months after receipt of the representations.
With the observations made above, present writ petition is disposed of.
[KANWALJIT SINGH AHLUWALIA] JUDGE December 16, 2009 rps