Punjab-Haryana High Court
Sushil Kumar Attri And Others vs State Of Punjab And Others on 28 April, 2022
Bench: Ritu Bahri, Meenakshi I. Mehta
228
HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP-26730-2019
Date of decision: 28.04.2022
Sushil Kumar Attri and others .....Petitioner
V/s.
State of Punjab and others .....Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
HON'BLE MRS. JUSTICE MEENAKSHI I. MEHTA
Present: Mr. Pankaj Bali, Advocate for
Mr. Deepak Sharma, Advocate
for the petitioner.
Ms. Anu Pal, DAG, Punjab.
Mr. Vaibhav Sharma, Advocate with
Ms. Manveen Narang, Advocate
for respondents No. 3 and 4.
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Ritu Bahri, J. (Oral)
The petitioners are seeking direction to the respondents to consider their case under land pooling scheme (Annexure P-5) framed by the respondents or to frame rehabilitation policy for grain market situated at Village Sohana Tehsil and District Mohali or to allot one plot each to them under the land pooling scheme.
Learned counsel for the petitioners has referred to order dated 25.04.2017 passed in CWP-23047-2015 titled as Ram Murti Aggarwal and others vs. State of Punjab and others (Annexure P-9) in which the petitioners were claiming the benefit under the land pooling policy notified by the Government dated 19.06.2013. The said petition was disposed of by giving direction to the GMADA to consider their case as per the land pooling policy applicable to them 1 of 2 ::: Downloaded on - 24-07-2022 02:52:40 ::: CWP-26730-2019 -2- at the time of acquisition. Similar writ petitions have been disposed of in the same terms.
In the present case, the land pooling policy dated 19.06.2013 has been placed on record by the petitioners alongwith this writ petition as Annexure P-5.
This petition is also being disposed of by giving direction to respondents No. 3 and 4 (GMADA) to consider the case of the petitioners as per the land pooling policy applicable to them at the time of acquisition, after submitting their options in the Estate Officer, GMADA at Mohali within a period of four weeks from the date of receipt of certified copy of this order.
(RITU BAHRI) JUDGE (MEENAKSHI I. MEHTA) 28.04.2022 JUDGE Divyanshi Whether speaking/reasoned: Yes/No Whether reportable: Yes/No 2 of 2 ::: Downloaded on - 24-07-2022 02:52:40 :::