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Judgment
Sat Pal, J.—In this case, the order which is alleged to have not been complied by the respondent is dated 5th March, 1997, passed by a Division Bench of this Court in C.P. No. 13957 of 1996. The aforesaid order reads as under :
"The disputed question of fact i.e. whether the petitioner has filed any affidavit surrendering his right in favour of Balwant Singh son of Sh. Nagina Singh has been raised. Learned counsel for the petitioner further contends that the petitioner is entitled to allotment of a plot under 1979 policy which was prevalent at the relevant time. Since both the questions of fact are required to be determined, learned counsel for the respondents states that they will hold an appropriate inquiry and the petitioner will be at liberty to participate in the same and after holding such an inquiry, they will pass a speaking order within six months. In view of this statement the writ petition stands disposed of accordingly."
It is not disputed that pursuant to the aforesaid order, dated 15th March, 1997, the respondentEstate Officer PUDA has passed the order, copy of which has been annexed as P1/T. This order consists of five pages and there cannot be any doubt that this order is a speaking order.
Mr. Riar, learned counsel for the petitioner, however, submits that in the writ petition, the petitioner had raised two points, namely, that the petitioner had not filed any affidavit surrendering his right in favour of Balwant Singh and secondly the petitioner was entitled to allotment of a plot under the 1969 Policy and the point with regard to affidavit has not been dealt with. I, however, do not find any merit in this contention. From the order, I find that the said order has been passed after holding proper inquiry on all points and the order dated 5th March passed by this Court has been complied with.
Accordingly, the petition is dismissed. In case the petitioner feels aggrieved by the order dated 4.9.1997, passed by the Estate Officer, PUDA, he shall be it liberty to approach the appropriate forum for redressal of his grievances.
With this order, the petition stands dismissed.