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Judgment
VIKAS BAHL, J. (ORAL)
In the head note of the petition, following prayers have been made:-
“CIVIL WRIT PETITION UNDER ARTICLES 226/227 OF THE CONSTITUTION OF INDIA FOR ISSUANCE OF A WRIT IN THE NATURE OF MANDAMUS DIRECTING THE RESPONDENTS TO GIVE EFFECT TO THE CERTIFICATES OF ENTITLEMENT DATED 17.10.2014 (ANNEXURE P-5) ISSUED IN FAVOUR OF THE PETITIONERS AND TO ALLOT RESIDENTIAL PLOTS TO THE PETITIONERS UNDER THE APPLICABLE OUSTEES POLICY,
AND/OR
IN THE ALTERNATIVE, TO CONSIDER AND DECIDE THE REPRESENTATIONS DATED 03.08.2026 (ΑΝΝΕXURE P-6) AND 05.08.2026 (ANNEXURE P-7) BY PASSING A REASONED AND SPEAKING ORDER WITHIN A TIME-BOUND PERIOD.
AND/OR
FOR ISSUANCE OF ANY OTHER APPROPRIATE WRIT, ORDER OR DIRECTION WHICH THIS HON'BLE COURT MAY DEEM FIT AND PROPER IN THE FACTS AND CIRCUMSTANCES OF THE PRESENT CASE”
Learned counsel for the petitioners has submitted that the land of the petitioners was acquired vide a notification issued in the year 2006 and the same was for development of residential Sectors 27, 28 and 30 of the Pinjore-Kalka Urban Complex, District Panchkula. It is further submitted that the award was passed on 26.11.2009 and the petitioners being oustees had made the applications and have also paid an amount of Rs.50,000/- and were issued certificates of entitlement. It is stated that however several years had gone by, but no plot has been allotted to the petitioners and for the said purpose, petitioners No.1 to 3 and petitioner No.4 have given two separate representations dated 03.08.2026 (Annexure P-6) and dated 05.08.2026 (Annexure P-7) and would be satisfied, at this stage, in case respondent No.2 considers both the said representations in a time bound manner and if after considering the same, in case, the pleas raised by the petitioners are found to be meritorious, then, appropriate relief be granted to the petitioners.
Learned counsel appearing for the respondents-State has submitted that respondent No.2 would consider the said representations and decide the same within a period of six months from the date of receipt of certified copy of this order.
Keeping in view the above-said facts and circumstances, the present petition is disposed of with a direction to respondent No.2 to consider the said representations of the petitioners and decide the same, in accordance with law, as expeditiously as possible, preferably, within a period of six months from the date of receipt of certified copy of this order and in case, after considering the same, the pleas of the petitioners are found to be meritorious, then, the appropriate relief be granted to the petitioners.
It is made clear that this Court has not opined on the merits of the case and respondent No.2 would consider and decide the matter independently, in accordance with law.