RATTAN LAL Vs STATE OF HARYANA .
Bench: HARJIT SINGH BEDI,CHANDRAMAULI KR. PRASAD, , ,
Case number: C.A. No.-007073-007073 / 2010
Diary number: 3559 / 2008
Advocates: K. K. MOHAN Vs
KAILASH CHAND
CANo. of 2010 @ SLP(C) 4907 of 2008 1
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 7073 OF 2010 (ARISING OUT OF SLP(C) NO. 4907 OF 2008)
RATTAN LAL & ORS. ..... APPELLANTS
VERSUS
STATE OF HARYANA & ORS. ..... RESPONDENTS
O R D E R
1. Leave granted. 2. Land belonging to the appellants predecessors was
acquired some time in the year 1986. It is the admitted
position that on account of various interim orders made
by the High Court, the appellant still remains in
possession of the said land. The appellants also filed
Writ Petition No. 6696/1995 in the High Court of Punjab
and Haryana and the primary issue raised was that they
were entitled to allotment of plots being oustees. The
High Court vide its judgment dated 2nd September, 1996,
directed that the appellant should first approach the
respondent-HUDA with a formal application so that a
CANo. of 2010 @ SLP(C) 4907 of 2008 2
decision could be taken on their claim. An application
was, accordingly, filed before the Chief Administrator
on 22nd February, 2001. The application was rejected by
the Screening Committee on 7th September, 2004 and the
information was conveyed to the appellant on 11th
October, 2004. The reason for the rejection was that
the Scheme for allotment of plots to oustees had been
formulated only with effect from 10th September, 1987 and
as the appellants' land had been acquired prior to that
date, they could not be treated as oustees. The order
dated 7th September, 2004 and 11th October, 2004 were
challenged by the appellants in the High Court. The
High Court has vide impugned order dated 10th December,
2007 dismissed the writ petition making some
observations which have no bearing on the matter and are
irrelevant.
3. After hearing the learned counsel for the parties,
we are of the opinion that issues with regard to the
claim of the appellants have not been answered by the
High Court and some observations not required in the
writ petition have been recorded. We have,
accordingly, no option but to allow the writ petition,
set aside the order dated 10th December, 2007 and remit
CANo. of 2010 @ SLP(C) 4907 of 2008 3
the matter to the High Court for decision afresh.
4. Parties to appear before the Registrar, High Court
of Punjab and Haryana at Chandigarh on 10th November,
2010. No costs.
........................J [HARJIT SINGH BEDI]
........................J [CHANDRAMAULI KR. PRASAD]
NEW DELHI AUGUST 25, 2010.