HEMANT GUPTA - (1.) Leave granted.
(2.) Challenge in the present appeals is to an order passed on 16.05.2011 in the review application filed by the appellant and the order dated 09.12.2002 passed in Writ Petition No. 19358 of 2002 by the High Court of Punjab and Haryana.
(3.) The case has a chequered history. The appellant is one of the founder members of the Society[1] established to provide residential plots to its members. The Appellant deposited some amounts between 12.05.1975 to 15.01.1982 for the purpose of allotment of a residential plot. The credit balance as on 15.01.1982 is said to be Rs. 11,475/-. The Society made a request to the Chairman of Improvement Trust, Ludhiana for development of the land. The Improvement Trust later framed a Scheme of the acquisition of land. The Society apprehended that in execution of the Scheme framed, the Society was likely to be deprived of the land. The Society filed a Writ Petition No. 1625/1981 before the High Court raising a grievance that Society has purchased some land and formed a Cooperative Society for building of houses for its members and that the Scheme of the Improvement Trust will jeopardise the desires of the members of the Society to own a plot for their residences. The High Court passed an order on 26.11.1981 directing that the State Government should find a way either by amending rules or by issuing instructions under the existing laws for accommodating the Society.;