Satish Kumar Mittal, J. - (1.) THE petitioners, who belong to the Scheduled Caste, Backward Class and weaker section of the society, have filed the instant writ petition under Article 226/227 of the Constitution of India for issuing direction to respondents No.3 and 4 to transfer the title of the plots allotted to them by the Gram Panchayat of village Chhainsa, Tehsil Ballabgarh, District Faridabad, vide resolution dated 24.2.2009 (Annexure P -2) under the Stage Government policy dated 1.2.2008 (Annexure P -1).
(2.) IT is the case of the petitioners that the Gram Panchayat of the village, after passing the aforesaid resolution, which has been duly approved by the Block Development and Panchayat Officer, Faridabad, were allotted the plots. Though possession of the plots was given to the petitioners, but till date, the conveyance deed with regard to those plots has not been executed in favour of the petitioners. It is the further case of the petitioners that in this regard, they have served legal notices dated 26.8.2011 and 5.9.2011 (Annexures P -3 and P -4) upon the respondents, but till date, no decision has been taken on the said legal notices. In view of the aforesaid facts, after hearing learned counsel for the petitioners, without issuing notice of motion as it will un -necessary delay the matter, we dispose of this petition with a direction to the Block Development and Panchayat Officer, Faridabad (respondent No.3 herein) to consider and decide the aforesaid legal notices in accordance with law, by passing a speaking order, expeditiously, preferably within a period of three months from the date of receipt of a certified copy of this order.;