AJAI LAMBA, J. - (1.) THIS civil writ petition has been filed praying for issuance of a writ in the nature of certiorari, quashing Order dated 7.8.2007 (Annexure P-2) passed by the Deputy Commissioner, Faridabad.
(2.) PERUSAL of Order Annexure P-2 indicates that petitioner Hukam Singh son of Shiv Singh was in possession of Gram Panchayat land unauthorizedly. The petitioner filed an application for allotment of land/ sale of land in his favour. The application has been dismissed vide the impugned order (Annexure P-2). Learned counsel for the petitioner contends that similar application(s) had been filed by other person(s) in unauthorised possession. On remand by this Court, they could project their case before the authorities. Petitioner, however, was in jail undergoing life imprisonment and therefore, could not project his case.
(3.) I have considered the contentions of learned counsel.;