- (1.) The petitioners pray for issuance of a writ of certiorari quashing the action of the respondents in carving out of plots of 100 sq. yards, from land reserved for a pond.
(2.) Counsel for the petitioners submits that though allotment of plots has been made to members of Scheduled Castes and Backward Classes, under the Mahatma Gandhi Gramin Basti Yojna, the Gram Panchayat should be restrained from proceeding to hand over possession of land which was reserved for a pond.
(3.) Counsel for the State of Haryana as well as counsel for respondent No.4 submit that resolution allotting plots was passed in the year 2008. The delay in approaching this Court, dis-entitles the petitioners to any relief. It is further submitted that though the land, in dispute, is recorded in the jamabandi as a 'johar', it is no longer used as a water body as it is dry. The photographs appended by the petitioners are incorrect.;