- (1.) The petitioner seeks quashing of proceedings of the meeting dated 04.02.2004 and consequential order dated 05.03.2004 passed by the Pepsu Town Development Board, Rajpura, cancelling allotment of a plot measuring 200 sq. yards which was allotted to her on 21.12.1992, she being widow of a terrorist-victim.
(2.) Brief reference to the facts may be made. The husband of the petitioner late Ved Parkash was admittedly killed by terrorists on 27.03.1984 at village Dhanaula, District Sangrur. As there were hundreds of victims of terrorism in the State of Punjab or of Anti-Sikh riots, the State Government took a policy decision to rehabilitate the victim families. The policy decision contemplates allotment of residential plots also. The petitioner in furtherance of the above stated policy submitted an application on 29.06.1989 in the prescribed format (Annexure P-1) to the Pepsu Township Development Board, Rajpura (respondent No.2) for allotment of a residential plot to her. She attached the proof of her husband having been killed by the terrorists.
(3.) Clause No.11 of the application form was whether applicant has a male/female able bodied member to support him/her . The petitioner in reply to Clause No. 11 specifically mentioned my son is employed in S.D.M. Office, Barnala as Clerk, who is support me . Similarly, clause-15 of the application form was monthly family income from all sources (please enclose certificate from the DC) . The petitioner replied Rs. 1485.00. Certificate of pay issued by the SDM Barnala is enclosed .;