Surya Kant, J. - (1.) The petitioners are sons of late Kapoor Singh who was statedly a local displaced person as his land fully described in para No.3 of the writ petition, situated within the revenue estate of village Dugri, Tehsil and District Ludhiana, was acquired by the State of Punjab for the Improvement Trust, Ludhiana. It is claimed that late Kapoor Singh applied for allotment of a plot under the local displaced persons category on 10.08.1979 but no decision on his application was taken by the respondent-authorities till he unfortunately passed away on 15.11.1983. It is averred that the petitioners were minors at that time as they attained majority in the year 1990 or after that. Thereafter, the petitioners are said to have lodged a fresh claim in response to the public notice dated 16.11.1992, to which they have got no response. On the basis of some subsequent representations, the petitioners now seek a mandamus to direct the respondent-Improvement Trust to consider and decide their claim for allotment of a plot in the category of local displaced persons on the basis of the application moved by their late father on 10.08.1979.
(2.) As the facts would speak for themselves, there is hardly any plausible explanation for the inordinate delay at the petitioners' hand. However, having regard to the specific plea taken by them that no decision has been taken on their application since the year 1992, we dispose of this writ petition with a direction to respondent No.2-Improvement Trust, Ludhiana, to decide the petitioners claim, if still pending, and communicate the decision to the petitioners. The appropriate order shall be passed within a period of three months from the date of receiving a certified copy of this order. Ordered accordingly.;