- (1.) This order shall dispose of abovementioned two writ petitions i.e. CWP No.4087 of 1987 and CWP No.3079 of 1989. In both the writ petitions, the petitioners claim a writ of mandamus for directing the Ludhiana Improvement Trust to allot one flat each in 5.53 Acres Development Scheme (HIG) on Ghumar Mandi Road, Ludhian. However, petitioner-Gupta Ram in CWP No.4087 of 1987 is a Scheduled Caste candidate, whereas petitioner- Dr. Jatinder Mohan Singh in CWP No.3079 of 1989 is a General Category candidate.
(2.) The brief facts leading to the present writ petitions are that Ludhiana Improvement Trust ( for short "the Trust") framed a Development Scheme known as 5.53 Acres Development Scheme (for short 'the Scheme'). In the year 1982, the Trust invited applications for allotment of tenements/flats under the said scheme. A draw of lots was held on 12.02.1982 in respect of 94 flats which were ready for allotment. The names of the petitioners namely Gupta Ram and Dr. Jatinder Mohan Singh appeared at Serial No.99 and 97, respectively. The petitioners were not the one, who was allotted tenements.
(3.) The grievance of the petitioner Gupta Ram is that no reservation was kept for the Scheduled Caste applicants and that arbitrarily allotments have been made to the applicants, who were neither the applicants nor were in the waiting list. Particular reference is made to Shingara Singh Gill (respondent No.2) and Smt. Indu Mahajan (respondent No.3).;