Jasbir Singh, J. - (1.) (Oral)
(2.) IN this writ petition, the petitioner is claiming allotment of a plot, being an oustee under policy(s) framed by the respondents on 18.2.1999 and amended thereafter. To show his entitlement, reliance has been placed upon a Division Bench judgment of this Court in Siriya Devi v. State of Haryana and others, (CWP No.17565 of 2003), decided on 6.7.2004. During arguments, it transpires that application of the petitioner, for allotment of a plot, is still pending. This writ petition is disposed of with a direction to respondent No.3 to take a final decision on application of the petitioner (Annexure P/5). While passing that order, officer concerned is directed to take note of ratio of the judgment in Siriya Devi's case (supra) and also give hearing to the petitioner. Needful be done within three months from the date of receipt of a copy of this order.;