Surya Kant, J. - (1.) The petitioner claiming herself to be a 'riot -affected person' got allotted residential house No. 1430/8, Phase -XI (Sector 65), SAS Nagar Mohali at a concessional rate in terms of Government policy meant to rehabilitate the riot victims. The allotment was made on 09.10.1991.
(2.) How the welfare policies of State or Central Governments are being misused by the 'riot victims' can be gauged from the facts of the instant case. Not even a year had passed after the concessional allotment that the petitioner sold the flat by way of General Power of Attorney to one Manmohan Singh s/o. Tirath Singh. The factum of sale of the flat is duly admitted by petitioner in para 2 of the petition which reads as follows: - "That one flat L.I.G. 1430/8, Phase XI, S.A.S. Nagar Mohali was allotted by the then Punjab Housing Development Board (presently Greater Mohali Area Development Authority) to the petitioner and the petitioner had sold the said house to Manmohan Singh in the year 1992 by way of General Power of Attorney..."
(3.) The 'vendee' did not deposit the due installments as a result of which the allotment was cancelled. The appeal and revision petition preferred by the 'vendee', namely the petitioner through her GPA have been turned down.;