Surya Kant, J. - (1.) Cm-8693-2013 Heard. With the consent of leaned counsel for the parties, the main case is taken on Board for hearing today itself. CWP-2190-1984 The first petitioner alongwith her three daughters, namely, petitioner Nos.2 to 4, seeks a mandamus to direct the Improvement Trust, Ludhiana (for brevity,'the Trust') to consider and allot them residential plots being 'Local Displaced Persons' in accordance with the provisions of 'Utilisation of Land and Allotment of Plots by Improvement Trust Rules, 1975 (for brevity, 'the 1975 Rules').
(2.) Brief reference to the facts may be noticed as under:-
(3.) Petitioners were owners of the land measuring 8 bighas and 18 biswas, i.e. 26700 square yards (approximately measuring 5.53 acres, minus the residential house exempted from acquisition) in the revenue estate of village Taraf Gahlewal, Tehsil and District Ludhiana, description whereof is given in para 2 of the writ petition. The above-stated land was acquired by State of Punjab for execution of "2.2 Hectares Development Scheme", floated by the Trust. The State Government/ Trust took a decision and pursuant thereto, residential building of the petitioners measuring 1667 square yards was exempted from acquisition vide Resolution No.17 dated 24.03.1976. Thereafter the Award was passed on 09.11.1976.;