- (1.) - The petitioner seeks a writ to quash orders dated 30.09.2014/ 14.11.2014 and 25.06.2014 and a writ directing the respondents to allot plot No.5088 in her favour.
(2.) Respondent No.2 is the Greater Ludhiana Area Development Authority (GLADA). Respondent Nos.3 and 4 are the Additional Chief Administrator (ACA) and Estate Officer of respondent No.2. Respondent No.5 is one Ashneet Kaur, who has been allotted the plot sought by the petitioner in this writ petition upon the petitioner having been held not to be entitled to it.
(3.) On 18.09.2006, the Punjab Urban Planning and Development Authority (PUPDA) issued a brochure for the allotment of 247 freehold residential plots in Ludhaina. There was a reservation of 3% for the 'Handicapped and Blind' category. Accordingly, one plot admeasuring 611.11 square yards was reserved for this category. The relevant provisions of this circular are as under:- "RESERVATION" ii) Physically handicapped/blind: Should be 40% or above disabled or 100% blind to be certified by concerned authority (Civil Surgeon) of the District. Note:- .... ..... ....... ....... ....... 3. The beneficiary will not be entitled for allotment of plot under the scheme once he has already availed the benefit for allotment under the reserved category in any other scheme/station from any Govt. Agency. MODE OF ALLOTMENT b) For the purpose of draw all applications received under the scheme shall be put in the draw of lots category wise without scrutiny of applications. The successful applicants who on the basis of documents submitted by them are found to be eligible as per eligibility criteria will be issued allotments letters. If the successful candidates are not found eligible their applications shall be rejected. e) The applications of successful applicants shall be scrutinised on the basis of information given in the applications from and declaration made therein. However, allotment letter shall be issued only after completion of requisite formalities furnishing of required documents and affidavit on non judicial stamp paper worth L 15/- in the format as indicated in the brochure within 15 days from the date of demand by the Estate Officer PUDA, Ludhiana." ;