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Judgment
Antony Dominic, J.—Petitioner submits that he was a Captain in the Indian Army during the Indo-Pak War and was discharged on the ground disability. In this writ petition, what he mainly prays is that the Respondents should be directed to allot him land in the Cantonment area to establish his LPG distribution agency. Although the Petitioner submits that there is a scheme for allotment of land to disabled persons like him, I have not been shown any Rule or policy decision of the Government of India enabling him to claim allotment of land in the Cantonment area. In that view of the matter, this Court will not be justified in issuing the direction sought for.
Writ petition fails and it is dismissed.