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Judgment
Surya Kant, J.—This writ petition is essentially based upon a news item alleging allotment of booths to ineligible alleged victims of 1984 Anti-Sikh Riots. The petitioners while seeking a restraint order against allotment to ineligible persons have sought a further direction to re-conduct the process of allotment of booths after determining the eligibility. The Greater Ludhiana Area Development Authority as well as other official respondents through the Deputy Commissioner, Ludhiana, have filed their reply-affidavits. It appears that respondents have re-verified the eligibility of 327 riot victims who have been short listed for allotment of booths. Uptill now allotment letters have been issued to 218 eligible victims only. The Deputy Commissioner, Ludhiana, has placed on record the list (Annexure R-1) which indicating the names of persons who were included twice or they do not possess the red card etc.
Suffice it would be to observe and direct that no ineligible person should be allowed to take advantage of the Welfare Policy, which is actually meant for the bona fide riot victims. The respondents shall be obligated to ensure that only a genuine riot victim who fulfills the eligibility criteria is issued the allotment letter. Disposed of.