Rajesh Kumar Bharti vs State of Haryana and Others

Ranjan Gogoi, C.J.—This PIL has been filed seeking directions for implementation of the policy of the Government of Haryana (Annexure

P-1) for allotment of 100 sq. yards plots to the Scheduled Caste and below poverty line families in village Teha, District Sonepat. The petitioner

contends that in accordance with the policy document dated 1.2.2008 (Annexure P-1) a list of 344 eligible applicants was drawn up by the duly

constituted Committee. However, the recommendations of the said Committee were rejected by the BDPO, Ganaur who prepared his own list of

98 candidates. The petitioner contends that the aforesaid list consists of names that have been hand-picked and the same have been sent to the

Deputy Commissioner for his approval. As the Deputy Commissioner who is in sesin of the matter has failed to respond to the petitioner''s

representation dated 10.1.2012 (Annexure P-3), the petitioner is left with no other alternative but to approach this court by way of this PIL.

We have considered the case projected on behalf of the PIL-petitioner and we have also taken into account the totality of the facts and

circumstances of the case. As the correctness of the contentions advanced on behalf of the petitioner would require a verification of certain basic

facts, we are of the view that, at this stage, instead of entertaining this PIL it would be more appropriate for us to direct the Deputy Commissioner

to pass a reasoned order on the representation of the petitioner dated 10.1.2012 (Annexure P-3).

We accordingly direct the Deputy Commissioner, Sonepat to so act and pass a reasoned order in the matter within a period of two months from

the date of receipt of this order or a certified copy thereof. PIL shall stand disposed of in the above terms.