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Judgment
Tarlok Singh Chauhan, J
It is not in dispute that after the judgment rendered by the Apex Court in Pradesh Pong Bandh Visthapit Samiti, Rajasthan & Another versus Union of India & Others, (1996) 9 Supreme Court Cases 749, a high power committee has been constituted to look into the grievance of the petitioner and similar situate persons. This committee is still functional.
Accordingly, the petitioner is permitted to make representation before the high power committee. The committee shall look into the grievance of the petitioner and similar situate persons within a period of six months after receipt of the representation(s). The committee shall also be guided by the judgment rendered by this Court in CWP No.492 of 2007, titled as "Ashwani Kumar V. Union of India", decided on 29.3.2011, against which an SLP was preferred which was dismissed by the Hon'ble Supreme Court on 2.1.2013. It is made clear that the limitation/delay shall not come in the way of the petitioner. It is also made clear that the high power committee shall decide the cases individually and pass speaking/detailed order(s), strictly as per the averments made in the representation(s). It is further clarified that if the land is available in Sriganganagar (reserved area), this aspect shall also be taken into consideration.
With these observations, the present petition is disposed of, so also the pending application(s), if any. No costs.