Suraj Parkash Singh and Others vs State of Punjab and Others

Tejinder Singh Dhindsa, J.—The petitioners claim to be ousters of Shahpur Kandi Dam Project. They seek benefit under the Rehabilitation and Re-settlement Scheme dated 18.11.1993 (Annexure P-1). Learned counsel would refer to letter dated 05.10.2012 (Annexure P-6), whereby a decision has been taken that as regards the ousters of Shahpur Kandi Dam Project are concerned, the relevant cut of date for consideration of claim under the Rehabilitation and Resettlement Scheme would be the date of notification issued u/s 4 of the Land Acquisition Act, 1894.

Counsel would further submit that the claim raised by the petitioners would be covered in terms of judgment dated 26.11.2009 (Annexure P-3) passed by this Court in Dharam Singh and others Vs. State of Punjab and others.

Counsel further submits that the judgment in Dharam Singh''s case (supra) stands affirmed upto the Hon''ble Apex Court. Counsel further submits that even a legal notice dated 09.04.2013 (Annexure P-8) already stands submitted to the respondent-authorities.

Without making any observation as regards the merit of the claim raised in the present writ petition, I deem it appropriate to dispose of the present writ petition with a direction to respondent-authorities to take a final decision on the legal notice served by the petitioners on 09.04.2013 (Annexure P-8), strictly in accordance with law by passing a speaking order within a period of 4 months from the date of receipt of a certified copy of this order. Petition disposed of.