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HELD allotment of an identified plot in favour of Shashi Bala did not crystallize by the date of the Full Bench judgment and was at the stage of the Governments approval- FB judgement held invalidating the actual allotments made under the discretionary quota and directing the Government to draw up a policy in relation to reservation for various categories - Appeal dismissed - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH IMPROVEMENT TRUST, ROPAR THROUGH ITS CHAIRMAN, ROPAR, PUNJAB — Appellant Vs. SHASHI BALA AND ANOTHER — Respondent ( Before : Vikram Nath and Sanjay Kumar, JJ. ) Civil Appeal No. 5564 of 2009 Decided on : 17-04-2023 Counsel for Appearing Parties Mr. Birendra Kumar Mishra, Advocate, Ms. Poonam Atey, […]
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