As per case facts the Estate Officer of the Haryana Urban Development Authority challenged decrees obtained by land oustees in multiple civil suits which directed the Authority to allot plots ... under the rehabilitation policy prevalent in following a land acquisition The Authority argued that the suits were time-barred and unmaintainable because the oustees failed to submit a formal application with the requisite earnest money as required by the policy The Authority expressed readiness to allot plots under the newer more expensive policy The question arose whether the land oustees are entitled to the allotment of plots at the price specified in the policy as per the trial court decrees or if they should be governed by the later policy particularly considering their failure to comply with initial application formalities and the delay in filing suit Finally the Supreme Court held that the oustees are not entitled to claim plots at the price as a matter of legal right especially since their suits were filed to years late and they failed to comply with the mandatory application requirement deposit of earnest money The Court instead taking a compassionate view despite its criticism of the suit's maintainability and limitation directed that the eligible oustees be given a final opportunity to apply online within four weeks to seek the benefits of the policy only with no further extensions

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