BHARTENDU SOOD Vs. CHANDIGARH HOUSING BOARD

JUDGEMENT

(1.) Petitioner- Bhartendu Sood has filed the present petition seeking writ in the nature of Mandamus for directing Chairman Chandigarh Housing Board (respondent no 1) to transfer the ownership of his Flat no. 231, Sector 45-A, Chandigarh under its GPA transfer policy at par with the cases which were transferred by respondent no.1 before 19.12.2017.

(2.) Petitioner has made the following submissions before this Court:

(3.) Hence prayer has been made for allowing the present writ petition.