HARI PRASAD Vs. UNION TERRIORY

JUDGEMENT

(1.) By this common order, eight writ petitions viz. Civil Writ Petition Nos. 5353 of 2011 preferred by Hari Prasad &Others, No. 5358 of 2011 by Mewa Lal & Others, No. 16042 of 2011 by Subhash Chand & Others, No. 16227 of 2011 by Raj Kumar & Others, No. 17776 of 2011 by Heera Lal & Others, No. 18641 of 2011 by Harish Bansal, No. 15402 of 2012 by Ram Kalesh & Others and No. 19550 of 2012 by Rajinder Singh & Others, shall be disposed of together. For facility of reference, the facts are being taken from Civil Writ Petition No. 5353 of 2011.

(2.) This writ petition has been filed seeking issuance of directions to the respondents to allot alternate accommodation to the petitioners, under the Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979 (hereinafter referred to as "the Scheme").

(3.) It is a case of the petitioners that in the year 2003, they were residing in the jhuggis at Palsora Colony, which were demolished by the Administration in terms of the above mentioned Scheme. An assurance was given to them that as per the Scheme, small tenements would be allotted to them. Thereafter, the Scheme was changed and those, in the waiting list, who were uprooted from Palsora Colony, were subsequently allotted small one room flats.