AUTO MECHANICS FEDERATION (REGD NO 430) CHANDIGARH AND OTHERS Vs. UNION TERRITORY CHANDIGARH ADMINISTRATION AND OTHERS

JUDGEMENT

(1.) This order being passed in C.W.P. No.13794 of 2001, shall dispose of, in addition to this writ petition, another writ petition No. 16064 of 2005 also, as both these petitions involve common questions of fact and law.

(2.) Petitioner No.1 is the Federation of Auto Mechanics (hereinafter referred to as 'the Federation'), while other petitioners are auto mechanics and spare part dealers working at various petrol pumps within the city of Chandigarh (here-in-after referred to as 'the petitioners').

(3.) By way of this writ petition, the petitioners pray for issuance of a writ of certiorari cancelling re-allotment, made by the respondents on 22.8.2001, and a writ of mandamus to direct the respondents not to hand over possession of the booths/shops previously allotted to them on 15.06.2001 and also not to cancel their allotments without affording an opportunity of hearing to them.