RAMESH KUMAR Vs. CHANDIGARH ADMINISTRATION

JUDGEMENT

(1.) The petitioner assails the order dtd. 8/5/2018 (Annexure P-5), passed by respondent No.2 vide which, in the appeal filed by the petitioner for allotment of a flat under the Chandigarh Small Flat Scheme 2006 (hereinafter referred to as 'the 2006 Scheme') in lieu of Jhuggi (hut) No.365/1, Nehru Colony, Kajheri, Union Territory, Chandigarh, a flat was ordered to be allotted to him jointly with his mother Smt. Nemo and brother Prem.

(2.) The case of the petitioner is that he is a resident of Chandigarh for the last more than 30 years and has been residing alongwith his family members in a Jhuggi constructed by him in Nehru Colony, Kajheri, U.T., Chandigarh. He is a registered voter against his Jhuggi and had been issued Voter Identity Card on 21/10/1995 (Annexure P-1) by the competent authority. His vehicle had also been registered on this very address. Reliance has been placed upon the Registration Certificate (Annexure P-2). The Chandigarh Administration notified the 2006 Scheme for rehabilitating the jhuggi dwellers. In 2006, biometric survey of the petitioner was conducted. Since he was eligible for the allotment of flat under the 2006 Scheme, he had submitted an application on 7/4/2011 (Annexure P-3).

(3.) Since the flat was not being allotted to the petitioner, he filed an application before the Permanent Lok Adalat, Union Territory, Chandigarh seeking the allotment of the flat. By way of order dtd. 22/7/2015 (Annexure P-4), it was directed that the petitioner be allotted a flat jointly with his mother Smt. Nemo.