ESTATE OFFICER, UNION TERRITORY Vs. SHOBHAWATI AND ANOTHER

JUDGEMENT

(1.) The petitioner is Estate Officer, Union Territory, Chandigarh, who questions the order passed by the Permanent Lok Adalat (Public Utility Services) dated 6.2.2014 entitling the respondent No.1 to an alternate residential site in terms of "The Chandigarh Small Flats Scheme, 2006", amended on 8.7.2015 (hereinafter referred to as 'the Scheme') meant for rehabilitation of slum dwellers.

(2.) It was further clarified by Clause 3 that persons whose name appears in the bio-metric survey and voter list dated 1.1.2006 or in some other contingencies indicating proof of residence shall be eligible for allotment of a flat. The said clarification is also extracted here-below:-

(3.) A perusal of the above would indicate that great emphasis has been laid on the procedure and manner in which authenticity has to be lent to the claim of a genuine resident, bio-metric survey and voter list being just one of the principle sources of recognition.