MOHAN LAL Vs. UT OF CHANDIGARH

JUDGEMENT

(1.) Through the instant writ petition, the petitioner herein, prays for the quashing of impugned order dtd. 19/9/2017, Annexure (P-15), wherebys the appellate authority constituted under Clause 17 of the Chandigarh Small Flats Scheme, 2006, (hereinafter referred to as 'the Scheme') has rejected the appeal of the present petitioner. The present petitioner is also seeking the passing of a mandamus upon the official respondents to allot to him, thus the small flat under "the Scheme". Factual Background

(2.) The Chandigarh Administration has introduced the Chandigarh Small Flats Scheme 2006, wherein, it was decided that persons residing in Jhuggis would be given a one room apartment by the Administration. The present petitioner had applied for the same.

(3.) The petitioner's application was not considered by the respondent concerned. Resultantly, the present petitioner became aggrieved and filed an application for settlement of the dispute, under, the Legal Services Authorities Act, before the Permanent Lok Adalat, Chandigarh. The Permanent Lok Adalat rejected the said application, by holding that the petitioner cannot be considered as "recognized resident" as required under the Scheme, therefore he is not eligible for allotment.