RAJ KUMAR Vs. UNION TERRITORY ADMINISTRATION

JUDGEMENT

(1.) THE petitioners have approached this court seeking a writ of mandamus for directing the respondents to allot the plots on lease for cattle sheds in village Maloya,Chandigarh. It has been claimed by the petitioners that the land of Gawala Colony and some other colonies had been acquired. In these circumstances, it has been claimed that the petitioners had been uprooted from the site where they were originally carrying the business of selling milk. THE petitioners have now claimed that the respondents be directed to allot them alternative sites.

(2.) AFTER hearing the learned counsel the parties, we do not find any justification to issue any such directions as have been claimed by the petitioners. The petitioners have not produced any such policy under which the claim of the petitioners can be upheld or any such directions can be issued to the respondents. In the absence of any such law/policy in their favour, the petitioners' claim is absolutely without any justification. Dismissed.