LAKHWINDER SINGH Vs. UNION TERRITORY, CHANDIGARH AND OTHERS

JUDGEMENT

(1.) The petitioner seeks quashing of Memo, dated 02.05.2016 (Annexure P-13) whereby his claim for allotment of 'One room tenement' under the Chandigarh Small Flats Scheme, 2006 (for brevity, 'the 2006 Scheme') has been rejected on the ground that his 'name is not appeared in the Bio-metric survey which is a pre-requisite condition for allotment.......'

(2.) The Chandigarh Administration vide notification dated November 06, 2006 (Annexure P-1) notified the 'Chandigarh Small Flats Scheme, 2006' whereunder it was decided to provide hygienic living status with basic amenities consisting of one room tenement to the jhuggi dwellers subject to fulfillment of eligibility conditions prescribed in the 2006 Scheme. Clause 6 of the 2006 Scheme deals with the eligibility and it reads as follows:-

(3.) The question which falls for consideration is whether the petitioner is eligible for allotment of a tenement under 2006 Scheme?