PIYARAY LAL PANDITA Vs. STATE

JUDGEMENT

(1.) The petitioners are migrants, residing at Jagti Township, Nagrota, Jammu, were carrying on small scale business in erstwhile campus. The petitioners through the medium of present writ petition are seeking the following relief: -

(2.) It is specific case of the petitioners that the office of respondent no. 2 constructed various shops at Jagti township which were meant for allotment to the eligible registered migrants who were carrying small business in erstwhile campus so that their livelihood not get effected. The migrants were residing in various campus all over Jammu which were ultimately shifted to Jagti Township. It is submitted by the learned counsel of the petitioners that respondent No. 2 and 3 invited applications from eligible persons and accordingly petitioners submitted their application forms for allotment of the shops, at Jagti. It is further submitted by the learned counsel for the petitioners that respondent No. 2 and 3 circulated notice vide No. 2RCM/PS/15- 16/1132 dtd. 28/3/2016, showing the persons who applied for the allotment of shops and who have been found running shops in erstwhile campus.

(3.) It is contended by the learned counsel for the petitioners that the list of the eligible persons was prepared for allotment of shops which was circulated in campus as well as through leading newspaper namely 'Daily Excelsior' on 29/3/2016 calling upon general public to file objections, if any, about the names shown in the said notice and none has filed objections to the list.