Surya Kant, J. - (1.) THIS order shall dispose of CWP Nos. 15871, 16348, 16381, 16382 and 16916 of 2009 involving common issues which cynosure the scrapping/cancellation of the "Bed and Breakfast Scheme" launched by the Chandigarh Administration in March 2009.
(2.) THE Petitioners are owners of the residential houses with sufficient vacant accommodation who were short -listed and accorded permission to utilize a portion of their residential premises for implementation of the said "Bed and Breakfast Scheme". With the scrapping of the subject Scheme, the permission/short -listing of the Petitioners also stood cancelled giving rise to the present proceedings. The Respondents have filed their reply/affidavit pointing out instances of alleged misuse of the Scheme by some of the occupiers.
(3.) IT also appears that certain guidelines have been laid down by the Ministry of Tourism, Government of India for approval and registration of "Incredible India - Bed and Breakfast Establishments Scheme" which was later on circulated, for its launching in the Union Territory of Chandigarh also.;