JUDGEMENT
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(1.) Through this public interest petition, the petitioners who are the residents of Sector 15-B, Chandgiarh, seek to highlight their grievance regarding few make-shift structures which have come up opposite their houses and which according to them are eye sores and are in complete violation of the zoning plan of the area.
(2.) The structures in question were prompted by the activity of their intended occupants who are book sellers dealing with pre-used books and operating from the areas meant for pedestrians opposite University Gate and in continuation with the main market of Sector 15, Chandigarh which activity resulted in a traffic hazard when people stopped to buy books from them.
With the laudable objective of solving this problem, the site in question was chosen by the Administration to provide temporary structures so as to re-habilitate these book sellers and also to avoid a traffic hazard created by their activities in the previous site.
(3.) The allegations made by the petitioners regarding violation of the zoning plan of the area do not really emerge affirmatively in view of what has been stated by the respondents in their reply.;
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