- (1.) Challenge in the present petition is to the orders (Annexure P-3 and P-4) dated 4.11.2010 passed by the Permanent Lok Adalat, (Public Utility Services) Union Territory Chandigarh, whereby the claim of the petitioners for allotment of flat/tenement under the Chandigarh Small Flats Scheme 2006 (for short the 'Scheme') was declined. The claim of the petitioners for allotment of a flat/tenement was declined for the reason that the names of the petitioners do not find mentioned in the biometric survey record in the Compact Disk (CD) produced before the Permanent Lok Adalat.
(2.) Ms. Puri, has pointed out that in fact the name of the petitioners find mentioned in the survey conducted in the year 2006 in Nehru Colony instead of Lal Bahadur Shashtri Colony, Palsora of which CD was produced before the Permanent Lok Adalat
(3.) In view of the said fact, the order of the Permanent Lok Adalat declining claim of the petitioners is set aside. Respondents are directed to consider the claim of the petitioners for allotment of flat/tenement in terms of Scheme as also the claim of one Manjit Kaur, who has not challenged the order of Permanent Lok Adalat but similarly situated as that of the petitioners. Disposed of in the above terms.;