- (1.) The present petition has been filed by Rajiv Indira Colony Labour Welfare Association through its different office bearers claiming writ of certiorari quashing memo dated 13.9.2010 whereby respondents have proposed to allot the flats to the petitioners under the Ashiana Scheme, though earlier allotment letters of the plots were issued to some of the petitioner association.
(2.) The petitioner-association is an association of jhuggi dwellers settled in Rajiv Indira Colony, Sector 17, Panchkula. The respondents were considering various proposal for rehabilitation of jhuggi dwellers including that of the petitioner-association dwelling at Rajiv Indira Colony at Sector 17, Panchkula in 1995. At one stage, the proposal was to offer plot measuring 3 x 7 meter for a period of 99 years on lease hold basis. Rs.10000/- was to be deposited by the persons towards cost of project i.e. Rs. 2,500/- alongwith application at the time of registration and the balance in six annual installments. In pursuance of such scheme, 307 persons were issued allotment letters. Apart from such 307 persons, there were 2449 persons who applied for plots but were not issued allotment letters.
(3.) Some other Jhuggi dwellers filed writ petition before this Court bearing CWP No. 11637 of 1996 titled as Azad Bharat Colony and another v. State of Haryana and others which was allowed on 19.4.1999. The said jhuggi dwellers claimed parity with the persons residing in Rajiv Indira Colony, Panchkula.;