Surya Kant, J. - (1.) THIS order shall dispose of civil writ petition Nos. 23772 and 24038 of 2012, as common questions of law and facts are involved in both these cases.
(2.) FOR brevity, the facts are being extracted from CWP No. 23722 of 2012. The petitioner is an old licencee of Vegetable Market at Ludhiana.
(3.) ALLOTMENT of plot on concessional rate in the newly notified Sabji Mandi has been denied to the petitioner on the ground that the petitioner was not in occupation of any premises in the old Sabji Mandi. The petitioner was admittedly granted licence to run its business from "Phar No. 1", Sabji Mandi, Ludhiana.;