Hemant Gupta, J. - (1.) This order shall dispose of CWP Nos. 9506, 9507, 11699 of 2001 and CWP Nos. 10381 and 14291 of 2003 filed by similarly situated Pan/Bidi/tea stall vendors etc. working in Phase-IVA, Focal Point, Dhandari Kalan, Ludhiana.
(2.) In the year 1993, the respondent-Corporation carried out a demolition exercise to remove encroachments from the public land. A survey was conducted to ascertain the persons who are running Khokhas. (kiosks) on the public land in Focal Point, Ludhiana. The petitioners claim to be one of those carrying out their Khokhas.
(3.) A scheme was framed in the year 1993 by respondent- Corporation to allot 10 square yard land to each of the Khokha owners at the price of INR 350/- per square yard. The persons running Khokhas were to deposit earnest money of INR 700/- by 15.08.1993. Though, the petitioners deposited the amount demanded but still allotments were not made. Thereafter, on 11.06.2001 the Corporation fixed price of INR 1,33,000/- for the allotment of 10 square yards of land to the persons running Khokhas. The petitioners were called upon to remit INR 13,300/- towards earnest money being 10% of the cost of the offered site. It is at that stage the petitioners invoked the jurisdiction of this Court challenging the action of the respondent-Corporation being violative of Articles 14, 19(1)(g) of the Constitution of India and contrary to the principles of natural justice.;