- (1.) This order shall dispose of the aforementioned writ petition as well as the writ petitions, mentioned at the foot of the order, raising identical questions relating to the allotment of tenements as a part of rehabilitation process of the slum dwellers. However, for the facility of reference, the facts are taken from the aforementioned writ petition.
(2.) The petitioners have sought quashing of notification dated 09.11.2009 (Annexure P-2), whereby the claim for allotment of tenements to the bona fide residents of notified colonies have been asked to be supported by voter identity card in the voter list of either of the years 2004 to 2008. The petitioners have sought quashing of the decision of the Administration in rejecting the claim of the petitioners in the absence of names in the voter list in the relevant years.
(3.) As per facts on record, there were 18 slum colonies in Chandigarh. In January 2004, the Administration conducted a door-to-door survey of the said colonies, which revealed that 21076 families are residing in such colonies. Later in the year 2005, re-verification was conducted in two largest colonies i.e. Colony No.4 and Colony No.5, which revealed that there was increase of 12.5% in population in these two colonies in a period of about 1 year. Thus, it was estimated that there were about 23183 families residing in the slums of the city.;