Viney Mittal,J. - (1.) (Oral)
(2.) THE petitioner before us is New Auto Motor Market Association which claims itself to be an Association of auto mechanics working in the various sectors of the Chandigarh. It claims that the members of the Association were entitled to pay the price of the allotted sheds in 120 instalments rather than three instalments fixed by the Administration with regard to the balance 75% of the sale consideration of the aforesaid sheds. After hearing the learned counsel for the parties, we find that the present petition filed on behalf of the petitioner-association is not maintainable. The sites in question have not been allotted to the Association and the payment of the due amount has also to be made by the individual allottees. In view of the above, the present petition filed on behalf of the Association is not maintainable. Dismissed.;