S.N.Aggarwal, J. - (1.) The petitioner seeks a writ of Certiorari for quashing the scheme known as Chandigarh Allotment of Dwelling Units to the Oustees of Chandigarh, Scheme, 1996 (in short 1996 Scheme) and a writ of Mandamus for directing the respondents to re-frame fresh scheme for the oustees whose dwelling units were taken away by the
(2.) Chandigarh Administration in the year. This is a very strange petition. The defects in 1996 Scheme have not been pointed out nor the vires of the said scheme have been challenged. Merely because no benefit has flown from this scheme to the petitioner does not mean that the scheme is invalid or should be struck down.
(3.) The prayer for seeking a direction to the respondents to reframe the scheme is equally mis-conceived. It is the legislative/executive function to frame the Rules/Schemes and this Court does not feel inclined for exercising writ jurisdiction for that purpose.;