Hemant Gupta, J.@mdashThe petitioners were successful allottees of booths at New Grain Market, Shehzadpur in the year 2008. The petitioners have claimed a writ of mandamus for directing the respondents to provide all the basic amenities and facilities like electricity, roads, sewerage, water shed, trash dumping ground etc. In the written statement filed, it has been stated that the basic facilities have been provided to the petitioners.
2. In view of the said assertion and for the detailed reasons recorded in LPA No. 502 of 2011 titled "Raksha Rani Vs. Haryana State Agricultural Marketing Board & others", we do not find any merit in the present petition. The same is accordingly dismissed.
