SUKH RAM GANGOTIA Vs. DDA

JUDGEMENT

(1.) On 31.7.1997 DDA issued a show cause notice to respondent No.2 Kangra Adarsh Cooperative Group Housing Society requiring it to show cause as to why action for demolition of the unauthorised constructions in the flats by the members of the society be not passed.

(2.) The President of the society, vide letter dated 5.8.1997 requested for 2 months time to file a reply. Reply was not filed. An order was passed on 12.12.1997. As per said order, unauthorised constructions effected in various flats listed in the said order were ordered to be demolished. The unauthorised constructions noted in the order dated 12.12.1997 were as under:-

(3.) The society filed a writ petition being WP(C) No. 5666/1997. Order dated 12.12.1997 was challenged. Writ petition was disposed of vide order dated 31.12.1997. Following was directed:-