PARKASH CHANDER MANCHANDA Vs. N V SUNDRA RAMAN

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution has been filed by Shri Prakash Chander Manchanda. his wife and his daughter against the order of the Authorised Chief Settlement Commissioner dated 14th December, 1971 and the order of the Central Government dated 11th December, 1972.

(2.) In the writ petition, the petitioner has chosen to add his sister Smt. Chander Kanta as respondent No. 8 and his mother Smt. Basant Kumari as respondent No 9. I am laying so because two ladies were not parties to the proceedings before the Authorities who adjudicated upon the matter. Similarly petitioner's wife and daughter who are petitioners 2 and 3, were again not parties before any of the adjudicating Authority.

(3.) The facts of the casein brief arc that a quarter No. 22-A, Block J, Lajpat Nagar. New Delhi was allotted to Miss Janki Manchanda (respondent No 7) vide allotment order dated 13th October. 1953.