BISHAMBAR DASS PARTNER Vs. CHANDIGARH ADMINISTRATION

JUDGEMENT

(1.) (i) Can an authority order the resumption of property for misuser without notice to the tenant, who is in occupation of the premises ?

(2.) The property in dispute is Shop-cum-Office No. 1027, Sector 22-B, Chandigarh. It was initially allotted by sale to Smt. Ram Piari. That was in or about the year 1970. Bishamber Dass, petitioner in C.W.P. No. 15796 of 1993 was a tenant on a part of the ground floor. The other part had been let out to M/s Naresh Departmental Store, viz. the petitioner in C.W.P. No. 16235 of 1993. The Assistant Estate Officer alleged that Bishamber Dass was misusing the premises by running a restaurant therein. The site was meant for "general trade." Proceedings for resumption were initiated. On July 27, 1976 the Assistant Estate Officer passed an order under Section 8-A of the Capital of Punjab (Development and Regulation) Act, 1952, for resumption of the site on account of the breach of the terms of conveyance. He also ordered forfeiture of 10 per cent of the price of the plot.

(3.) Smt. Ram Piari transferred the site by sale and it is now owned by respondent Nos. 5 to 8 in C.W.P. No. 16235 of 1993 (hereinafter referred to as 'the landlords'). The order of resumption was challenged by the landlords. On July 26, 1978 the Chief Administrator accepted the appeal. Two conditions were imposed. The misuser was ordered to be stopped by December 31, 1978. The amount of forfeiture had to be deposited by August 31, 1978. The landlords filed a revision petition to complain against the amount of forfeiture. Vide order dated August 17, 1979 the Chief Commissioner reduced the amount to Rs. 5400/-. The deposit could be made by October 31, 1979. The misuser had to be vacated by August 31, 1980.