VINOD KUMAR Vs. UNION TERRITORY, CHANDIGARH

JUDGEMENT

(1.) The petitioners were allotted a built- up booth on April 9, 1987 in Sector 17, Chandigarh. Some years later, on July 8, 1992, the lease was cancelled for failure to pay the amount due after pursuing the Departmental remedies, the petitioners approached this Court through CWP No. 14865 of 1995. Vide order dated July 3, 1997, the petition was dismissed. However, the petitioners were given the liberty to "apply for re-allotment of the property under Rule 21-A of the Rules of 1973". These Rules are called 'The Chandigarh Lease Hold of Sites and Buildings Rules, 1973'.

(2.) The petitioners submitted an application on July 23, 1997. The Assistant Estate Officer rejected vide order dated December 12, 1997. A copy of the order is at Annexure P.4. The petitioners filed an Appeal. Vide order dated January 20, 1998, the Chief Administrator dismissed this Appeal .The petitioners filed a petition before the Adviser. It was dismissed vide order dated June 23, 1999. Copies of the orders passed by the Chief Administrator and the Adviser are at Annexure P.5 and P.6 with the Writ petition. Aggrieved by these orders, the petitioners have approached this Court through the present Writ petition. They allege that the orders are illegal and violative of the principles of natural justice. They pray that these be quashed.

(3.) In response to the notice of motion, a written statement has been filed on behalf of the respondents.