SHAMA SACHDEVA Vs. ADVISOR TO THE ADMINISTRATOR

JUDGEMENT

(1.) THE challenge in this writ petition has been given by the petitioner to the orders, Annexures P-1, P-2 and P-4, passed by respondent No. 3, 2 and 1, respectively.

(2.) THE case set up by the petitioner is that she let out the property to a tenant in a bona fide manner and the said tenant allegedly made misuse of the tenancy rights and he started running a Guest House in violation of the terms of the allotment letter. The basic ground taken by the petitioner is that had she been afforded opportunity of hearing by respondents 3, 2 and 1, respectively, she would have explained to them that she was not at fault and that she had no control over the alleged activities of her tenant.

(3.) AFTER hearing the counsel for the parties and in the interest of justice, we set aside the impugned order, Annexures P-1, P-2 and P-4. The case is remanded back to the Estate Officer who shall give opportunity to the petitioner to explain her view point and then he shall proceed as per law. The petitioner will be permitted to raise all the pleas which have been taken up in the present petition. The Estate Officer, U.T. Chandigarh, shall dispose of the matter within three months from the receipt of a copy of this order. Order accordingly.