COURT ON ITS OWN MOTION Vs. CHANDIGARH ADMN

JUDGEMENT

(1.) This common order shall dispose of all the aforesaid seven petitions since identical questions of facts and law are involved in the same.

(2.) A letter was sent by one Sh. Gautam Khanna drawing the attention of this Court towards the problems faced by the Sukhna Lake in Chandigarh. The Court took cognizance of the same and the notice was issued to the Chandigarh Administration,returnable for 21.12.2009 vide order dated 28.11.2009.

(3.) Ms. Tanu Bedi, Advocate was appointed as Amicus Curiae to represent the cause espoused in this writ petition. The registry was directed to hand over one copy of the paper book to her within a peiod of seven days. Ms. Tanu Bedi, Advocate was directed to file formal writ petition incorporating all the pleas, which were sought to be raised during the course of arguments.