K.N.T. NAIR Vs. CHANDIGARH ADMINISTRATION

JUDGEMENT

(1.) THE petitioner was allotted an industrial subsidised House No. 13-A in Sector 30-B, Chandigarh, on 30.6.1980. On account of alleged violations committed by the petitioner, a show cause notice dated 28.6.1995 was issued to him. In the said show cause notice the following two violations were mentioned :-

(2.) THE petitioner challenged the Appellate order passed by the Chief Administrator, U.T., Chandigarh, dated 20.9.2000 by filing a revision petition. The revision petition was also dismissed by the Adviser to the Administrator, U.T., Chandigarh, on 22.11.2000 on account of the fact that five violations indicated in the appellate order were still subsisting.

(3.) LEARNED counsel for the respondent acknowledges the fact that the reasons indicated in the orders passed by the Appellate Authority as well as the Revisional Authority were not the basis indicated in the show cause notice, yet it is vehemently contended that the petitioner, having conceded before the Appellate Authority as well as the Revisional Authority, that he would remove the violations, referred to in the said orders, it is not now open to the petitioner to raise the plea advanced on his behalf.