DUKHI RAM Vs. UNION TERRITORY, CHANDIGARH

JUDGEMENT

(1.) Challenge in the present writ petition is to the order dated 18.8.2000 (Annexure P.1), whereby the allotment of dwelling unit to the petitioner was cancelled on account of running of an unauthorized hardware shop.

(2.) The petitioner filed an appeal against the order before the District Judge, Chandiarh, purportedly exercising the Appellate powers in terms of Section 54 of the Haryana Housing Board Act, 1971, as applicable to the Chandigarh. Such appeal was dismissed. The Additional District Judge, Chandigarh, found that the petitioner has made encroachments on Government land in front of the site and the possession of the dwelling unit has been taken over by the respondents.

(3.) Learned counsel for the petitioner has pointed out that similar orders passed in respect of other allottees have been set aside on the undertaking of all such allottees that they shall remove additions and alterations such as CWP No. 4731 of 2008 - Krishan Lal v. Union Territory, Chandigarh.