SUKHPREET SINGH Vs. UNION TERRITORY AND ORS

JUDGEMENT

(1.) Challenge in the present petition is to an order passed by learned Advisor to the Administrator, Chandigarh Administration on 22.12.2010 (Annexure P-6), whereby the petitioner has sought extension of time of a five days in depositing the charges for misuse.

(2.) The residential site bearing No. 3343 Sector 21-D, Chandigarh was resumed on 4.12.2007 on account of misuse as the same was used for the office of Tourist Bus Service and for the office of Communist Party of India.

(3.) An appeal filed by the petitioner was dismissed. However, the revision petition filed by the petitioner was accepted by the learned Advisor to the Administrator in view of the fact that the misuse has been stopped. The learned Advisor directed the restitution of the site, subject to the condition that misuse charges, penal charges & interest etc., shall be paid by owner within 30 days from the date of dispatch of the order. Such order was passed on 17.2.2010 but communicated to the petitioner on 23.2.2010. The petitioner deposited the said amount on 29.3.2010. The Estate Officer found that the deposit by the petitioner is beyond the period allowed by the Advisor as the letter was pasted by the process server on 19.3.2010.