RANJIT KAUR Vs. CHANDIGARH ADMINISTRATION

JUDGEMENT

(1.) Plot No.1574, Sector 38-B, Chandigarh measuring 633.75 sq. yards was allotted to the petitioners on lease hold basis for a period of 99 years in an open auction held on 11/7/1985.

(2.) Vide order dtd. 28/3/2007 (Annexure P-11) passed by the 3rd respondent i.e. Estate Officer, U.T. Chandigarh, lease of the plot was cancelled and forfeiture of 10% of the premium, ground rent, interest etc. was also directed. The order of cancellation of the lease stands affirmed by the appellate and revisional authorities vide orders dtd. 2/12/2008 (Annexure P-14) and 18/3/2009 (Annexure P-16).

(3.) Instant petition has been filed assailing the afore noticed three orders at Annexures P-11, P-14 and P-16.