SUMAN Vs. CHANDIGARH ADMINISTRATION

JUDGEMENT

(1.) This petition has been filed seeking quashing of the order dtd. 17/4/2013 (Annexure P-3) passed by respondent No.3 - Estate Officer, UT, Chandigarh, whereby, lease of residential Plot No.1274, Sector-44-B, Chandigarh was cancelled. Also assailed are the orders dtd. 18/5/2015 and 14/10/2016, whereby, petitioner's appeal and revision were dismissed by the Chief Administrator and Adviser to the Administrator, respectively.

(2.) Petitioner was enrolled as a member of the Progressive Cooperative House Building Society Ltd. Chandigarh (for short "the Society") on 31/3/1980. At that time, the petitioner did not own any plot or dwelling unit or residential site either in his own name or in the name of her family member at Chandigarh, Mani Majra, Panchkula, SAS Nagar or in any Municipal area in the States of Punjab and Haryana. She submitted an affidavit dtd. 28/7/1983 to that effect. Not owning a plot or dwelling unit as above was a condition for allotment.

(3.) The petitioner was subsequently allotted a dwelling Unit No.2512 (MIG-II), Sector 40-C, Chandigarh by the Chandigarh Housing Board, vide letter dtd. 25/10/1983.