BALJIT SINGH Vs. CHANDIGARH ADMINISTRATION

JUDGEMENT

(1.) By this writ petition, the petitioner has challenged the action of respondents No. 1 and 2 in allotting government accommodation to the employees of respondent No. 3. On 16.7.2013, the following order was passed:-

(2.) A period of more than 3 = months has elapsed but even today a request has been made for grant of more time.

(3.) Counsel for respondents No. 1 and 2 has informed the Court that out of 47 houses, 40 houses are occupied by persons who had been allotted houses under 1972 Rules. Counsel for respondent No. 3 has further clarified by stating that in some cases persons were allotted houses under 1972 Rules but thereafter some of such persons surrendered the houses originally allotted to them and were given other houses (from amongst the 47 houses in occupation of CITCO employees).