PUNJAB AND SIND BANK Vs. UNION TERRITORY

JUDGEMENT

(1.) The petitioner-Bank purchased Site No.1101, Sector 11-C, Chandigarh, for Staff Training Residential College of the bank but shifted its branch to that premises in September, 2002. As use of the residential premises for running a bank is not permissible, the premises was resumed by Chandigarh Administration vide order dated 09.06.2009. Appeal and revision filed by the petitioner to challenge the order of resumption having remained unsuccessful, petitioner approached this Court by way of Civil Writ Petition No.8109 of 2013 which is stated to be pending. However, in the meantime, petitioner approached the respondents for change of user of the premises so as to unable it to run branch of the bank therein but copy of the representation so made by the petitioner has been forwarded by respondent No.2 to respondent No.3 vide memorandum dated 12.03.2012 and said respondent has been requested to take immediate necessary action for removal of boards, issuance of misuse notice and direct the petitioner to stop the misuse with immediate effect while stating that request made by the petitioner for change of user has not been acceded to.

(2.) The petitioner then made a representation for allotment of an alternative site to it for construction of building to run the bank therefrom. However, petitioner's request has been declined vide memorandum dated 25.07.2013 (Annexure P-7).

(3.) To seek quashing of the memoranda dated 12.03.2012 (Annexure P-5) and 25.07.2013 (Annexure P-7), petitioner has approached this Court by way of the instant Civil Writ Petition under Articles 226 and 227 of the Constitution of India.