KULBIR KAUR Vs. UNION OF INDIA

JUDGEMENT

(1.) Husband of the petitioner Sh. Jagir Singh, was allotted Tenement No. 131-A, Block No. 1438, Sector 29-B, (New No. 17, Block No. 1438, Sector 29-B) Chandigarh. The said allotment was made under the scheme known as Licensing of Tenements and Sites and Services Chandigarh Scheme 1979. It is the case of the petitioner that her husband paid all the premium and installments in time against the said allotment. The aforesaid allotment was cancelled by the Estate officer, U.T. Chandigarh on the ground of certain building violations under clause 14 and 16 of the Chandigarh Allotment of Low Cost Tenements on Lease and Hire Purchase Basis Scheme, 1979.

(2.) Aggrieved against the said order the petitioner preferred an appeal before the Chief Administrator, U.T. Chandigarh. The said appeal was withdrawn by the petitioner with the liberty to file fresh one on 22.5.1990. While re-filing the appeal the petitioner also filed an application for condonation of delay. The said appeal was dismissed by the Appellate Authority vide order dated 3.7.1990 only on limitation, while observing that the petitioner has failed to explain the delay of 2 1/2 years in filing the appeal.

(3.) In the present writ petition the petitioner has challenged the resumption order as well as the order dated 3.7.1990 passed by the Chief Administrator.