SANDEEP SAW MILL Vs. U.T. CHANDIGARH

JUDGEMENT

(1.) The petitioner, in the present writ petition filed under Articles 226 and 227 of the Constitution of India, seeks appropriate decision on the representation dtd. 3/8/2023 (Annexure P-11) wherein prayer is made to insert the names of applicants in survey list dtd. 9/1/2018. The same is based on the earlier order passed by this Court in CWP-7631-2022, Marble Traders Welfare Association vs. U.T., Chandigarh and another decided on 20/7/2023 (Annexure P-10).

(2.) Apparently, the petitioners have been served the show cause notice dtd. 30/6/2023 (Annexure P-9) under Sec. 12(2) of The Punjab New Capital (Periphery) Control Act, 1952, as amended up-to-date. The representation dtd. 3/8/2023, which is the subject matter of decision in the present writ petition, has already been filed which is in response to the show cause notice already issued on 30/6/2023.

(3.) Thus, we are of the considered opinion that necessary directions have already been issued by this Court in CWP-7631-2022 wherein, U.T. had also undertaken that the Administration was still open to decide\ representations on the basis of the material if duly received to add the names of the persons in the list so that demolition is not done till the time marble market and other bulk material markets operating at Sarangpur and Dhanas are not relocated to West of Sector 56, Chandigarh which is being developed.