AMIT PAL SINGH Vs. CHANDIGARH ADMINISTRATION

JUDGEMENT

(1.) The petitioners have filed the instant application after the writ petition was admitted with a prayer for staying the order of resumption dated 18.12.1996 (Annexure P-3) attached with the writ petition.

(2.) Mr. Chetan Mittal, learned counsel for the petitioners has pointed out that according to the averments made by the petitioners in para 3 of the petition, there are following five violations alleged to have been committed by the petitioners :-

(3.) Learned counsel has maintained that first four violations out of five, have now be- come compoundable and notification to that effect has been issued by the Union Territory Administration. The 5th violation is not compoundable but he undertakes to remove the same to the satisfaction of competent officer. The learned counsel has relied upon a Division Bench judgment of this Court in the case of Jagdish Rai and Ors. v. Chandigarh Administration and Ors.1, (1998-1)118 P.L.R. 775 and argued that in this case also no opportunity was granted to the petitioner therein to remove the violations to the satisfaction of the competent authorities.