GURWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner impugns the orders dated 17.01.2000, 19.07.2000 and 26.06.2001 passed by the Estate Officer, PUDA, Additional Chief Administrator, PUDA and the revisional authority, respectively. Vide the first order dated 17.01.2000 (Annexure P-3), the Estate Officer, PUDA resumed the petitioner's house constructed on plot No. 612, Phase-I, Mohali and forfeited 10% price of the plot. Vide subsequent impugned orders, the petitioner's appeal and revision petition against the resumption order were dismissed.

(2.) The facts giving rise to the controversy may be briefly noticed.

(3.) Residential plot No. 612, Phase-I, Mohali, measuring 5 marla was allotted to the petitioner in the year 1980. The petitioner constructed the house as per the sanctioned plan and is living with his family. The petitioner raised two unauthorized constructions i.e. (i) a small store on the rear side (ii) a car shed. The petitioner was issued show cause notice and finding his response unsatisfactory, the Estate Officer, PUDA resumed the site alongwith the construction. The appeal and revision petitions preferred by the petitioner were also dismissed. The authorities viewed that since the petitioner failed to demolish the unauthorized and illegal construction, the order of resumption was lawfully passed.