KEWAL KRISHAN Vs. U T CHANDIGARH THROUGH ADVISOR

JUDGEMENT

(1.) CM No.378 of 2015:

(2.) PETITIONERS have filed the present writ petition under Articles 226/227 of the Constitution of India for quashing of order dated 27.8.1993 (Annexure P1) whereby respondent no.2, while exercising the powers conferred under Rule 20 of the Chandigarh Lease Hold of Sites and Building Rules, 1973 (for short, "the Rules"), has cancelled the lease of House No.532, Sector 36 -B, Chandigarh along with forfeiture of 10% of the total amount of the premium plus interest. Challenge has also been laid to orders dated 8.9.1998 (Annexure P2) and 9.2.2000 (Annexure P3), whereby appeal against the order of cancellation of lease as well as revision petition respectively have been dismissed.

(3.) BRIEFLY stated, father of the petitioners late Shri Amar Nath had purchased the plot No.532, Sector 36 -B, Chandigarh in an open auction in the year 1987 for a sum of Rs.3,68,000/ - in the names of the petitioners. Construction over the plot was raised and completed in the year 1998. Thereafter, the petitioners started residing in the said house.