CHARANJIT KAUR Vs. CHANDIGARH HOUSING BOARD AND ORS.

JUDGEMENT

(1.) Challenge in the instant petition is to the order dated 28.8.2007 passed by the Chief Executive Officer, Chandigarh Housing Board, Chandigarh in terms of which the allotment of a dwelling unit in favour of the petitioner has been cancelled and the amount deposited by her stands forfeited.

(2.) Husband of the petitioner, who was serving as Constable in the Punjab Police, was gunned down by militants on 27.11.1986. Petitioner was granted appointment in the Industries Department, Punjab on compassionate basis.

(3.) In the year 2005, Chandigarh Housing Board floated a