MUKHTIAR SINGH Vs. UNION TERRITORY

JUDGEMENT

(1.) THE petitioner was given 99 years old lease in respect of Booth No. 71, Sector 34 D, Chandigarh on July 13, 1979 by order, dated August 11, 1989, Annexure P2. The Estate Officer cancelled the aforesaid lease on the ground that the lessee had sublet the premises to one P. J. S. Mehta in contravention of Clause 11 of the allotment letter.

(2.) THE petitioner preferred an appeal which was dismissed by the Chief Administrator by order, Annexure P3, dated January 4, 1993 and a Revision Petition there against met the same fate when it was dismissed by the Adviser to the Administrator by order, Annexure P4, dated April 27,1994.

(3.) MR . R. S. Dass, counsel for the petitioner has brought to our notice that following the order of cancellation, the premises were sealed in proceedings under the Public Premises (Eviction of Unauthorised Occupants) Act and it is still lying sealed and is in possession of the Estate Officer.