NAVEEN KUMAR Vs. UNION TERRITORY CHANDIGARH

JUDGEMENT

(1.) (Oral).

(2.) THROUGH the impugned orders dated 15.5.2001 (Annexure P-1), 1.5.2002 (Annexure P-2) and 30.10.2002 (Annexure P-3), the allotment of plot in favour of the petitioner was cancelled on account of the alleged CWP No. 4128 of 2003 Page numbers violations against the sanctioned building plan. On the last date of hearing, the respondents were required to seek a report from the concerned Sectional Officer so as to verify, whether or not, there are still building violations on the plot in question. Learned counsel for the respondents has handed over to us the status report in Court today. The same is taken on record and marked as Annexure 'A'. A perusal of Annexure 'A' reveals, that all building violations have since been removed.