KARAM SINGH BATH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE grievance made by the petitioner in this petition filed under Article 226 of the Constitution is that against the zoning plan of the residential colony, namely, New Jawahar Nagar Colony, Jalandhar, respondent Nos.2 and 3 have permitted the raising of multi-storey building causing inconvenience to all the residents who have raised their buildings according to the Town Planning Scheme and the Zoning Plan.

(2.) THE petitioner has filed representations, Annexures P-1 to P-3, before respondent No.2, who is stated to be under obligation to ensure that all the buildings raised within its jurisdiction are according to the sanctioned site plan. THE allegation of the petitioner is that in fact there is no site plan sanctioned by respondent No.2 with no objection from respondent No.3. After hearing the learned counsel and perusing the paper book, we are of the view that the ends of justice would be met, if a direction is issued to respondent No.2 i.e. Municipal Corporation, Jalandhar, to take cognizance of the representations made by the petitioner and dispose of the same expeditiously by passing a speaking order. It shall be appreciated ifthe petitioner is granted an opportunity of personal hearing as well. THE needful shall be done within a period of four months from the date a C.W.P. No.3718 of 2006 :{ 2 }: certified copy of this order is presented to respondent No.2. THE writ petition stands disposed of. Copy of the order be given Dasti on payment of usual charges.