DEVINDER SINGH PANNU Vs. CHANDIGARH ADMINISTRATION

JUDGEMENT

(1.) THIS petition has been filed to quash the order of resumption passed by the Assistant Estate Officer, Chandigarh under Rule 12(3) of the Chandigarh Lease Hold of Sites and Building Rules, 1973 (hereafter referred to as 'the Rules'). The orders passed by the Chief Administrator and the Advisor to the Administrator, Chandigarh dismissing the appeal and the revision filed by the petitioners, as also the order passed by the Estate Officer under the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 and the judgment dated 24.4.1996 passed by the District Judge, Chandigarh dismissing the appeal preferred by the petitioners have also been challenged by the petitioners.

(2.) IN order to decide whether the impugned orders suffer from any jurisdictional illegality or any other error of law, a brief reference to some of the facts is necessary.

(3.) IT appears that the petitioners did not comply with the conditions imposed by the appellate and the revisional authorities and, therefore, the order passed by the Assistant Estate Officer for cancellation of the lease became operative. This prompted the Estate Officer to initiate proceedings under the Act of 1971. After giving notice to the petitioners, the Estate Officer passed the order of ejectment. The petitioners appealed against the order of ejectment. Their appeal has been dismissed by the District Judge, Chandigarh on 24.4.1996.