GURDEV SINGH Vs. UNION TERRITORY ADMINISTRATION

JUDGEMENT

(1.) The petitioners have challenged an order dated 31.03.2015 passed by the Estate Officer and an order dated 23.05.2016 passed by the Chief Administrator (Annexures P-12 and P-13, respectively). The petitioners have also sought an order directing the respondents to issue an allotment letter and to execute the conveyance deed in respect of plot No. 1352, Sector-40B, Chandigarh.

(2.) The petitioners, now, do not seek the allotment of the plot. It is not necessary, therefore, to refer to the facts in detail. Suffice it to note that the petitioners had earlier filed CWP No. 20990 of 2011, which along with three other similar matters was disposed of by a judgment and order dated 007.2012 passed by a Division Bench of this Court. The Estate Officer was granted liberty to consider the question of cancellation of lease in accordance with law.

(3.) Pursuant thereto, the Estate Officer considered the petitioners' case, but by the impugned order rejected it. The Estate Officer cancelled the allotment and forfeited 10% of the amount payable. The order clearly contains no reasons. The Appellate Authority, however, set aside the order and remanded the matter to the Estate Officer to decide the same by a speaking order. The Estate Officer, thereafter, passed the impugned order, but again without furnishing any reason. He merely referred to what had transpired earlier. Against this order of the Estate Officer, the petitioner filed an appeal, which was dismissed.