PUNJAB & SIND BANK Vs. UT CHANDIGARH

JUDGEMENT

(1.) The petitioner - Punjab and Sind Bank has laid challenge to the order dated 09.06.2009 whereby the Chandigarh Administration resumed its residential house No.1101, Sector 11-C, Chandigarh as well as the subsequent orders dated 09.11.2010 and 19.11.2012 vide which its appeal and revision petition against the order of the resumption were dismissed.

(2.) The facts are not in dispute.

(3.) House No.1101, Sector 11-C, Chandigarh measuring 1450.90 sq.yards is admittedly a residential building. The petitioner-Bank purchased the same for the purpose of Staff Training Residential College. Subsequently, the Bank opened its Branch and started using the said building for commercial/business activities.