JATTU RAM Vs. CHANDIGARH ADMINISTRATION

JUDGEMENT

(1.) The petitioner has prayed for quashing the orders passed by the Tehsildar Colonies, exercising the powers of the Estate Officer, the Chief Administrator and the Adviser to the Administrator, Union Territory, Chandigarh respectively.

(2.) It appears from the record that the site allotted to the petitioner was cancelled by the competent authority due to violation of the conditions of allotment and the provisions of Allotment of Low Cost Tenements on Lease-Hold and Higher Purchase Basis Scheme, 1979.

(3.) During the hearing of the writ petition on 9.2.1999, counsel for the petitioner made a statement that the violation found at the. time of passing of order of resumption has been removed. After taking note of his statement, we directed the learned counsel for the Union Territory Administration to instruct the concerned official of the Estate Office to inspect the site and make report. Today, Shri Devender Singh has filed the inspection report prepared by Extra Assistant Engineer Vipan Gupta, a perusal of which shows that no building violation exists at the site and the tenement site is as per standard design.