RAJ KUMAR Vs. UNION TERRITORY CHANDIGARH

JUDGEMENT

(1.) The petitioners have prayed for quashing the orders passed by the Assistant Estate Officer, the Chief Administrator and the Adviser to the Administrator, Union Territory, Chandigarh under the Capital of Punjab (Development and Regulation) Act, 1952 (hereinafter referred to as 'the Act') read with Chandigarh Lease Hold of Sites and Building Rules, 1973 (hereinafter referred to as 'the Rules').

(2.) At the outset, we may notice the facts which are common to all the cases.

(3.) The petitioners were allotted built-up booths in Sector 17, Chandigarh on leasehold basis in view of the higher bids given by them at the auction held on 22-2-1987. The letters of allotment were issued to them in the months of March and April, 1987. They got possession of the sites in March, April and May, 1987. The electricity connections were released to all the petitioners in 1987 except the petitioners of C.W.P. No. 799 of 1995 who applied for release of electric connection in August, 1988. Their application was granted in September, 1988.