GURVINDERJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS Original Complaint has been filed in the following facts and circumstances:

(2.) IT is further alleged in the complaint that apart from the Option Form (supra) a letter dated 28th of June, 1994 was also addressed by the complainant to the Estate Officer, Urban Estate, Mohali (prior to the establishment of PUDA it was Urban Estates, Punjab) in which it was mentioned that there is going to be change in address of the complainant and the changed address for correspondence was also mentioned in that said letter. The said letter is stated to have been received vide diary No. 4170 -B dated 28.6.1994. It is mentioned in this letter that the house address would be changed from House No. 200, Sector 19 -A. Chandigarh to E -101. Phase VII, Industrial Area, SAS Nagar, Mohali -160055. It will be apposite to reproduce the letter dated 28.6.1994, which has been appended as Annexure C -2 with the complaint:

(3.) IN response to letter dated 23.6.2000, the Estate Officer, PUDA, Mohali wrote a letter to the complainant on 4.8.2000, translated copy has been appended as Annexure C -5 with the complaint. In this letter affidavit along with photo duly attested by Magistrate and original GPA were asked for. The said letter is reproduced below: