MOHAN SINGH Vs. CHANDIGARH ADMINISTRATION

JUDGEMENT

(1.) We propose to dispose of two complaints Mohan Singh and Ors. V/s. Chandigarh Administration and Others (Complaint No.13 of 1998) and Rakesh Budhiraja and Others V/s. Chandigarh Administration and Ors. , C. C. No.47 of 1998, relating to the residential plots in Sectors 33a and 10, other complaints such as Kanwaljit Singh Kochhar and Anr. V/s. Chandigarh Administration and Ors. , C. C. No.20/1998; Harpreet Singh Giani and Ors. V/s. Chandigarh Administration and Anr. , C. C. No.42/1998; Ajay Kumar and Anr. V/s. Chandigarh Administration and Ors. , C. C. No.51/1998; Krishan Kumar V/s. Chandigarh Administration and Ors. , C. C. No.52/1998; Krishan Kumar V/s. Chandigarh Administration and Ors. , C. C. No.65/1998; Satish Kumar and Ors. V/s. Chandigarh Administration, C. C. No.66/1998; Madan Gopal Aggarwal V/s. Chandigarh Administration, C. C. No.67/1998; Dr. Pawan Gupta and Ors. V/s. Chandigarh Administration and Ors. , C. C. No.75/1998), Bir Bhan and Ors. V/s. Chandigarh Administration and Ors. , C. C. No.78/1998; and Vijay Khurana V/s. Chandigarh Administration and Ors. , C. C. No.79 of 1998, relating to commercial plots located in Sector 39c, Sector 40d and Industrial Area, Chandigarh. Since questions of fact and law are same all these shall be disposed of by this order.

(2.) Mohan Singh, Bhag Singh and Baljinder Singh all sons of Shri Jagir Singh residents of Chandigarh purchased plot No.36 (P) Sector 33a, Chandigarh on lease hold basis in an open auction held on 17.12.1997 for a sum of Rs.26,25,000/-. A sum of Rs.6,56,250/- being 25% of price was deposited at the time of auction. The remaining price was payable by means of annual instalments. The next instalment was payable on 17.12.1998 and it was to the tune of Rs.7,91,654/-. It has been alleged that the complainants were unable to raise construction on account of grave deficiencies on the part of respondents. The pleas taken up for inability to start construction are as under : 1. want of approach road; 2. the requirement of drinking water supply lines;

(3.) Want of sewerage at the site;