Punjab-Haryana High Court
Santosh Kumari vs Chandigarh Housing Board & Anr on 23 January, 2019
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 17317 of 2014
Date of decision : 23.01.2019
Santosh Kumari
....Petitioner
V/s
Chandigarh Housing Board & ors.
....Respondents
BEFORE : HON'BLE MR. JUSTICE RAJAN GUPTA Present: Mr. Naveen Batra, Advocate for the petitioner.
None for the respondents.
RAJAN GUPTA J.
Petitioner has sought a writ in the nature of mandamus to direct the respondents to release an amount of ` 2,26,396/- illegally recovered from her for giving her a 'No Dues Certificate' in respect of House No. 871-B, Sector 43, Chandigarh which was allotted to her husband. It has been urged before the court that despite number of visits to the office of respondents, neither any details have been supplied to the petitioner nor refund of the amount has been made.
Petition is disposed of with the direction that respondent no. 3 would look into the matter and pass a speaking order within six weeks from today.
This petition be treated as representation of the petitioner.
January 23, 2019 (RAJAN GUPTA)
Ajay JUDGE
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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