Punjab-Haryana High Court
Ved Parkash And Others vs Chandigarh Administration And Others on 19 September, 2008
Author: Uma Nath Singh
Bench: Uma Nath Singh, Daya Chaudhary
C.W.P. No.12431 of 2007 1
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Date of Decision : 19.09.2008
Ved Parkash and others .....Petitioners
versus
Chandigarh Administration and others .....Respondents
CORAM : HON'BLE MR.JUSTICE UMA NATH SINGH.
HON'BLE MRS.JUSTICE DAYA CHAUDHARY.
Present : Mr.Aman Bahri, Advocate, for the petitioners.
Mr.K.K.Gupta, Advocate, for the respondents.
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UMA NATH SINGH, J.
CM No.9670 of 2008 is considered and allowed. Affidavit alongwith annexures is taken on record.
Learned counsel for respondents submitted an inspection report in respect of removal of illegal constructions and contended that now petitioners would be required to file a revised building plan because earlier building plan has been completely changed.
In view of fact that the alleged violations have been removed and petitioners are to submit a revised building plan, the impugned orders of resumption are set-aside with liberty to petitioners to submit a revised building plan within 2 weeks from the date of receiving a copy of this order. In case of failure to submit the revised building plan within the period as directed, earlier orders of resumption would automatically revive. Besides, petitioners shall also remove objections, if any, to be raised by the C.W.P. No.12431 of 2007 2 authorities concerned.
This writ petition is, thus, disposed of.
(UMA NATH SINGH)
JUDGE
19-09-2008 (DAYA CHAUDHARY)
*mohinder JUDGE
Whether this judgment be referred to Reporter or not? YES/NO