Punjab-Haryana High Court
Ashwani Kumar Dewan vs Chandigarh Administration And Another on 13 October, 2009
Author: Kanwaljit Singh Ahluwalia
Bench: Kanwaljit Singh Ahluwalia
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Writ Petition No.14830 of 2009
Date of decision: 13th October, 2009
Ashwani Kumar Dewan
... Petitioner
Versus
Chandigarh Administration and another
... Respondents
CORAM: HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA
Present: Mr. Aashish Chopra, Advocate for the petitioner.
Mr. Anupam Gupta, Sr. Standing Counsel, U.T. Chandigarh
with Mr. Amar Vivek, Advocate
for the respondents.
KANWALJIT SINGH AHLUWALIA, J. (ORAL)
On October 9, 2009, following order was passed:
"Counsel for the respondents states that the U.T. Administration is going to scrap the Bed & Breakfast Scheme which is allowed to operate from residential houses. He further states that requisite orders will be passed by Tuesday.
On request, adjourned to 13.10.2009.
In case, no order is passed in that regard, as mentioned above, the operation of the impugned order shall be deemed to have been stayed from Tuesday onwards. To the contrary, if any such order is passed, then the petitioner will be at liberty to avail remedy, against that order, as per law.
Copy of the order be given to counsel for the respondents under signatures of the Reader of this Court, for necessary compliance."
Today, Mr. Anupam Gupta has placed on record the order passed by the Home Secretary-cum-Secretary Tourism, Chandigarh Civil Writ Petition No.14830 of 2009 2 Administration on 12th October, 2009, whereby the Bed & Breakfast Scheme has been scrapped.
Liberty has already been granted to the petitioner to assail this order in order dated October 9, 2009.
In view of this, present writ petition is disposed of, with the liberty already granted to the petitioner.
Mr. Chopra appearing for the petitioner further states that this order should not be construed to interpret that petitioner will not be able to raise any other argument.
Petitioner may raise any argument, which is available to him, if he proposes to file a petition assailing the Scheme and the impugned order.
[KANWALJIT SINGH AHLUWALIA] JUDGE October 13, 2009 rps