Punjab-Haryana High Court
Kamal Kumar And Others vs Chandigarh Administration And Another on 4 February, 2013
Bench: Satish Kumar Mittal, Amol Rattan Singh
CWP No.7729 of 1993 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.7729 of 1993
Date of decision: 04.02.2013
Kamal Kumar and others
... Petitioners
Versus
Chandigarh Administration and another
... Respondents
CORAM: HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
HON'BLE MR. JUSTICE AMOL RATTAN SINGH
Present: Mr. Deepak Sibal, Advocate
for the petitioners.
Ms. Manpreet Kaur, Advocate for
Ms. Lisa Gill, Advocate
for the respondents.
...
SATISH KUMAR MITTAL, J. (Oral)
The petitioners have filed this writ petition for restraining the respondents from demolishing their built-up houses on the land mentioned in the writ petition.
After hearing learned counsel for the parties and with their consent, the writ petition is disposed of with liberty to the petitioners to make representation in this regard to the Estate Officer/Land Acquisition Officer, UT, Chandigarh and if any such representation is filed by the petitioners, the same shall be decided within a period of three months by passing a speaking order. Till the decision of the said representation and one week thereafter, no demolition will take place. CWP No.7729 of 1993 2
Writ petition stands disposed of.
(SATISH KUMAR MITTAL)
JUDGE
(AMOL RATTAN SINGH)
February 04, 2013 JUDGE
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