Punjab-Haryana High Court
Amrik Singh vs The Union Territory Of Chandigarh And ... on 7 October, 2013
Author: Satish Kumar Mittal
Bench: Satish Kumar Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.8575 of 1992
Decided on : 07.10.2013
Amrik Singh
...Petitioner
Versus
The Union Territory of Chandigarh and another
...Respondents
CORAM : HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
HON'BLE MR.JUSTICE MAHAVIR S. CHAUHAN
Present : Mr.Amrik Singh, petitioner (in person).
Mr.A.P.Setia, Advocate
for the respondents-UT.Chandigarh.
Satish Kumar Mittal, J. (Oral)
The present writ petition was filed against letter dated 24.06.1992 (Annexure P/1) issued by the Estate Officer, Chandigarh under sub-section (1) of Section 5 of Public Premises (Eviction of Unauthorized occupants) Act, 1971, whereby Niab Tehsildar was directed to evict the petitioner from SCO No.76, Sector 40, Chandigarh, who was in unauthorized occupation of the premises in question. This writ petition was admitted on 31.10.1992 and the dispossession of the petitioner was stayed.
Today, when the case was taken up for regular hearing, petitioner who appeared in person as his counsel has expired, has placed on record a copy of letter dated 18.10.1993 issued by Estate Officer, U.T.Chandigarh wherein it is mentioned that the eviction proceedings initiated against the petitioner have been dropped. Therefore, in view of the said fact, the petitioner does not press this writ petition.
Dismissed as not pressed.
[ Satish Kumar Mittal ] Judge [ Mahavir S. Chauhan ] Judge 07.10.2013 sd Kumar Sudhir S 2013.10.09 09:12 I attest to the accuracy and integrity of this document chandigarh