Janak Raj vs Chandigarh Administration & Ors
2024 Latest Caselaw 19193 P&H

Punjab-Haryana High Court

Janak Raj vs Chandigarh Administration & Ors on 23 October, 2024

Author: Arun Palli

Bench: Arun Palli

                            Neutral Citation No:=2024:PHHC:138898-DB



CWP-3057 and 2063-2002              -1-

       IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                                             CWP-3057-2002 (O&M)
                                             Date of decision: 23.10.2024

Janak Raj                                                 ....Petitioner
                                  Versus

Chandigarh Administration and others                      ....Respondents

2)                                             CWP-3063-2002 (O&M)


Gulzar Singh (now dead) through his LR Punna Devi         ....Petitioner

                                  Versus

Chandigarh Administration and others                      ....Respondents

CORAM: HON'BLE MR. JUSTICE ARUN PALLI
       HON'BLE MR. JUSTICE VIKRAM AGGARWAL

Present:     Mr. G.C. Dhuriwala, Advocate,
             for the petitioners.

             Mr. Parminder Singh Kanwar, Additional Standing counsel,
             Mr. Ankur Midha, Junior Panel counsel,
             for the respondent-U.T., Chandigarh.

             Mr. Indresh Goel, Advocate,
             for the respondent-Chandigarh Housing Board.

                   ****

ARUN PALLI, J. (Oral)

For, learned counsel for the parties are ad idem that the matter in issue in both these petitions is identical, these are being disposed of by a common order and judgment. However, facts are being derived from CWP-3057-2002.

Learned counsel for the respondents submit that pursuant to the letter(s) of allotment dated 10.05.1999 (P-4) and 25.07.2003 (P-11), a site/plot, situated in Sector-38 West, Chandigarh, was allotted to the petitioner(s) or his successor(s)-in-interest and he has since been delivered actual physical possession thereof. Further, it is submitted, for no dues were outstanding against the subject site, prior to the date of

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Neutral Citation No:=2024:PHHC:138898-DB

delivery of actual physical possession, no such demand in this regard would be raised even in future. Thus, it is urged that nothing substantive survives in these petitions and the same be disposed of, as having been rendered infructuous.

That being so, learned counsel for the petitioners submits that let these petitions be disposed of, in terms of the statement made by learned counsel for the respondents.

Ordered accordingly.

Pending application, if any, shall also stand disposed of.

(ARUN PALLI) JUDGE

(VIKRAM AGGARWAL) JUDGE 23.10.2024 Ak Sharma Whether speaking/reasoned Yes Whether reportable Yes/No

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