SUPREME COURT OF INDIA

Before:- G.T. Nanavati and Y.K. Sabharwal, JJ.

Civil Appeals No. 1092-1093 of 1998. D/d. 15.2.2000.

Devinder Singh Pannu and others - Appellants

Versus

Chandigarh Admn. and others - Respondents

Chandigarh Lease Hold of Sites and Building Rules, 1973, Rules 21-A and 12(3) - Reallotment application after resumption of land under Rule 12(3) - Authorities directed to consider reallotment application favourably and if there is no good reason to reject application see that appellants are able to retain possession of land - Capital of Punjab (Development and Regulation) Act, Section 8-A.

[Para 2]

Editorial Note. - High Court judgment reported as 1997(2) PLJ 569 DB.

ORDER

G.T. Nanavati, J. - Intervention application in CA No. 1092 of 1998 is dismissed.

2. The appellants have already made an application for reallotment of the land. The respondents agree to consider the application in accordance with the rules and on payment of amounts becoming payable under the Rules. If there is no good reason to reject the application, we direct the respondents to consider the application of the appellants favourably and see that the appellants are able to retain possession of the land. The respondents shall dispose of the application within two weeks from today. If the appellants remain present before the authority on the date fixed by it then they may be heard. If they do not remain present it will be open to the respondents to pass an order on that application. The appeals are disposed of accordingly.

Appeal disposed of.