R.C. Chawla
Vs. State of Haryana & Ors [1996] INSC 58 (12 January 1996)
Ramaswamy,
K.Ramaswamy, K.G.B. Pattanaik (J)
CITATION:
1996 SCC (2) 151 JT 1996 (1) 633 1996 SCALE (1)SP38
ACT:
HEADNOTE:
O R D
E R
Leave
granted.
As per
the orders of this Court passed earlier, if the appellant wants to avail of the
allotment, he necessarily has to comply with the conditions of allotment.
Consequently,
he cannot use allotted residential premises for commercial purpose. The
appellant has filed an affidavit verified on January 4, 1996 stating, among other things, thus :
"That
as per the order of Honourable Supreme Court of India, I have got the
commercial use of my house stopped w.e.f. 2.1.96.
The
above statement is true to the best of my knowledge." The learned counsel
for the respondents states that he does not have any information as to what was
the action taken by the authorities in that behalf. Shri S.K. Bagga, the
learned counsel has shown to the learned counsel for the respondents that the
statement also was communicated to the HUDA and the respondents. The
respondents are at liberty to verify whether the appellant had stopped use of
the premises for commercial use w.e.f. January 2, 1996 and on being so satisfied, they are
directed to withdraw the impugned resumption order.
The
appeal is accordingly disposed of. No costs.
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