Report No. 251

26. Chandigarh Disturbed Areas Act, Act 33 of 1983

Category: Criminal Justice

Recommendation: Repeal

An Act to make better provision for the suppression of disorder and for the restoration and maintenance of public order in disturbed areas in Chandigarh. In 2012, the Punjab and Haryana High Court in Surinder Bhardwaj v. Union Territory of Chandigarh and Anr. [(2013) 169 PLR 111] removed the 'disturbed area' tag off the city of Chandigarh and it ceased implementation of the notification issued in 1983 during the days of terrorism in Punjab. The Act does not serve any purpose now and hence, it should be repealed.