- (1.) We have heard learned counsel for the parties.
(2.) Respondent Nos. 1 to 3 in Civil Writ Petition No. 20326 of 2004 are before this Court, aggrieved by the judgment dated 21.4.2006. The writ petitioners had approached the High Court, aggrieved by the various orders passed with regard to cancellation of a plot allotted to one Milkhi Ram, S/o Madho Ram.
(3.) The first prayer made by the writ petitioners before the High Court was to issue a writ in the nature of Certiorari quashing the impugned orders Annexures P/2, P/3, P/5, P/6, P/8, P/8A, P/9, P/11 and P/13 as well as quashing the entire proceedings initiated and undertaken by the respondents for cancellation of the premises i.e. plot bearing No.192, Sector 40, Chandigarh especially in view of the fact that petitioners were ready to make the entire payment due till date.;