- (1.) The petitioner is aggrieved by the order dated 5.12.2000 by which the allotment of House No. 428/B, Sector 33, Chandigarh, has been cancelled. A copy of this order has been produced as Annexure P6 with the writ petition. It has been found that the house was not occupied for a period of more than 2 months.
(2.) The petitioner alleges that he has been in occupation of the house since 6.1.2000 when it was allotted to him. On 18.10.2000, a show cause notice was served upon him at the house. He had filed a reply. Vide letter dated 21.11.2000, the petitioner was called upon to give documentary proof to show that he had not sub-let the house to any unauthorised person. In pursuance to the notice, he had appeared on 5.12.2000. He had produced the relevant documents like the electricity and water supply bills, letters and identity card, etc. Despite the documentary evidence, the order for cancellation of allotment was passed on the ground that the house had been kept locked/unoccupied for a period of 2 months.
(3.) Learned counsel for the parties have been heard.;