- (1.) The petitioners impugn the orders dated 24.05.1979, 05.05.1981 and 30.01.1989 (Annexures P-3, P-4 and P-5) whereby plot No. CP: 1120 measuring 1000.69 sq. yds. situated in Sector 22-C, Chandigarh was resumed and the appeal/revision petition against the resumption order were also dismissed.
(2.) Shorn of the details, suffice to mention that the subject site was allotted as an additional land to the petitioners on 15.07.1959 on free hold basis and was required to be constructed in a time bound manner. The petitioners, however, having failed to raise the construction, the subject site was resumed and that order was upheld by the Appellate and Revisional Authorities.
(3.) The aggrieved petitioners came to this Court, when the following order was passed on December 5, 1989:- Admitted. The impugned order or resumption is stayed subject to the petitioners' submitting building plans within three months from today. If the plans are so submitted, let the final decision regarding their sanction or otherwise be taken within three months of the date of the submission of such building plans. The petitioners shall thereafter complete the building in accordance with the sanctioned plans within three years from the date of the sanction of the building plans. If the petitioners fail to perform any of these requirements, the stay order shall stand vacated.;