S AMRITPAL SINGH NAKAI Vs. CHANDIGARH ADMINISTRATION
LAWS(P&H)-2006-7-255
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 18,2006

S.AMRITPAL SINGH NAKAI Appellant
VERSUS
CHANDIGARH ADMINISTRATION Respondents

JUDGEMENT

Viney Mittal, J. - (1.) Notice of motion to the respondents.
(2.) On the asking of Court, Shri Atul Nehra, Advocate accepts notice on behalf of Shri Anupam Gupta, Senior Standing Counsel for the Chandigarh Administration.
(3.) The building in question belonging to the petitioner was ordered to be resumed on account of violations in construction.;


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