- (1.) The petitioners before this Court have challenged the order dated July 16,2004 passed by the Estate Officer, UT, Chandigarh whereby an application filed by the petitioners for re transferring of his site in question under the Chandigarh Lease Hold of Sites and Building Rules, 1973 has been rejected.
(2.) It is not in dispute that the site in question allotted to the petitioners was ordered to be resumed on account of non payment of the outstanding dues. The appeal and revision filed by the petitioners also failed before the appellate authority as well as before the revisional authority. However, after having failed in the aforesaid proceedings, the petitioners initiated proceedings under the Rules for re-transfer of the plot in question.
(3.) The said request of the petitioners has been rejected vide order July 16, 2004 (Annexure P.20).;