Viney Mittal,J. - (1.) Learned counsel for the petitioners informs that petitioners No.3,4 and 5 have already deposited the entire outstanding dues against them but they have not been issued 'No Objection Certificate' by the Estate Officer,respondent No.3. Learned counsel further states that petitioners No.1,2 and 6 have not deposited any amount and are not so required to deposit the same in view of the law down by in Civil Writ Petition No.13648 of 1998 decided on May 4,1999 ( Tahal Singh and others V. State of Punjab and others) and other connected matters.
(2.) After hearing the learned counsel for the parties, we direct Chief Administrator, Punjab Urban Planning and Development Authority,respondent No.2 to reconsider the claim of the petitioners in the light of the judgment in Tahal Singh's case (supra) and take a final decision thereupon. The petitioner shall file a detailed representation before the Chief Administrtor, PUDA within a period of four weeks from the day a certified copy of this order is received. On receipt of the aforesaid representation, the Chief Administrator shall reconsider the claim of the petitioners in the light of the judgment in Tahal Singh's case (supra) within a period of four months thereafter by passing a detailed speaking order.
(3.) Necessary follow up action thereafter shall also be taken by the Chief Administrator.;