VIJENDER JAIN,C.J - (1.) THIS is a petition under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari for quashing orders dated 18.8.2000 (Annexure P-2), 7.5.2001 (Annexure P-4), 3.3.2004 (Annexure P-5) and 14.11.2007 (Annexure P-7) being illegal, arbitrary and against the provisions of the Haryana Housing Board Act, 1971 (for short, 'the Act') as applicable to the Union Territory, Chandigarh, and the settled principles of law as well as natural justice.
(2.) THE petitioner, who was allotted dwelling unit No. 4896 in the category of Economically Weaker Section at Maloya Colony, Union Territory, Chandigarh, abused the terms and conditions of the allotment and the following misuser was established : "1. Unauthorised Karyana Shop is running in the illegal construction on Govt. Land. 2. Stair constructed on Govt. Land. 3. Room has been constructed in Courtyard. 4. At Ist Floor room has been constructed above the room constructed in the courtyard." After issuance of notice to which the petitioner replied, the allotment in his favour was cancelled and the amount deposited by him was forfeited in terms of the conditions of allotment vide order dated 18.8.2000. An appeal was preferred by the petitioner which was also dismissed by order dated 7.5.2001 (Annexure P-4).
(3.) INTIMATION of the said dismissal was given to the petitioner through registered post on 9.5.2001.;