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Judgment
Augustine George Masih, J
The present writ petition has been filed on behalf of the petitioners by asserting that the area behind the houses of the petitioners, according to the
master plan issued by the Greater Mohali Development Area-respondent No.2 is earmarked for construction of Primary Health Centre. Adjoining to
the said Centre, the place has been kept for the Community Centre for use of the residents. The master plan, which was issued by respondent No.2, is
dated 21.12.1987 (Annexure P-1). Assertion has been made that as per the master plan, the Primary Health Centre and the Community Centre were
constructed many years back and are functional. Respondent Nos.3 and 4 have started building a multi-storeyed building in the open area adjoining to
the Primarily Health Centre, which is likely to be used as a hospital, which, according to the petitioners, is in violation of the master plan and, therefore,
would be termed as an illegal construction. Photographs have also been placed on record to substantiate the said contention. Petitioners have been
representing to the respondents and two of such representations dated 26.12.2020 and 15.01.2021 have been appended as Annexures P-4 and P-5 but
without any response.
In the light of the assertions as made in the writ petition by the petitioners and without going into merit of the same, this Court deems it appropriate to
dispose of the writ petition at this stage by directing the respondents to consider the representations dated 26.12.2020 and 15.01.2021 (Annexures P-4
and P-5) and decide the same within a period of four weeks from the date of receipt of certified copy of this order. Decision so taken be conveyed to
the petitioners forthwith.