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Judgment
Lalit Batra, J
Case has been taken up for hearing through Video Conferencing.
This petition under Articles 226/227 of the Constitution of India has been moved by the petitioner for issuance of a writ in the nature of Mandamus directing official respondents to take legal action on representation dated 27.07.2020 (Annexure P/3) moved by the petitioner for immediate removal of encroachment on public land made by respondent No.6.
Learned counsel for the petitioner contended that petitioner has already made representation on 27.07.2020 (Annexure P/3) to respondents No.2 and 3-Municipal Commissioner, U.T.Chandigarh and Deputy Commissioner, Chandigarh, copy of which is available on file as Annexure P/3, but still no action has been taken.
Notice of motion.
At the asking of Court, Mr.Namit Kumar, Advocate, with Mr.Ankit Midha, Advocate, accepts notice on behalf of respondents No.1,3 and 4. Complete copy of paper book has been supplied to him.
Learned counsel for respondents No.1,3 and 4 has brought to the notice of this Court that vide letter dated 06.08.2020 (Annexure P/4), respondent No.5-Municipal Corporation, U.T.Chandigarh is required to do the needful in terms of notification issued by Chandigarh Administration, Local Government Department, vide Memo No.2/6/F1(2)-LG-95/6220 dated 16.05.1996.
In view of above, the present petition is disposed of with the direction to respondent No.5-Commissioner, Municipal Corporation, Chandigarh, to look into and decide representation dated 27.07.2020 (Annexure P/3) in accordance with law by passing speaking order and that too within six weeks positively from the date of receipt of copy of this order.