1

NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 10199 OF 2017

[@ SPECIAL LEAVE PETITION (C) NO. 34620 OF 2016 ] SHEELA GOYAL & ORS.                           Appellant (s)

                               VERSUS ADVISOR TO THE ADMINISTRATOR, UT,  CHANDIGARH & ORS.         Respondent(s)

J U D G M E N T KURIAN, J. 1. Leave granted. 2. The appellants approached this Court, aggrieved by the cancellation of the allotment of a booth on the  ground  that  the  appellants  had  violated  the conditions  of allotment.   When  the matter  came up before this Court on 05.12.2016, this Court passed the following order :-

“Learned  counsel  appearing  for  the petitioners  submits  that  Shri  Mohan, who  was  running  the  boutique  by  the name Diana Boutique was an employee of the husband of Petitioner No.1.  The husband of petitioner No.1 died in the year  2010  and  thereafter  the petitioner No.1 has been running the tailoring  shop  and  that  the  Diana Boutique  is  the  concern  of  the petitioner No.1 herself.

In view of the above submissions, issue notice, returnable on 30.1.2017.

2

The  petitioners  shall  produce  the licence  to  conduct  the  shop  on  the next date of hearing.  

Liberty  is  granted  to  file additional documents, if any.  There shall be stay of dispossession, until further orders.”

3. Thereafter,  the  counter  affidavit  and  the rejoinder affidavit have been filed.

4. Having heard the learned counsel on both sides, we are of the view that Appellant No. 1 should be granted  an  opportunity  for  making  a  fresh representation, undertaking that she herself will be continuing  the  booth  and  will  not  sub-let  it  to anybody.   Such  representation  be  filed  within  two weeks from today.

5. Subject to the representation thus being filed before  the  Administrator,  the  same  shall  be considered  by  the  Administrator  after  affording  an opportunity of hearing to Appellant No. 1, who shall herself appear before the Administrator and satisfy him that the booth will be run by herself and that will not be sub-let.

6. Till  the  Administrator  passes  orders  on  the representation, as above, the status quo obtaining as

3

on today with regard to possession will be continued.

7. With the above observations and directions, this appeal is disposed of.   

No costs.    .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ R. BANUMATHI ]  

New Delhi; August 04, 2017.

4

ITEM NO.53               COURT NO.5               SECTION IV-B                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C)  No(s).  34620/2016 (Arising out of impugned final judgment and order dated  19-09-2016 in CWP No. 19236/2016 passed by the High Court Of Punjab & Haryana At Chandigarh) SHEELA GOYAL & ORS.                                Petitioner(s)                                 VERSUS ADVISOR TO THE ADMINISTRATOR, UT, CHANDIGARH  & ORS.                  Respondent(s) Date : 04-08-2017 This petition was called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MRS. JUSTICE R. BANUMATHI For Petitioner(s) Ms. Anubha Agrawal, AOR                     For Respondent(s) Mr. Gopal Singh, AOR

Ms. Vimla Sinha, Adv.                      

UPON hearing the counsel the Court made the following                              O R D E R

Leave granted.  The  appeal  is  disposed  of  in  terms  of  the  signed

non-reportable Judgment. Pending interlocutory applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                            (RENU DIWAN)   COURT MASTER                              ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)