Debt Recovery Tribunal Bar Association, Chandigarh Petitioner v. Union Of India And Others S

SATISH KUMAR MITTAL, J. (Oral)

Debts Recovery Tribunal Bar Association, Chandigarh, has filed the instant petition under Article 226 of the Constitution of India seeking direction to respondents No. 1 and 2 to accommodate Debts Recovery Tribunal-I at the vacant premises of respondent No. 2, where Debts Recovery Tribunal-II is also currently located.

With the best efforts made by the Municipal Corporation, Chandigarh (respondent No. 6 herein), the second and third floor consisting of 30331.60 square feet (7582.9 × 4 sq. ft.) area at new over bridge building, Sector 17, Chandigarh, has been allotted to the Debts Recovery Tribunal on monthly license basis at the rate of Rs. 90/- per square feet per month. In this regard, a letter dated 26.05.2015 by the Municipal Corporation, Chandigarh, addressed to the Debt Recovery Tribunal-I, Chandigarh, has been filed in court today. The same is taken on record. It has been further stated in the said letter that the Engineering Wing of MCC has been requested to complete the pending work at the earliest.

In view of the aforesaid development, we dispose of this petition with a direction to respondent No. 6 to complete the civil work for the aforesaid area allotted to the Debts Recovery Tribunal, expeditiously, preferably within a period of three months from today, and hand over the vacant possession of the same to the Debts Recovery Tribunal.