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Earlier, Sarbjit Singh Verka had filed a case with the Punjab and Haryana High Court (HC) against the MC over illegal constructions in the walled city and alleged that more than 200 such illegal constructions are going on and the MC hasn’t taken any action. The MC has recently submitted an affidavit with the HC regarding illegal constructions in the walled city. The affidavit states that the buildings constructed after April 29, 2016 are illegal and those constructed before that are legal. “After the submission of affidavit by the MC, everything is on record now. When the MC admitted that the buildings constructed after April 29, 2016 are illegal, why didn’t it come up with a demolition drive? The construction work on several buildings is still going on. It is contempt of court,” the petitioner said.
With the reference to the Amritsar Walled City (Recognition of Usage) Act, the Local Bodies Department had fixed January 31, 2018 as the last date for submission of form-B along with all requisite documents, plans and application fee. Earlier, the MC had demanded applications for regularisation in 2017.
The Punjab government is next planning to offer one-time settlement for buildings that are partially violating municipal building bylaws. The proposed policy will be applicable for illegal constructions within the jurisdiction of municipal bodies. For the purpose, the government plans to bring in an ordinance. The department of local bodies has submitted the final proposal for the approval of the state cabinet.
In the same issue, the estate wing of the Municipal Corporation (MC) demolished an under construction boundary wall of its leased property backside Gurdwara Shaheedan Sahib on 31st May. The leaseholder attempted to take the possession of the property. The case of property is sub-judice in the court of Deputy Commissioner. The leaseholder, according to information, also tried to sell the property to some religious body. MC Estate Officer Sushant Bhatia said, “The encroacher tried to encroach upon a vacant plot by constructing a wall. We demolished the wall and installed a barbed fence around the plot. A notice board about the ownership has been installed.”
MC Commissioner Sonali Giri urged the residents to verify the land record before buying any property inside the MC limits.
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