A
B
MAR\\ ARI PANCHAYAT, AMRITSAR ETC.
v.
STATE OF PUNJAB AND ORS.
NOVEMBER 1, 1995
[K. RAMASWAMY AND B.N. KIRPAL, JJ.]
Punjab Town lmprovemem Tntst Act, 1922 :
S.36--Acquisition of /ands-Notification published in 1971-Party had
C knowledge in 197~W1it Petition filed only in 1988 which was dismissed by
the High Courr-Held, no inteiference wa1ranted at the belated stage-Con-
stitution of India, Art. 226.
Challenging the validity of the proceedings initiated by Khanna
Improvement Trust to implement the scheme framed under the Punjab
D Town Improvement Act, 1922, a writ petition was filed in the High Court.
On the ground that the writ petition was highly belated, the High Court
refused to entertain it. Hence this appeal.
Dismissing the appeal and the connected appeal, this Court
E
HELD : The High Court was justified in its conclusion. The notifica-
F
tion under Section 36 of the Punjab Town Improvement Act was published
on March 3, 1971 and the writ petition was tiled sometime in 1988 and
came to be dismissed on June 7, 1988. It is an admitted fact that the
appellant had filed an application in 1978 seeking exemption of the
appellant's lands from the scheme. Thereby, it would imply that they had
the knowledge of the acquisition proceedings even as early as in 1978. Even
then no action was taken till 1988. Under these circumstances it is not a
case warranting interference at this belated stage. (709-D-E)
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 10016 of
G 1995 Etc.
From the Judgment and Order dated 7.6.88 of the Punjab & Harvana
High Court _in C.W.P. No. 4959 of 1988.
Ms. Rekha Aggarwal and Ashok K. Mahajan for the Appellant in
H
C.A. No. 10016.
708
MARWARIPANCHAYATv. STATE
709
N.K. Agarwal, G.K. Bansal, Ranbir Yadav and R.S. Sodhi for the A
Respondents.
The following Order of the Court was delivered :
CA. No. 10016/1995 (@ SLP (C) No. 7157/88)
Leave granted.
By an order of this Court dated November 2, 1988, the validity in
C.A. Nos. 1764 & 2160 of 1988 titled Shivram & Ors. Etc. v. State of Punjab
B
& Ors., this Court had upheld the validity of the proceedings initiated by
Khanna Improvement Trust to implement the scheme framed under the C
Punjab Town Improvement Act, 1922. The High Court in this case refused
to exercise the jurisdiction under Article 226 of the Constitution on the
ground that the writ petition was highly belated. The High Court was
justified in its conclusion. The notification under Section 36 was published
on March 3, 1971 and the writ petition was filed sometime in 1988 and D
came to be dismissed on June 7, 1988. It is an admitted fact that the
appellant had filed an application in 1978 seeking exemption of the
appellant's lands from the scheme. Thereby, it would imply that they had
the knowledge of the acquisition proceedings even as early as in 1978. Even
then no action was taken till 1988. Under these circumstances, we do not
think that it is a case for us warranting interference at this belated stage. E
The appeal is accordingly dismissed. No costs.
IN CA No. 21/83
The controversy raised in this appeal is covered by the judgment of
this Court in Slzivram & 01s. Etc. v. State of Punjab & Ors., referred to F
earlier. The appeal is accordingly dismissed. No costs.
G.N.
Appeal dismissed.
Lex