Marwari
Panchayat, Amritsar Vs. State of Punjab & Ors
[1995] INSC 606 (1 November 1995)
Ramaswamy,
K. Ramaswamy, K. Hansaria B.L. (J)
CITATION:
JT 1995 (8) 557 1995 SCALE (6)367
ACT:
HEAD NOTE:
WITH
CIVIL APPEAL NO.21 OF 1983
O R D
E R
C.A. No. 10016/1995 (@ SLP (C) No.
7157/88)
Leave
granted.
By an
order of this Court dated November 2, 1988,
the validity in CA Nos. 1764 & 2160 of 1988 titled Shivram & Ors. etc.
vs. State of Punjab & Ors., this Court had upheld
the validity of the proceedings initiated by Khanna Improvement Trust to
implement the scheme framed under the 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 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. 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 Shivram & Ors. etc. vs. State of Punjab & Ors. referred
to earlier. The appeal is accordingly dismissed. No costs.
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