OM PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellant obtained the right to win Saltpetre from the shamlat Deh lands vested in the Panchayat of two villages Malar and Peoda. In respect of the land in village Malar the right to win Saltpetre was to end on 31/08/1970, and the appellant had paid a sum of Rs. 30,100. 00. In respect of the land in village Peoda the right was to expire on 31/07/1970, and the appellant had paid Rs. 3,520. 00. The Central government issued a notification on 29/07/1967, declaring Saltpetre to be a minor mineral under the Mines and Minerals (Regulation and Development) Act 67 of 1957. Thereafter the government of Haryana issued a Notification on 13/12/1968, for holding an auction for Saltpetre in the village of Malar and another Notification, dated 7/02/1969, in respect of village Peoda. On representations made by the appellant the government of Haryana restricted the appellant's grant which was originally for two years in each case to one year and thereafter threatened to dispossess the appellant by holding fresh auctions after the expiry of the year.

(2.) The appellant then filed a petition in the High court of Punjab and haryana for a writ restraining the State from taking any proceedings for holding auctions for the right to win Saltpetre to the prejudice of the appellant. The High court summarily rejected the petition observing "following the earlier two Division Bench decisions of this court (1) ILR (1969) 1 Punj and Har 680, (2) Civil Writ No. 3405 of 1968, decided on 6/02/1969, we dismiss this petition".

(3.) The two judgments referred to by the High court proceeded on the ground that the High court would not in deciding a petition for a writ under Article 226 of the Constitution enter upon disputed questions of fact. But whether in the present case there are disputed questions of fact of such complexity as would render it inappropriate to try in hearing a writ petition is a matter which has never been decided. There is no rule that the High court will not try issues of fact in a writ petition. In each case the court has to consider whether the party seeking relief has an alternative remedy which is equally efficacious by a suit, whether refusal to grant relief in a writ petition may amount to denying relief, whether the claim is based substantially upon consideration of evidence oral and documentary of a complicated nature and whether the case is otherwise fit for trial in exercise of the jurisdiction to issue high prerogative writs.