STATE OF HARYANA Vs. SHALIMAR ESTATES PRIVATE LIMITED

JUDGEMENT

(1.) The State of Haryana and the Town Planning Authorities have come up with the present appeal against the judgment of the Division Bench of the High Court of Punjab and Haryana at Chandigarh setting aside two notifications, one dtd. 11/7/2002 issued under the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 (hereinafter referred to as the 'Controlled Areas Act'), and the other dtd. 31/12/2002, issued under the Haryana Development and Regulation of Urban Areas Act, 1975 (hereinafter referred to as the 'Urban Development Act) and also setting aside all consequential actions.

(2.) We have heard Mr. Gurinder Singh Gill, learned senior counsel appearing for the State, shri Abhinav Agnihotri, learned counsel appearing for the 1st Respondent and Mr. Ghashyam Das Sharma, learned counsel appearing for newly impleaded parties.

(3.) The 1st Respondent herein filed a writ petition in W.P.No.2437 of 2003, on the file of the High Court of Punjab and Haryana at Chandigarh contending interalia,