JULLUNDUR IMPROVEMENT TRUST Vs. MOHAN SINGH

JUDGEMENT

(1.) The respondents are the legal representatives of the deceased respondent.

(2.) The Jullundur Improvement Trust was established and constituted under the Punjab town Improvement Trust, 1992 (hereinafter referred to as the "improvement trust"). One of the duties and functions assigned to the trust is to frame development schemes for benefit of public. The improvement trust framed scheme known as "development scheme" for providing land to public within the municipal limits of jullundur city. On 4.1.1970, the Trust resolved that the employees and trustees of the Jullundur Improvement Trust shall be granted residential accommodation on "no profit no loss" basis under the aforesaid scheme. It is not disputed that the plaintiff- respondent herein was one of the trustees of the improvement trust. On 22.1.1971, the plaintiff-respondent submitted an application for allotment of residential plot. While the said application was pending, the government by order dated 27.1.1971, directed that no trustee shall be allotted any plot of land in the development scheme formulated by the Improvement Trust at a reserved price. Despite that order of the state government, the trust by resolution dated 24.2.1971, resolved to allot a residential plot to the plaintiff-respondent subject to the approval of the state government. On 31.8.1971, a provisional letter of allotment of land was issued to the plaintiff-respondent. In pursuance thereof, it is alleged that the respondent deposited the price of the land. When the aforesaid fact came to the notice of the government, the government by letter dated 5.9.1972 called upon the improvement trust to show cause under what circumstances, the provisional allotment has been made in favour of the plaintiff- respondent. It is not disputed that the said scheme was subsequently not approved by the state government and it fell through. Under these circumstances, the plaintiff- respondent filed a suit for permanent injunction restraining the appellant herein from committing the breach of the alleged agreement and from cancelling the provisional allotment made in his favour or also from changing the nature of the scheme. The suit was contested by the Jullundur improvement Trust. It was contended on behalf of improvement trust that no such injunction, as prayed for, could be granted by the court. Despite the said objection, the trial court decreed the suit. Aggrieved the improvement trust filed an appeal before the first appellate court and the same was dismissed. The second appeal filed by the improvement trust met with the same fate. It is against the said judgment, the trust is in appeal before us.

(3.) Learned counsel appearing for the appellant urged that no injunction, as prayed for, could have been granted by the trial court and the judgment under challenge deserves to be set aside. We find merit in the submission.