HARBINDER SINGH SEKHON Vs. THE STATE OF PUNJAB

JUDGEMENT

(1.) At the outset, it may be noted that the present judgment is structured in two parts. The first part addresses the civil appeals arising out of the Special Leave Petitions and examines the legality of the change of Land Use and the impugned judgment of the High Court. The second part separately considers the writ petitions under Article 32 of the Constitution of India, which raise an independent challenge to subsequent regulatory actions taken during the pendency of the appeals.

(2.) Leave granted.

(3.) The present appeals arise from the common judgment and order dtd. 29/2/2024 passed by the High Court of Punjab and Haryana at Chandigarh in CWP No. 20134 of 2022 and CWP No. 18676 of 2022. By the impugned judgment, the High Court dismissed the writ petitions and upheld the change of Land Use dtd. 13/12/2021 granted in favour of "Shree Cement North Private Limited". Civil Appeal arising out of SLP (Civil) No. 8316 of 2024 has been filed by the writ petitioners in CWP No. 20134 of 2022. Civil Appeal arising out of SLP (Civil) No. 8495 of 2024 has been filed by Vasant Valley Public School, which was the writ petitioner in CWP No. 18676 of 2022. For ease of reference, the parties shall be referred to as per their status in SLP (Civil) No. 8316 of 2024. Accordingly, Respondent No. 9 is Shree Cement North Private Limited, the main contesting respondent, before this Court.