HARYANA URBAN DEVELOPMENT AUTHORITY Vs. DES RAJ CHAWLA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Leave granted.

(3.) The facts, in short, indicates that initially an industrial plot No. 120, Industrial Area, Phase-I, Panchkula meauring Acre area was allotted to Shri Madan Mohan Sharma for running Printing Press in 1973 who died and in 1978, his wife namely, Savitri succeeded him. Thereafter, the land was transferred by HUDA to Kuldipinder Singh and Bhupinder Singh in 1986. They executed a Power of Attorney in favour of the present Respondent-Des Raj Chawla in 1988. On the strength of the Power of Attorney, he started misuse of plot by constructing 13 shops for commercial purposes on the plot which was meant for the purpose of industrial use. Admittedly, the plot had not been used so far for the industrial purposes at any point of time, after 1986.