MUNICIPAL COMMITTEE BHIWANI BHIWANI IMPROVEMENT TRUST BHIWANI IMPROVEMENT TRUST THE MUNLCIPAL COMMITTEE BHIWANI Vs. DURGA PARSHAD :BENI PRASAD :BALBIR SINGH :MUNSHI

JUDGEMENT

(1.) Special leave granted in Special Leave Petition (Civil) Nos. 4268-4269 of 1984.

(2.) We have heard the learned counsel for the parties in all these appeals. We do not agree with the decision of the High court that the schemes involved in these cases were liable to be set aside on the basis of the reasons given by the full bench of the. High court of Punjab and Haryana in RADHEY SHAM GUPTA AND ORS. V. STATE OF HARYANA andors. A. I. R. 1982 Punjabi Haryana- 519. We, therefore, set aside the judgment against which these appeals are filed and remand the cases to the High court to consider only the question relating to the Constitutional validity of S. 44-A of the, Punjab Town Improvement Act, 1922 as in force in Haryana and the notification issued from time to time under the proviso to the said S. granting extension of the period for the completion of the scheme in question. No other question shall be raise before the High court by the write petitioners. It is open to the write petitioners to file, if they are so advised, additional pleadings confined to the above question. It is also open to the respondents to file additional counter affidavits in the High court. The High court shall dispose of the Writ Petitions within six months status quo as on today regarding possession shall be maintained until the High court disposes of the writ petitions. The appeals are disposed of accordingly.