MOHAN Vs. BUINDER SINGH

JUDGEMENT

(1.) - Constitutional validity of a provision conferring right of pre-emption on the tenant of a land is the principal question involved in this appeal by a purchaser (appellant) of a parcel of land from its original, owners (respondents 2 and 3).

(2.) The provision concerned is embodied in Section 15 of Punjab Pre-emption Act, 1913. The said provision cannot be successfully assailed inasmuch as its constitutional validity has been sustained by this Court in Atam Prakash v. State of Haryana (1986) 1 SCR 399 : (AIR 1986 SC 859 at p. 867) in the following terms: