CHAMAN LAL SINGHAL Vs. HARYANA URBAN DEVELOPMENT

JUDGEMENT

(1.) Leave granted.

(2.) In this appeal we are called upon to adjudicate and decide an issue as to whether the land allotted to the appellant could have been cancelled in the manner in which it was done by respondent No. 1 - Haryana Urban Development Authority (in short the "Authority").

(3.) The appeal is filed against the judgment and order of the Division Bench of the Punjab and Haryana High Court, whereby the Division Bench dismissed the writ petition not only on the ground of inordinate delay but also on the premise that no reasonable ground is made out to exercise the equitable jurisdiction of the court under Article 226 of the Constitution of India.