PUNJAB STATE Vs. DHARAM PAL SETH

JUDGEMENT

(1.) The Punjab State filed a complaint against Dharam Pal and 5 others under Section 11 read with Sections 3 and 8 of the Punjab Regulation of Colonies Act, 1975. It was alleged that the accused were the owners of the land and had sold it for use as residential, commercial and industrial purposes without getting a licence as contemplated under Section 4(2) of the Act. The sanction for prosecution was granted by the Director as required under Section 13 of the Act. On these premises, it was prayed that the respondents be tried and convicted.

(2.) The trial Court after examination of the evidence has found that the complaint was barred by limitation and that the charge has not been proved. Thus, all the 6 respondents were acquitted. Aggrieved by the order, the Punjab State, which now describes itself as Punjab Urban Development Authority, has filed this petition for the grant of leave to appeal.

(3.) We have heard Mr. Ashish Grover, learned counsel for the petitioner.