STATE OF HARYANA Vs. GYAN CHAND MADHO

JUDGEMENT

(1.) This order will dispose of L.P.A. Nos. 250 and 251 of 1969 as common question of law and fact arise in both these appeals.

(2.) Although detailed facts are given in the judgment and order of the learned Single Judge but, in order to appreciate and decide the contentions raised before us by the learned counsel for the appellants, some salient fact of Civil Writ 1465 of 1968 out of which L. P. A. 250 of 1969 has arisen may be noticed.

(3.) Gyan Chand Madhok Respondent purshased land measuring 4 Kanals and 9 Marlas comprised in Khasra Nos. 51/13/2 and 51/24 on Delhi-Mathura Road on August 31. 1960 for the purpose of establishing factory for manufacturing electrical goods and other products. After getting the possession of the land, he started construction of this factory and completed the same in the year 1961.Thereafter an application was made by him for the registration of this factory in the name,Madhok Engineering Works' and the same was registred as a Small Scale Unit with the Directorate of Industries on November 16, 1963, vide registration No, B/135 GGW. The respondent installed the necessary machinery and started production in the year 1962 and since then the factory is engaged in the process of manufacturing of timber and engineering goods.