SURAT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE matter here pertains to the use or rather misuse of residential sites and buildings in the Faridabad Complex and Panchkula for a non-residential purpose, namely commercial, by running shops there.

(2.) THIS bunch of writ petitions is by the petitioners who are running shops in their residential sites or buildings which, for this reason stand resumed by the Estate Officer under the relevant provisions of the Haryana Urban Development Authority Act, 1977 (hereinafter referred as 'the Act' ). Now in seeking to assail such orders, the main contention raised is with regard to the constitutional validity of the Act. Particularly those provisions thereof in pursuance of which the impugned orders of resumption have been passed.

(3.) AS the issues raised in most of these these petitions are common, it would suffice to set forth here the relevant facts of Surat Singh's case (C. W. P. 8339 of 1988 ).