MADAN GOPAL Vs. MUNICIPAL COMMITTEE/MUNICIPALITY

JUDGEMENT

(1.) THIS order will dispose of Civil Writ Petitions Nos. 16731 of 1990, 8554, 3575, 4100, 4439, 7470 and 6302 of 1991, in which the challenge has been held out to a Scheme known as Town Planning Scheme in respect of unbuilt area No. 2 Part No. 1 at Bhatinda contained in Annexure P-10, as petitions regarding the acquisition of various pieces of land for widening the existing road from 20 feet to 100 feet at Bhatinda.

(2.) THE relevant facts necessary for appreciating the point in issue are being taken Civil Writ Petition No. 16731 of 1990.

(3.) IN reply, the Committee had, vide its letter dated 22.8.1990 stated that at the time of framing of Town Planning Scheme No. 3 Part-1, the Divisional Town Planner had proposed for widening the road from 20 feet to 100 feet and it was sanctioned by the State Government on 9.9.1983. The plan attached with the proposal to acquire the land was a part of this sanctioned scheme.