DALBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present controversy is governed by the provisions of the Punjab Scheduled Roads Nand Controlled Areas Restriction of Unregulated Development Act, 1963 (hereinafter referred to as the '1963 Act'). The aforesaid legislation was enacted to prevent haphazard and substandard development along the scheduled roads in controlled areas. The parameters of declaring an area as a controlled area under the provisions of the 1963 Act have been denned in S. 4, which is being reproduced hereunder :

(2.) Sections 3, 6,- 8 and 10 of the 1963 Act lay down the restrictions prescribed for an area which has been declared as a controlled area. It is not necessary to reproduce the aforesaid provisions in this order as the petitioner has not placed reliance on any of the aforesaid provisions to press his claim.

(3.) The consequences for violating the prohibitions prescribed under the 1963 Act have been delineated in S. 12 thereof, which lays down not only the action that can be taken against a person violating the provisions of the 1963 Act, but also the proce" dure for taking such action. Section 12 of the 1963 Act is being reproduced hereunder :