JALANDHAR IMPROVEMENT TRUST Vs. RACHHPAL SINGH AND ORS.

JUDGEMENT

(1.) JALANDHAR Improvement Trust, Jalandhar has filed the present appeal against the concurrent findings of both the Courts below vide which the suit of the plaintiff -respondent was decreed and it was held that the respondent js entitled to the allotment of a plot measuring 1 kanal in the development scheme of 41.6 acres or in any other scheme of the Jalandhar Improvement Trust.

(2.) THE land measuring 2 kanals 11 marls belonging to the plaintiff -respondent was acquired by the Jalandhar Improvement Trust for the development of 41.6 acres scheme. The scheme was for setting up of a vegetable market. On 18.3.1968, the scheme was duly sanctioned by the State Govt. under Section 42 of the Act. Thereafter, on 5.9.1971, the purpose of the scheme was changed from vegetable market to that of a commercial establishment. On 17.4.1979, the purpose of acquisition was again changed from commercial establishment to that of a residential area.

(3.) THE appellant -Jalandhar Improvement Trust filed an appeal, which was dismissed by the learned Additional District Judge, Jalandhar, vide judgment dated 3.5.1986. It is against this judgment that the present appeal had beet) filed.