DHARAMVIR GOYAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In this writ petition, the petitioner is challenging the provisions in the master plan. Master plan is a statutory document which is framed after following the procedure contained in the Punjab Regional and Town Planning Development Act, 2006. A full procedure is provided for preparing such master plans which includes calling objections from the concerned persons. After the procedure is followed and master plan is prepared, it acquires statutory character. The validity of such a master plan cannot be challenged by means of Public Interest Litigation. If any person is affected by the provisions of master plan, he has the remedy to challenge it in accordance with law. The petitioner herein is not even an aggrieved person. We are, therefore, not inclined to entertain this writ petition as Public Interest Litigation and is accordingly dismissed.