SURAKSHAT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The questions of law that arise for consideration in these Letter Patent Appeals Nos. 80 to 88 of 1979 at the instance of the appellant landowners in the context of the enforcement of the Punjab Land Reforms Act, 1973, hereinafter referred to as the Act, can be formulated thus:

(2.) The relevant provisions of the Act and the Rules deserve noticing at the very outset. S. 4, which prescribes the permissible area of the landowner and is thus crucial in judging in particular as to whether the rules help in carrying out the purposes of the said provision, is in the following terms:-

(3.) Section 26(1) is the relevant provision, which envisages delegation of authority to the State Government to make rules for carrying out the purposes of the Act, and is in the following terms :