AMOLAK SINGH Vs. PATHANKOT IMPROVEMENT TRUST AND OTHERS

JUDGEMENT

(1.) In this petition two notifications, dated June 11,1971 and October 31, 1973, issued under sections 36 and 42 of the Punjab Town Improvement Act, 1922 (for short, the Act)-Annexures P. 1 and P 2 respectively are impugned.

(2.) The main grounds of attack are :-

(3.) After hearing the learned counsel for the parties, I find that the petitioner is entitled to succeed on the basis of the contentions mentioned at Nos. (i) and (vi). In view of this I decline to go into the merits of the rest of the contentions raised by the learned counsel for the petitioner.