SUNIL KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment disposes of C.M. No. 6024 of 1992 and Civil Writ Petition No. 4669 of 1982.

(2.) The petitioner has challenged the order of the Administrator, New Mandi Townships, Punjab, Chandigarh dated October 14, 1976 resuming the shop- plot No. 72 situate in Mandi Abohar sold to him in open auction on December 14, 1973, under Articles 226/227 of the Constitution of India.

(3.) Civil Misc. No. 6024 of 1992 was moved on behalf of the petitioner to permit him to raise construction on the disputed plot. It was contended at the time of hearing that the subject-matter in dispute was covered by the decision of this Court Dharam Pal's case (infra). I did not think it proper decide this application and with the consent of the counsel for the parties, the following order was passed :-