CANTONMENT BOARD AMBALA CANTT Vs. S S DASS

JUDGEMENT

(1.) This Regular Second Appeal is directed against the judgement and decree of the first Appellate Court partly reversing on appeal those of the trial Judge and decreeing the suit of the plaintiff respondents for declaration that the notice, Exhibit P2, issued by the defendant-appellant was invalid regarding construction of the items mentioned at serial numbers 1, 2, 3 and 6 of the notice.

(2.) This judgement also disposes of the Cross-Objection No. 1C of 1980.

(3.) The facts :