PRITAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment will dispose of Civil Writ Nos. 2013, 2014 and 2015 of 1973. For facility of reference, the facts mentioned in Civil Writ No. 2013 of 1973, may be stated as follows :-

(2.) Learned counsel for the petitioners has urged that this Section is violative of Article 14 of the Constitution inasmuch as it provides different procedure for recovery of certain loans and makes departure from the provisions of Sections 55 and 56 of the Act. Further, when the liability is determined under this Section, no appeal or revision is competent and the order passed by the authorised Registrar is not open to challenge in a Civil Court as provided under Section 82 of the Act.

(3.) I am not impressed by the submissions made by the learned counsel. It is settled law that Legislature can make a reasonable classification while dealing with objects of legislation. In Ram Krishna Dalmia and others v. Justice S.R. Tendolkar and others, 1958 AIR(SC) 538 it was observed as under :-