TELEPOLE MANUFACTURING COMPANY LTD Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition must succeed in view of the decision of the Supreme Court in M/s. Jagdish Chand Radhey Shyam v. The State of Punjab and others, 1972 AIR(SC) 2587The provisions of Section 3 of the Punjab Urban Estates (Development and Regulation) Act, 1964, are identical with the provisions of Section 3 of the Capital of Punjab (Development and Regulation) Act, 1952 (Punjab Act No. 27 of 1952). While interpreting Section 3 of Act No. 27 of 1952, their Lordships observed as follows :-

(2.) For the reasons recorded above we accept the petition, and quash the orders of the Government, namely, Annexures A and H. These orders are by the Estate Officer Faridabad, and the Secretary to Government Haryana, respectively. There will be no order as to cost. I agree. Petition accepted.