SANGEETA KALRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment disposes of C.W.P. Nos. 9174 of 1989, 12026 of 1989, 504, 506, 508, 4090 of 1991, 2656 and 3790 of 1992.

(2.) In these writ petitions under Articles 226/227 of the Constitution of India, a challenge has been made to the vires of the Haryana Development and Regulation of Urban Areas Act, 1975 and the Haryana Development and Regulation of Urban Areas Rules 1976.

(3.) It is not necessary to state facts. Suffice it is to say that the vires of the Haryana Development and Regulation of Urban Areas Act, 1975 were upheld by a Full Bench of five Hon'ble Judges in Civil Writ Petition No. 765 of 1978 Krishan Chand v. The State of Haryana and others, decided on March 17. 1978.