MANGE RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) MANGE Ram has filed this petition under Section 482 Code of Criminal Procedure for quashing the FIR 531 dated December 27, 1990, under Sections 10/7/75 of the Haryana Development and Regulation of Urban Areas Act, 1975, (hereinafter called the Act), which was registered at the instance of District Town Planner, Hissar respondent No. 2.

(2.) THE allegations mentioned in the FIR are as under:

(3.) THE advertisement which appeared in the newspaper "parva" daily dated 9th November, 1990 reads as under: