DISTRICT BAR ASSOCIATION Vs. STATE OF HARYANA

JUDGEMENT

(1.) The writ petition has been filed by the District Bar Association, Panchkula, which is an association of lawyers, through its elected representatives in pursuance to a resolution duly passed. A challenge is laid to the notification dated 12.1.1999 amending the Haryana Urban Development (Disposal of Land and Buildings) Regulations, 1978 (hereinafter to be referred to as "the said Regulations").

(2.) In terms of the Regulations originally framed, the undisputed legal position is that the land or building is not to be utilized by the transferee or lessee for purposes other than for which it has been disposed of to him. The stated reason for which the rights in the property have been conferred is for residential use. In terms of said Regulations, the amendment made is in Regulation-2 where, after clause (b), a clause (bb) has been inserted as under:-

(3.) A reading of the aforesaid, thus, shows that the expression "Non-nuisance professional consultancy" has been defined under the definition Clause-2 to mean an activity carried on by an individual by his personal skill and intelligence and includes the professional activity of lawyers.