FARIDABAD COMPLEX ADMINISTRATION Vs. STATE OF HARYANA

JUDGEMENT

(1.) This writ petition under Articles 226/227 of the Constitution of India is filed by the Faridabad Complex Administration for the issuance of a writ of certiorari quashing the order dated August 16, 1977, passed by the learned Additional District Judge, Gurgaon, and the consequential order dated March 2, 1978, passed by the Collector.

(2.) It has been filed in the following circumstances:

(3.) In order to determine the controversy it is apt to read section 30 of the Act at the very threshold :-