RAJENDER PRASHAD Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed for issue of a writ of certiorari to quash the notices Annexures P2 to P10 and for restraining the respondents Nos. 1 and 2 from demolishing the buildings of the petitioners.

(2.) The petitioners say that they were allotted plots of land by the Adampur Maharaja Uggarsain Co-operative House Building Society Limited, Agroha (for short, the society). These plots are situated near the Hisar-Sirsa Road, National Highway No. 10 in village Agroha and they have raised construction over these plots. They are now being threatened with the demolition of the construction on the ground of violation of Section 3 of the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 (for short, 'Act of 1963').

(3.) Notices served upon the petitioners under Section 12(2) of the Act of the 1963 show that the petitioners have been charged with the allegation of having raised construction in violation of the restrictions imposed by Section 3 of the Act of 1963. Each of the petitioners was called upon to show cause as to why the construction raised by him in violation of the provisions of the Act be not demolished.