VEDIC VIDYAPEETH EDUCATIONAL SOCIETY Vs. STATE OF HARYANA

JUDGEMENT

(1.) The Director, Town and Country Planning is present in Court.

(2.) Mr. Lokesh Sinhal, Addl. AG, Haryana has submitted two plans, one is Draft Development Plan to amend the Final Development Plan 2021-AD for Controlled Area I and Additional Controlled Area II and III under Sub Sec. (3) of Sec. 5 of the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 (Act No.41 of 1963) ('Act' - for short). The said plan has been published in the Haryana Government Gazettee (Extra) dated 15.05.2008. The other plan that has been submitted is Draft Development Plan 2031-AD for Controlled Area and Additional Controlled Area II and III under Sec. 5 (4) of the Act. The Draft Development Plan 2031-AD, it is submitted, has not been approved whereas the Draft Development Plan 2021-AD has been approved and published in the Haryana Government Gazettee (Extra) dated 15.05.2008. It is further submitted that the site for Sewerage Treatment Plant ('STP' - for short) has not been earmarked in the approved Draft Development Plan 2021-AD.

(3.) The Draft Development Plans 2021-AD and 2031-AD are taken on record subject to just exceptions.