BALA JI BHATTA CO Vs. STATE OF HARYANA

JUDGEMENT

(1.) REPLICATION is allowed to be placed on the record.

(2.) THE petitioner through this writ petition has impugned the order dated 4. 7. 1996 delivered on 27. 9. 1996 (Annexure P-5), inter alia, contending that imposition of condition of composition fee of Rs. 42183.00 is illegal and not in conformity with the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Developed Act, 1963 (hereinafter referred to as 'the Act')

(3.) WE have heard the learned counsel for the parties at length and gone through Annexure P-5.