NET RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioners have challenged provisions of Haryana Act No. 9 of 1992 i.e. an Act to amend Punjab Village Common Lands (Regulation) Act, 1961, inter-alia, inserting Section 2(g)(6) and Section 13(B), mandating deposit of the penalty amount before an appeal against the order passed by the Collector is entertained by the Commissioner.

(2.) THE petitioners have restricted the ground of challenge to the condition of pre-deposit in terms of Section 13(B) of the Act at the time of hearing of the writ petition. The said provision reads as under :-