JASWINDKR KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AS the points raised in the above mentioned writ petitions are inter -connected. therefore, we propose to dispose of the same by this common judgment, in order to avoid repetition of the facts.

(2.) THE following principal controversies are involved in these writ petitions : -

(3.) NOW the present petitioner No. 1 - -Jaswinder Kaur (daughter -in -law of Gurdeep Singh) (petitioner in C WP No. 10912 of 2001) and other share holders, have again challenged the orders 8th June. 2000, 5th July. 2000 and 10th July, 2001 (Annexures P2, P4 and P5) respectively, through present writ petition No. 17308 of 2007, mainly on the grounds that the impugned orders are beyond jurisdiction and scope of the provisions of the ('anal Act and that no objections were invited before publication of the scheme, therefore, the scheme is illegal and without jurisdiction.