SAT PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Notice. The learned counsel for the parties agree that the petition be disposed of just now.

(2.) In this petition, the notification dated the 8th of June, 1978, issued by the State Government under sub-section (1) of Section 4 and the one issued under Section 4(3) of the Haryana Municipal Act, 1973 is sought to be quashed on the sole ground that the site plan of the area which is sought to be included within the municipal limit of notified area Pundri, has not been published, so as to enable the people to object the inclusion of the said area within the municipal limit. It is not disputed on behalf of the State that the site plan was not got published in the official gazette. The reading of the notification would clearly suggest that the area which is sought to be included within the municipal limit cannot be clearly pin pointed and thus the persons who are interested to raise objection were not in a position to raise such objection as they would not know as to which area is proposed to be included within the municipal limit.

(3.) In view of what has been stated above, this petition succeeds and the impugned notifications issued are quashed. However, the State Government will be at liberty to issue fresh notification in accordance with law.