BHANWAR LAL Vs. U I T

JUDGEMENT

(1.) BY this petition under Article 226 of the Constitution of India the petitioner has prayed that the Urban Improvement Trust, Udaipur be directed to restore possession of the land in question, which had been allotted to him as far back as on 13 -2 -1962 and illegally taken possession of by it from him on 30th December, 1975.

(2.) A show cause notice was served on the Urban Improvement Trust, Udaipur, to contest, it the latter so desired, why the writ petition be not admitted.

(3.) THE main question urged by the learned Counsel for the petitioner is that the Urban Improvement Trust Udaipur (which will hereinafter be referred to as the U.I.T) had no authority or jurisdiction to forcibly take possession of the property in question from him. The question arises in the following circumstances.