KRISHAN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition under Articles 226/227 of the Constitution of India seeking quashing of the notification dated 11.6.1971 (Annexure-P.1) issued under Section 36 of the Punjab Town Improvement Act, 1922 ('the Act' for short), the notification dated 31.10.1973 (Annexure-P.2) issued under Section 41 of the Act and the award dated 2.6.1976 (Annexure-P.3).

(2.) THE Improvement Trust, Pathankot (respondent No. 2) issued notice under Section 36 of the Act in accordance with resolution No. 7 passed at a special meeting of the Pathankot Improvement Trust, Pathankot held on 31.4.1971 with respect to an expansion scheme known as Timber Market and Truck Stand etc. which had been framed under Sections 24/28(2)(i), (ii), (iii), (iv), (v), (vi), (viii), (ix), (x) and (xi) of the Act for an area measuring approximately 92.30 hectares (228 acres).

(3.) IT is prayed that the present petition be also disposed of in terms of the said directions.