- (1.) The plaintiff in civil Suit No.65 of 2001 i.e. Dashmesh Education Society has preferred these appeals against the common order dated 12.10.2004 passed by the High Court of Punjab and Haryana in RSA Nos. 4328 and 4345 of 2002. By the aforesaid order, the decree passed by the trial court in favour of the plaintiff, which was affirmed in first appeal, has been reversed by the High Court.
(2.) Civil Suit No.65 of 2001 was filed seeking a declaration that the Application dated 21.8.1998 filed by the plaintiff before the defendants seeking permission for setting up a Country Club/Resort at village Karoran, Tehsil Kharar, District Ropar is deemed to have been allowed and permission granted/sanctioned, the same having not been refused in writing within the statutory period of 90 days of its submission as mandated by the provisions of the Punjab New Capital Periphery Control Act, 1952. Consequential relief of permanent injunction was also sought "restraining the defendants and their agents from interfering in any manner in the works undertaken by the plaintiff over the land and from demolishing the constructions/developments already made over the suit land forcibly or in any other manner."
(3.) According to the plaintiff, a registered body, by application dated 21.08.1998 it had sought permission for setting up a forest hill country club/resort within the area of village Karoran, Tehsil Kharar, District Ropar. According to the plaintiff the project was a non polluting industry and was capable of generating substantial employment. The plaint averments also disclosed that it is the case of the plaintiff that the area over which the resort was planned is covered by the provisions of the Punjab New Capital Periphery Control Act, 1952 (hereinafter referred to as "the Act of 1952"). The application dated 21.08.1998 submitted by the plaintiff under the said Act had initially invoked the response of the defendants in the suit who had asked for submission of site plan/location plan etc., all of which requirements were complied with by the plaintiff. No action was subsequently forthcoming despite several representations/ reminders submitted by the plaintiff. According to the plaintiff, under Section 5 of the Act of 1952 a decision was required to be taken by the respondents within 90 days, failing which, the application of the plaintiff must be deemed to have been accepted. Hence the suit claiming the reliefs earlier noticed.;