B.P. Jeevan Reddy, J. - (1.) Leave granted.
(2.) This appeal is preferred against the Judgment of the Punjab and Haryana High Court allowing the writ petition filed by the respondents on the ground that the point raised in the writ petition is clearly covered in favour of the writ petitioners respondents by the ratio of the Full Bench decision of that Court in Nawal Singh v. Administrator, Municipal Committee, Charkhi Dadri, AIR 1984 Punj and Hary 61.
(3.) A notification under Section 42 of the Punjab Town Improvement Act, 1922 (as applicable to the State of Haryana) was issued proposing to acquire approximately 46.51 acres of land within the boundaries of Charkhi Dadri Municipality for implementing a scheme (No.1-B) prepared by Charkhi Dadri Improvement Trust under Section 24, read with Section 28(2) of the Act, It was published in the Haryana Government Gazette Part 1-A dated February 6, 1976. The scheme contained in the Notification is an elaborate one. It is in several parts. It sets out inter alia the boundaries of the land proposed to be acquired. Part I defines several expressions occurring in the scheme. Part II states that the area (covered by the scheme) proposed to be acquired will be laid out and developed as indicated in the zoning plan and the lay out plan. It specifies the several areas of the land reserved for several general and special purposes mentioned therein. Part III contains "building restrictions, type of building permitted." It sets out elaborately the conditions and requirements to be observed in the construction of the buildings. Part IV, titled "Miscellaneous" states that the requirements of this schedule shall be in addition to the requirement of any by laws and Local Act. It also empowers the Trust to relax any provision of the Scheme with the prior sanction of the Government.;