- (1.) Leave granted.
(2.) This appeal is directed against the judgment and order dated 16.08.2005 passed by a Division Bench of the High Court of Himachal Pradesh at Shimla, whereby and whereunder the writ petition filed by Respondent Nos. 1 to 5 herein, praying, inter alia, : "i) That the respondents may be directed to accord necessary planning permission to the petitioners for construction of hotel pursuant to Annexures - PA, PB, PC & PG in a time bound schedule; ii) That the impugned Annexures - PD, PE, PF & PH, dated 24.3.1998, 1.9.1999, 6.6.2000 & 8.2.2002 respectively may be quashed and set aside"; was allowed.
(3.) The State of Himachal Pradesh enacted 'The Himachal Pradesh Town and Country Planning Act, 1977' (for short, 'the 1977 Act') to make provisions for planning and development as well as use of land; to make better provision for the preparation of development plans and sectoral plans with a view to ensuring that town planning schemes are made in a proper manner and their execution is made effective to constitute the Town and Country Development Authority for proper implementation of town and country development plan, to provide for the development and administration of special areas through the Special Area Development Authority to make provisions for the compulsory acquisition of land required for the purpose of the development plans and for purposes connected with the matter aforesaid.;