- (1.) Civil Writ Petitions Nos. 445/1983 (Jatinder Pal Singh v. State of Haryana; 3127/1983 (Mohinder Kumar v. State of Haryana; and 27/1983 (Vinod Kumar Jain v. State of Haryana) are being disposed of by a common judgement as common question of law and fact is involved therein.
(2.) The only question surviving for consideration, as directed by the Apex Court vide its judgement of 5/03/1987 relates to the constitutional validity of S. 44-A of the Punjab Town Improvement Act, 1922 as enforced in Haryana (hereinafter referred to as "the Act") and the notifications issued from time to time under the proviso to the said Section granting extension of the period for the completion of the scheme.
(3.) The relevant facts for appreciation of the quest on involved briefly are that vide notifications Nos. : (i) 316 - 3CI - 76/10219 dated 25/03/1976. (ii) 913 - 3CI - 76/29579 dated 2/09/1976 and (iii) 11047 - 3CI - 76/37104 dated 5/11/1976, the Governor of Haryana in exercise of power under Sec. 41(1) of the Act, sanctioned Development Schemes Nos. 34, 38 and 39 respectively, prepared by Karnal Improvement Trust, Karnal under S. 24 read with Sub-Sec. (2) of S. 28 of the Act. The Improvement Trust having not been able to execute the schemes within the prescribed period applied for the extention of the period for the execution of the said schemes, the Governor of Haryana extended the said period vide different notifications.;