M.R.Sharma, J. - (1.) THE Amritsar Improvement Trust, Amritsar, Respondent No. 1, framed scheme No. 61 for the area bounded by Maqbool Road. Circular Road and Jethuwal Distributor, Amritsar, which was s noticed by the Punjab Government vide Notification No -2257/2III -6 -/ 7287(sic), dated June 2/1(Sic), 1965. The layout, Plan, i.e. Drawing No. 1393 in respect of the said scheme was published in the daily Tribune on October 28 1969 and in Official Gazette Part III on November 23, 1969. The case of the Petitioner is that his land comprised in Khasra No. 343 measuring 205(sic) square yards was included in Plot No. 114 demarcated in this layout plan and still continues to be in his possession.
(2.) ON March 20, 1972, Respondent No. 1 passed Resolution No. 693, Annexure 'B' which reads as under: Resolution (1) The layout is accepted according to HUDCO Scheme. (2) The Plans which she trust has approved till 20th March, 1972, after getting development fee or those regarding which the development fee has been received, be fitted in this scheme and the plans he approved. (3) The plans submitted after 20th March, 1972, be approved after charging the reserved price fixed by the Trust according to rules if the land could be fitted in the plots. (4) Approval be given to the Collector to pay the compensation of the land possession whereof is to be taken under this scheme. (5) The trust has also taken this decision that according to the HUDCO scheme, the people be provided with duly built houses. Applications be called for from the people for this purpose, with which the following amount be taken as earnest money. (a) Rs. 500/ - for the building on a plot of 100 square yards (Janta Group). (b) Rs. 1000/ - for a building on a plot of 200 square yards (low income group). (c) Rs. 2000/ - for a building on a plot of 300 square yards (Medium income group) (d) Rs. 500/ - only for a plot of 500 square yards. The Trust has also taken this decision that maximum publicity be made about it and posters be pasted in the city. The Petitioner submitted a plan of the building which he proposed to construct on this plot along with an application to the trust stating therein that he may be allowed to retain the plot on payment of development charges. In paragraph No. 6 of the petition, the Petitioner has also mentioned some other persons who have been allowed to retain their original land by the trust after getting some development charges from them.
(3.) ON November 27, 1972, the Trust issued a notice under Section 36 of the Punjab Town Improvement Act, 1922 (hereinafter referred to as the Act). The Petitioner alleges that he made several attempts to have a look at the plans for making objections against the amended layout plan but the plans were not shown to him.;