Rajesh Bindal, J. - (1.) This is plaintiff's second appeal against the judgment and decree of the Courts below whereby the suit for declaration to the effect that the cancellation of allotment of plots No.59 and 60 in 55 Acres Development Scheme of Police Lines Road, adjoining Commissioner's Office, Jalandhar in favour of the plaintiff as local displaced person is illegal and arbitrary, was dismissed by both the Courts below.
(2.) At the time of hearing, learned Counsel for the appellant framed following substantial questions of law which arise out of the order of the learned First Appellate Court for determination by this Court: 1. Whether the appellant's allotment which was in pursuance of the concluded contract can be rescinded unilaterally by the respondent -Improvement Trust especially after taking benefit under the said contract? 2. Whether the definition of a Local Displaced Person as defined in Sec. 2(a) of the Utilisation of Land and Allotment of Plots by Improvement Trust Rules, 1975 (hereinafter referred to as Rs.1975 Rules') would apply to the facts of the present case in the light of the fact that the appellant's allotment was in pursuance of acquisition of 1966 when the said Rules were not even in existence?
(3.) Whether the contract between the appellant and the respondent -Improvement Trust can be said to be void even if it is in violation of 1975 Rules, if the said Rules do apply to the present case?;