Section 2 in Approval of Periphery Policy Report and other Allied Matters
2. The Committee
:2.1Accordingly, a Committee headed by the Chief Secretary was constituted by the State Government in its order of 10th September, 2003 to suggest an appropriate and transparent policy framework for the Periphery.2.2Taking cognizance of this Committee, the Hon'ble Punjab and Haryana High Court in Civil Writ Petition No. 14357 of 2002 directed :(i)that the Committee should critically examine the problems and bottlenecks in the proper development of Periphery and to suggest a policy framework which would ensure planned development of the area;(ii)that the issue of regularization of unauthorised constructions which have already come up in Periphery should also be examined by this Committee;(iii)that on the basis of the recommendations made by the Committee the State Government shall take a decision whether or not to regularize such constructions;(iv)that the State Government shall also examine the reasons for the coming up of unauthorized constructions, rationale for their regularizing and steps to stop such construction in future including imposition of exemplary fine and setting up of Special Courts to deal with such illegal constructions;(v)to fix responsibility of the officers/employees responsible for abetting such constructions and setting up a Tribunal headed by a retired Judge of the High Court to deal with the cases of illegal constructions.2.3Further, in Civil Writ Petition No. 7187 of 2003 the Hon'ble Punjab and Haryana High Court has also sought the views of the State of Punjab about extending the abadi deh area/lal lakir of the villages in Periphery and this issue was also referred to the Committee.
