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State of Haryana - Act

The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development (Haryana Validation) Act, 2014

HARYANA
India

The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development (Haryana Validation) Act, 2014

Act 1 of 2015

  • Published on 4 March 2015
  • Commenced on 4 March 2015
  • [This is the version of this document from 4 March 2015.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development (Haryana Validation) Act, 2014(Haryana Act No. 1 of 2015)[Dated 4.3.2015.]Haryana GovernmentLaw and Legislative DepartmentNo. Leg-I/2015. - The following Act of the Legislature of the State of Haryana received the assent of the Governor of Haryana on 8th August, 2014 and is hereby published for general information:-An Act To validate the declaration of the controlled area of Hisar and all the acts, proceedings, things done and action taken in connection therewith in the said controlled area under the Punjab Scheduled Roads, and Controlled Areas Restriction of Unregulated Development Act, 1963, in its application to the State of Haryana.Be it enacted by the Legislature of the State of Haryana in the Sixty-fifth Year of the Republic of India as follows:-

1. Short title.

- This Act may be called the Punjab Scheduled Roads, and Controlled Areas Restriction of Unregulated Development (Haryana Validation) Act, 2014.

2. Validation.

- Notwithstanding any judgement, decree or order of any court or tribunal or authority to the contrary and notwithstanding that the notification for declaration of the controlled area of Hisar published in the Haryana Government Gazette, Extraordinary, dated the 28th August, 1971, which was published late in newspapers in accordance with the provisions of sub-section (2) of section 4 of the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 (Punjab Act 41 of 1963) i.e. was published in the newspapers in accordance with the said provision in the Patriot on the 17th March, 1991, in Jan Sandesh on the 18th March, 1991 and in Nab Chhor on the 13th April, 1991 and the notification for declaration of the controlled area of Hisar published in the Haryana Government Gazette, Extraordinary, dated the 9th March, 1982 which was held to be not published in accordance with the provisions of sub-section (2) of section 4 of the Act ibid by the Additional District Judge, Hisar and was thereafter published in newspapers in accordance with the said provisions in The Tribune and Dainik Bhaskar on the 15th July, 2013 and in the Dainik Tribune on the 20th October, 2013, the said notifications though published late in the newspaper shall be deemed to be valid and effective from the date of their publication in the Official Gazette and any executive instructions or notices issued or bilateral agreement executed or demolition done or permission granted for change of land use or undertaking obtained or recovery made in connection thereto in the said controlled areas in view of the said notifications shall be deemed to be valid and effective as if such executive instructions or notices were issued, bilateral agreements were executed or demolition done or permission for change of land use granted or undertakings obtained or recoveries made in accordance with the provisions as validated by this Act and shall not be called in question before any court, tribunal or authority and accordingly-
(i)all acts, proceedings or things done or action taken by the Government or any official of the Government or by any authority, after the publication of notification of controlled area of Hisar in the Haryana Government Gazette, Extraordinary, dated the 28th August, 1971 and the 9th March, 1982 for all purposes be deemed to be, and to have always been done or taken in accordance with law;
(ii)no suit or other proceedings shall be maintained or continued in any court or tribunal or authority for the refund of any amount already deposited or any executive instructions or notices issued or for any bilateral agreements executed, demolitions done or permission granted for change of land use, any undertakings obtained or any recovery made; and
(iii)no court or tribunal or authority shall enforce a decree or order directing the refund of any amount so charged or for nullification of bilateral agreement executed or any executive instructions or notices issued or any undertaking obtained in this regard.