BHAGAT RAM BATRA Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an appeal on certificate by Bhagat Ram Batra against the order of the Punjab and Haryana High Court whereby a petition under Article 226 of the Constitution of India filed by the appellant against the Union of India and three others was dismissed in limine.

(2.) The appellant is a displaced person. On October 15, 1959 evacuee property 2 N. A. C. Ambala City was sold by public aution. The appellant gave the highest bid of Rs. 72,700/- and his bid was accepted. The appellant wanted Rupees 45,620/05 paise, on account of compensation for the claim in respect of his property left in Pakistan, to be adjusted towards the sale price.Before the appellant could pay the balance of the price, he made a representation to the rehabilitation authorities that there had been an encroachment upon the property for which he had given the bid by the owner of the adjoining property and that the area of the property auctioned in his (the appellant's) favour was less than the area mentioned at the time of the auction sale. The rehabilitation authorities inspected the spot and found that the area of the property in fact was less than that assessed by the valuation unit.

(3.) In his letter dated March 12, 1963, the appellant wrote to the Regional Settlement Commissioner that as the area of the property sold in his favour was less than what had been represented at the time of the auction sale, he was "not liable in purchase of the property, i. e. bungalow 2 N. A. C. Ambala City and is free from all liabilities." The Managing Officer (Sales) as per order dated July 21, 1966 cancelled the sale in favour of the appellant and directed that the property in question be re-sold by public auction. The property was thereafter re-sold by public auction of September 24, 1966 for rupees one lakh one thousand in favour of respondent 4. As the price of the property had appreciated, the appellant went up in appeal against the order of the Managing Officer and prayed that the auction sale in his favour should not have been cancelled. The appeal of the appellant was dismissed by the Assistant Settlement Commissioner as per order dated October 31, 1966. Revision filed by the appellant to the Chief Settlement Commissioner also met the same fate as per order dated May 17, 1969.The appellant then filed a writ petition before the Punjab and Haryana High Court to challenge the orders dated July 21, 1966, October 31,1966 and May 17, 1969, but the said petition, as already stated above, was dismissed in limine.