SHER SINGH YADAV Vs. STATE OF HARYANA

JUDGEMENT

(1.) Application for intervention in Civil Appeal Nos. 928/2017 is allowed.

(2.) This litigation has chequered history but it may not be necessary to go into the facts in detail. Suffice it is to take note of the seminal facts that are required for the disposal of these appeals.

(3.) Respondent nos. 3 to 7 are developers and are engaged in the business of real estate development. They had purchased certain land in village Wazirabad, Tehsil and District Gurgaon(Haryana). Though a large chunk of land was purchased for colonization, few pockets of land in the said village belonging to the Gram Panchayat of village Wazirabad could not be taken by these respondents. In these circumstances, attempt was made by them for exchange of the said land with the land which these respondents had in the nearby areas in the same village.