NIKHIL KANT SYAL Vs. COMMITTEE GOLDEN FOREST LIMITED

JUDGEMENT

(1.) THE writ petitioners seek appropriate directions for quashing of an advertisement dated 07.10.2010 whereby an extent of approximately 2.5 acres of farmland ­ (Khasra Nos.52/8/1 measuring 3 kanals 10 marlas; 9/1/1 measuring 2 kanals 9 marlas; 26 measuring 1 kanal 10 marlas; 52/2/1 measuring 0-13 marlas;

(2.) /1 measuring 4 kanal 4 marlas; 46/21 measuring 0-16 marlas; 52/2/2 measuring 1 kanal 8 marlas; 52/3 measuring 7 kanal 2 marlas is Hadbast No.237 in Khatauni 289, Village Billa, Tehsil Panchkula, Haryana) has been issued by the Committee appointed by the Supreme Court to deal with the assets and claims in respect of the erstwhile GFIL (GFIL) and its group companies. 2. The petitioners argued in essence that on the strength of a registered sale deed of the year 1992 (20.05.1992, 10.04.1992 and 20.04.1992) that they are the owners from the successors-in-interest of the original owners to the extent of certain undivided shares in the property. The petitioner is the son of one Ms. Neena Syal and Sh. R.K. Syal. It is not in dispute that both the erstwhile owners, i.e. Ms. Neena Syal and Sh. R.K. Syal have died in 2010 and 2011 (31.10.2010 and 06.04.2011). The petitioners claim to be entitled as heirs of original owners of their share in the said properties.

(3.) THE Court further stated as follows: "37. The Committee is put at liberty to put to sale the properties at Village Jharmari, lands at Village Kot Billa, Jaswant Garh and other adjoining villages and a Resort at Nalagarh and other properties of GFIL, possession of which has already been taken by the Committee, by auction after due publicity. The sale shall be subject to the confirmation by this Court. After the properties are put to sale, the Committee shall report to this Court about the auction sale effected which shall be subject to the final orders of this Court."