BHAGWAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) In all these petitions, the land owners have, essentially, challenged the action of the Bank of auctioning their agricultural lands. That action was initially challenged before the Co-operative Court, which proceedings have been decided against the petitioners/land owners. Those orders are also challenged in the present writ petitions.

(3.) During the pendency of these petitions, it has now come on record that because of the representations received from different quarters the State initiated enquiry. In that enquiry it has been found that the subject auction conducted by the officials of the Bank was fraudulent. The State, therefore, issued directions to the Bank to initiate appropriate proceedings against its erring officials. It is also matter of record that the Bank has acted upon that direction of the State Government and has proceeded against the erring officials on the assumption that the auction in question was fraudulent.