BALWANT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioners in this case complain that valuable public property situated in villages Mohanpur and Bodhni is being given on lease by the Panchayats without following the prescribed procedure of open auction. They pray that a writ of mandamus be issued to the respondents to conduct an open auction and that the minimum rate should be Rs. 6,000/- per acre per annum.

(2.) THE petitioners had initially filed a writ petition without impleading the persons, who are actually in possession.

(3.) THE case was posted before a Bench of this Court, to which one of us (J.L. Gupta, J.) was a party on August 4, 2000. On that day, the statements of Tara Chand, Gram Sachiv, Gram Panchayat, Bodhni, Randhir Singh Sarpanch, Gram Panchayat Village Bodhni and Gurmeet Singh, Sub Divisional Magistrate were recorded.