SHANTI DEVI Vs. JAIWANTI SHEOKAND AND OTHERS

JUDGEMENT

(1.) The petitioner impugns Annexure P-2 which is only a notice seeking declaration from the petitioner under Section 9 of the Haryana Ceiling on Land Holdings Act, 1972.

(2.) In view of the fact that merely a notice had been issued to the petitioner which he was required to answer and for the reason that lack of such information has deprived the prescribed authority of an opportunity to examine the stand of the petitioner, I am of the opinion that no case for indulgence under extra ordinary jurisdiction of this Court under Articles 226/227 of the Constitution of India has been made out.

(3.) Hence, dismissed.