GRAM PANCHAYAT Vs. VIKARM SINGH

JUDGEMENT

(1.) Brief facts leading to the present contempt petition needs to be noticed.

(2.) It was on 20.2.2008, vide Annexure R-12, the State Government sought to auction of minor minerals, Sand, gravel in various districts including Village Chandiala, Hadbast No. 24 in respect of area measuring 195.13 acres situated in District SAS, Nagar. In pursuance of such tender notice, Respondent offered his bid of Rs. 100,000,00/ - and was found to be the highest bidder. State Government conveyed acceptance of the highest bid of the Respondent on 9.4.2008 vide Annexure R-16.

(3.) The Gram Panchayat has purportedly passed a resolution on 16.4.2008, Annexure R-13. As per the Gram Panchayat, 20 acres of land was lying vacant whereas some villagers were said to be in the illegal possession of the other land. In terms of the said resolution, the Respondent has deposited an amount of Rs. 3,38,462/ - vide receipt dated 16.4.2008 (Annexure R-17) and the similar amount vide receipt dated 6.8.2009 (Annexure R-18).