DEVENDER KUMAR Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) The hearing of the case was held through video conference on account of restricted functioning of the Courts. Compassionate empathy should be one of the trait/quality of everyone manning a public office. The Constitution of India emphasizes that the public servants and other persons working in such offices are required to treat everyone equally irrespective of his caste, creed, religion or economic condition. The persons holding such offices are required to be more sympathetic and compassionate while dealing with downtrodden and uneducated persons.

(2.) The laws except the penal are enacted to regulate the ordinarily development of the society. The building Bye laws in particular are enacted to regulate planned development of the areas. This court has been compelled to make these remarks because after having examined the case file, the officials who dealt with the case of the petitioner failed to keep in mind what is expected from the official holding public offices and other similar posts. The public servants are engaged for the service of the public and not to rule over them.

(3.) The petitioner is in possession of a small building. He has constructed shops in front and is residing in the rear portion. The building is located in Tauru, District Mewat, one of the backward district in the State of Haryana. Tauru is a sub division. Haryana Wakf Board is owner of the land underneath the building. Way back in 1967-1968, there was litigation between the petitioner's father and the Punjab Wakf Board( predecessor of Haryana Wakf Board) which resulted into a settlement and his father agreed to pay Rs.5.00 per month as the lease amount.