BIMLA DEVI Vs. FINANCIAL COMMISSIONER HARYANA

JUDGEMENT

(1.) This case has been taken up through Video Conferencing via Webex facility in the light of Pandemic Covid-19 situation and as per instructions.

(2.) As per pleadings on record petitioner purchased Plot No. 22, Yojna No. 41, Patel Nagar, Hisar pursuant to an auction process conducted by the Improvement Trust, Hisar in the year 2012.

(3.) Challenge in the instant petition is to the order dtd. 27/12/2018 (Annexure P-7) passed by the Commisioner, Municipal Corporation, Hisar in terms of which the plot in question stands resumed. Furthermore, the amount deposited by the petitioner along with the security amount also stands forfeited.