JOGINDER SINGH (SINCE DECEASED) Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners have approached this Court, seeking quashing of order dtd. 15/2/2018 (P-2) passed by Asstt. Collector Ist Grade-cum-DDPO, Yamuna Nagar and order dtd. 27/3/2019 (P-3) passed by Collector, Yamuna Nagar, District Yamuna Nagar and order dtd. 24/11/2020 (P-4) passed by Commissioner, Ambala Division, Ambala.

(2.) Learned counsel for the petitioners contends that the impugned orders have been passed merely on the ground that the petitiones have not deposited the penalty of Rs.4000.00 per acre from the year 2009. Learned counsel for the petitioners at the very outset has referred to Full Bench judgment of this Court in a case of Ranjit Singh vs. State of Haryana and others, 2012 (2) R.C.R (Civil) 353 to contend that on the ground of non payment of penalty, the Collector cannot dismiss the appeal.

(3.) On asking of the Court, Mr. Hitesh Pandit, Addl.A.G. Haryana accepts notice on behalf of respondent-State.