BALBIR SINGH CHAUDHARY Vs. HARYANA STATE

JUDGEMENT

(1.) BALBIR Singh Chaudhary, petitioner, has filed the present petition under Section 482 Cr.P.C. for quashing the FIR No. 395 dated 2.10.1996, under Section 10/75 of Haryana Development & Regulation of Urban Areas Act, 1975, registered in Police Station, Sadar, Ballabgarh with all consequential proceedings pending in the Court of Judicial Magistrate 1st Class, Faridabad. '

(2.) FIR No. 395 dated 2.10.1996, under Section 10/75, of HUDA Act. was registered in Police -Station, Sadar Ballabgarh at the instance of District, Town Planner (Enforcement) Faridabad who alleged as follows: -

(3.) IN the present petition, it has been alleged by the petitioner Shri Balbir Singh Chaudhary that vide registered deed dated 27.3.1996, he had sold and transferred lease hold rights in favour of M/s Wadhwa Engineering Company V -502, New Friends Colony, New Delhi. He has not divided the land into sub -plots but had sold the entire lessee rights to the Company vide registered sale deed the copy of the which is Annexure P -1. It was also alleged by the petitioner that whole of the area of 108 Kanals of agricultural land which was on lease with him has been transferred. Since there is no division of the land, therefore, the provisions of Section 7 of the Act are not attracted. The complaint does not disclose any cause of action, therefore, it should be quashed.