AMARJEET SINGH AND ORS Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this common order, Crl. Misc. Petitions viz. CRM M- 784 of 2011 and CRM M-13331 of 2012 are being decided together as the same arise out of FIR No. 288 dated 20.12.2008.

(2.) Both the aforementioned petitions have been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No. 288, dated 20.12.2008, under Sections 7, 10, 55 of the Haryana Development & Regulation of Urban Areas Act, 1975 (hereinafter referred to as the "Act") registered at Police Station Taraori, District Karnal and subsequent proceedings arising therefrom.

(3.) Brief facts of the case are that District Town Planner, Sonepat, wrote a letter to the Superintendent of Police, Karnal, stating that the petitioners had contravened Section 7(i) of the Act by selling land, measuring more than 1000 square meters, as plots without obtaining a licence from the District, Town and country Planning Department, Haryana, Chandigarh, as required under Section 3 of the Act and therefore, the petitioners had committed an offence punishable under Section 10 of the Act. On the basis of this letter, First Information Report was registered and a challan was presented before the Trial Court.