SURESH KUMAR Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) AFTER getting prior approval from Director Panchayats, Haryana vide order dated 12.1.1990, the Gram Panchayat put to auction 12 marlas of land, situated in Village Ding, District Sirsa. On 16.11.1990, the auction went in favour of the petitioner being highest bidder for an amount of Rs. 70,000/ -. That amount was deposited by him. Sale deed was executed on 12.3.1991. The petitioner was put in possession and he raised construction thereupon, by spending an amount of Rs. 99,980/ -. It was so mentioned in a report made by the Block Development and Panchayat Officer on 12.12.1989.

(2.) ABOVE said sale was put under challenge by respondent No. 5, stating that the auction was not conducted as per rules. Price paid is towards the lower side. No publication was done before effecting auction and the proceedings were conducted in a clandestine manner.

(3.) BEFORE conducting auction, proper publication was done through notice in a local newspaper. The Respondent further averred that at the time of auction, Jot Ram, Lal Chand, Ram Kumar, Ami Lal also offered bids. It was stated that Shiv Shankar Lal -respondent No. 5 (applicant) was also present as his house is situated next to the land in dispute. Each person gave bid by depositing Rs. 10,000/ - each with the authorised officer. It was further stated that besides above mentioned persons, Ram Kumar son of Nathu Ram of village Ding and Ram Partap, Gram Sachive were also present there.