YUSUF Vs. STATE OF HARYANA

JUDGEMENT

(1.) Village Indri Nawabgarh and Meharka, Tehsil and District Nuh have single Gram Panchayat i.e. Gram Panchayat, Indri, Hadbast No.197. The petitioners are the residents of village Nawabgarh and approached this Court for seeking quashing of proposal dtd. 18/2/2020 (Annexure P-3) passed by Gram Panchayat Indri and approval dtd. 25/1/2021 (Annexure P-4) accorded by the State Government for sale of its shamlat land measuring 55 acres 0 kanal 6 marlas on the request of Union Home Ministry for the purpose of establishing the Central Industrial Security Force Unit (hereinafter referred to as 'the CISF') on the premise that the resolution passed by the Gram Panchayat is illegal because the reason being that their houses will be demolished in case the sale is allowed to be executed, the only road (rasta leading from Nawabgarh to Qutubgarh) which also lead to the District Headquarter would be closed, the students studying in the Government Middle School which is running near the abadi of the village would be in danger, the water chamber which is near the abadi of the village and is the only source of the water consumption of the villagers will also demolished and the village pond (Johar) which is used for water consumption for the live stock of the villagers will be affected.

(2.) This Court while issuing notice of motion passed the following order on 19/2/2021:-

(3.) Upon notice, the official respondents filed the reply and put on record the detailed facts which are infact, concealed by the petitioners.