AJENDER SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner prays for quashing the orders dated 31.5.2013, 16.8.2010 and notice dated 8.3.2010, Annexures P.8, 7 and 4 respectively directing him to deposit the outstanding dues in respect of Plot No.65 measuring 20'x85' in Anaj Mandi, Pipli, District Kurukshetra without giving specification of the amount and offering possession of the plot.

(2.) A few facts relevant for the decision of the controversy involved as narrated in the petition may be noticed. Respondent No.3 gave an advertisement in the newspaper in the year 1991 inviting applications from the public for purchase of plots in open auction in the Anaj Mandi Pipli. At the time of auction, no condition for charging of compound interest was in existence and no information about it was given to the participants.

(3.) We have heard learned counsel for the petitioner.