STATE OF HARYANA Vs. DHARMENDER SINGH

JUDGEMENT

(1.) This order will dispose of Civil Revision Nos. 3279 of 2006 and 3280 of 2006 since the facts and controversy involved in both is common. For facility of reference facts are being taken from Civil Revision No. 3280 of 2006.

(2.) The present revision petition has been filed by the State of Haryana challenging the order passed by the learned District Judge, Bhiwani whereby an application under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure filed by the plaintiff has been allowed.

(3.) The brief facts of the case are that the State of Haryana formulated a new policy for allotment of liquor vends for the sale of Indian Made Foreign Liquor, beer and country made liquor for the year 2006-2007. Whereas earlier the allotment of vends was made by open auction to the highest bidders, in the present policy the allotment was to be made by draw of lots. Accordingly, applications were invited from the general public throughout the State of Haryana for allotment of the vends upto 11.3.2006. The draw of lots was to be held on 17.3.2006. Even after the completion of the entire process some vends of country made liquor in various districts of the State including District Bhiwani remained unallotted.