ISHWAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners are residents of village Janti Khurd, District Sonepat. They assail the order dated 02.09.1994 [P-5] whereby the State Government accorded its approval to the resolution passed by the Gram Panchayat of their village for the exchange of its land with that of respondent No. 3.

(2.) Before adverting to the facts, it may be noticed at the outset that this Court on 28.09.1994 stayed operation of the above stated Government order and further directed that the "possession not to be transferred".

(3.) On 22.05.1995, counsel for the parties were heard and stay was directed to continue which is operative till date.