LAWS(P&H)-2016-5-42

SARDOOL SINGH Vs. STATE OF HARYANA

Decided On May 23, 2016
SARDOOL SINGH Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) The controversy pertains to the alleged non -observance of transparency in the auction of more than 60 acres of its land by the Gram Panchayat of Theh Newal, Tehsil Guhla, District Kaithal.

(2.) The petitioner relies upon an inquiry report dated 6.4.2016 submitted by the Additional Deputy Commissioner, Kaithal pursuant to the directions issued by this Court on December 07, 2015 in CWP No.25506 of 2015 wherein it has been found that the auction of the land held on 1.9.2015 was admittedly illegal and the alleged auction was conducted secretly to give undue benefit to a set of persons.

(3.) Be that as it may, the petitioner's case is that fresh auction is scheduled to be conducted by the new Sarpanch on 24th May, 2016.