JAIBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order will dispose of Civil Writ Petition 16186 of 1993 and 2413 of 1994 in which common questions of law and fact arise.

(2.) VILLAGE Nathupur (for short the village) is situated on the Delhi Border and on the highway between Jaipur and Mehroli. It falls in District Gurgaon in the State of Haryana. Land in this village has become prime property and colonizers have built modern colonies in the area one of them being Kutub Enclave which is on two sides of the aforesaid village. This colony has been promoted by one of the leading colonizers known as D. L. F. One side of the village abuts on the Delhi Jaipur Highway and on the other side is the Delhi Mehroli Highway. It is alleged by the petitioners and not disputed by the respondents that land measuring 4. 2 acres in this village was sold in November, 1989 for Rs. 64. 55 lacs, at the rate of Rs. 15 lacs, per acre. Translated copies of some of the sale deeds have been appended as Annexures P-2 and P-3 with the petition.

(3.) RESPONDENTS in their written statements have controverted the allegations made by the petitioners though it is admitted that the Gram Panchayats is keen to sell its land to the colonizer. It is submitted that the State Government has granted approval in accordance with law and that the petitioners have no right to challenge the sale sought to be made by the Gram Panchayat.