DINA NATH Vs. HARYANA FINANCIAL CORPORATION

JUDGEMENT

(1.) DINA Nath, Sat Pal and Dutt Raj petitioners have filed the present writ petition under Articles 226 and 227 of the Constitution of India for the issuance of appropriate writ for the quashment of notices dated 5. 4. 1996 (Annexures P1 and P2) issued by respondent No. 5, Tehsildar, Karnal, and the letter/order dated 27. 11. 1995 (Annexure P3) issued by respondent No. 2, i. e. the Managing Director Haryana Financial Corporation. They have further prayed that respondents Nos. 1 to 5 be restrained from recovering the alleged amount mentioned in Annexures P1 and P2. They have also prayed for the quash-ment and setting aside the sale of Rice Mill in question known as Singla Rice Mills in favour of respondent No. 6 M/s N. D. Enterprises, being illegal and ultra vires and without jurisdiction. Also prayer has been made to declare that the petitioners are not likable to pay any amount other than deducted on 14. 2. 1990, i. e. , the date when the unit in question was sold to M/s Chadha and Co.

(2.) IT is alleged by the petitioners that in the year 1986 a partnership firm under the name and style of M/s Single Rice Mills was formed by nine partners in all. Out of the nine partners, one Shri C. B. Singla son of Balak Ram was its Managing partner. He was resident of 261, M. I. G. old Housing Board Colony,

(3.) WITH the above main allegations, the petitioners have prayed for the issuance of the writs/directions as prayed for in the writ petition.