PANCHSHEEL SEEDS Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Cm No. 5400-LPA of 2017 in LPA No. 2428 of 2017

(2.) Civil Writ Petition No. 1003 of 2014 was filed by the appellant herein seeking a writ of certiorari to quash the auction notice issued by Sub Divisional Officer (Civil), Jhajjar, dated 16.01.2014 for auction of the property of the appellant. A further writ of mandamus was claimed commanding the State-respondents not to auction the property of the petitioner-appellant described in the auction notice.

(3.) Civil Writ Petition No. 1004 of 2014 was filed by the private respondents seeking a writ of mandamus to command the State-respondents to auction the food grains and other perishable items and other properties of the appellants herein in terms of the order dated 07.11.2012 passed by this Court in Civil Writ Petition No. 20065 of 2012 and to make payment to the petitioners (private respondents herein) out of that sale proceeds towards the alleged outstanding dues against the appellants for purchase of the food grains.