JASWANT SINGH Vs. ASTHAN DERA UDASSIAN AND ANOTHER

JUDGEMENT

(1.) This revision petition under Article 227 of the Constitution of India has been filed by one Jaswant Singh son of Gurdev Singh, resident of village Manauli, Tehsil and District Mohali against order dated 14.7.2015, passed by the learned Additional District Judge, SAS Nagar, Mohali.

(2.) Brief facts of the case are that respondent no.1 Asthan Dera Udassian Murti Baba Siri Chandji, village Manauli, Tehsil and District Mohali through its Mahant Biram Dass Chela Sewa Dass filed a petition under Section 34 of the Indian Trust Act, 1882 against the General Public seeking permission to sell land measuring 36 bighas 18 biswas situated in village Manauli, now falling in Sector 82, Mohali. It was stated that all the owners / khewatdars of village Manauli have already sold their lands to Janta Land Promoters for development of Industrial Sector 82. Land of the Dera has become sandwiched/ Marooned. No path is available to reach the said land and the said land cannot be utilized for any worthwhile purpose. Janta Land Promoters have developed land in Sector 82 and have carved out plots around the suit land. Hence, it will be in the interest of justice if the applicant is allowed to sell the said land on the market rate. The applicant undertook to purchase some other land in the name of the Dera after selling the said land.

(3.) Notice was issued to the General Public through publication in Daily 'Tribune' Chandigarh. None appeared on behalf of the General Public.