SAT PAL PURI Vs. UNION OF INDIA

JUDGEMENT

(1.) The controversy here is with regard to two plots of evacuee urban agricultural land in Hansi. Theses plots being Nos. 10 and 12. At an auction held on February 12, 1956 the respondent Kishan Chand purchased plot No. 10 for a sum of Rs. 1800/- and two days later i.e. on February 14, 1950 he purchased plot No. 12 for Rs. 6300/-. Out of the total sale consideration for these two plots Kishan Chand paid sum of Rs. 4720/- thus leaving behind a balance of Rs. 3380/-. The Manging Officer vide his order of October 13, 1965 served notice upon Kishan Chand to pay this amount within 15 days. On his failure to do so the Managing Officer vide his order of October 7, 1966 cancelled the auction in favour of Kishan Chand and directed that the land be resold by public auction.

(2.) On appeal time for deposit of the amount due in respect of the said two plots of Kishan Chand was extended by the Regional Settlement commissioner but as no payment was made this appeal was, therefore, dismissed on October 24, 1967.

(3.) Kishan Chand then approached the Chief Settlement Commissioner and this Officer too granted him further time to deposit the balance of the auction money but here again he did not do so, and his revision petition was thus eventually dismissed on April 25, 1968.