BABBAR BHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) THREE writ petitions filed in this Court, question the allotment of industrial plots in Industrial Estate, Bhiwani to the successful allottees, on the ground that the same are vitiated by nepotism, favouritism and total lack of a fair and transparent procedure that could ensure fairness and objectivity. It is alleged that the successful allottees are relatives/friends and protigi of politicians and bureaucrats. They had, therefore, succeeded in getting the allotment, not on the basis of merit but because authorities allowed them to steal march over the better candidates available. This, according to the petitioners, amounts to distribution of largesse, as the recipient of plots were less meritorious and no comparative criteria to evaluate claim of all those, who applied for allotment of plots, has been followed. It is prayed that since the entire allotment stands vitiated, the allotment letters issued be cancelled and an inquiry be ordered.

(2.) PETITIONERS ' challenge to the mode of allotment, questioning the procedure followed by the authorities, makes it imperative for us to first notice the broad parameters laid by the Hon'ble Supreme Court regarding distribution of public property to private individuals, so that on the touchstone of the same, we are able to evaluate the allotment of plots made, in the factual backdrop pleaded in these writ petitions.

(3.) IT has been held in the case of Sachidananda Pandey v. State of W.B., (1987)2 SCC 295 that :