BABU LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition is for quashing of FIR No.424 dated 25.9.2016 registered under Section 10 of the Haryana Development and Regulation of Urban Areas Act, 1975 at Police Station Model Town, Rewari.

(2.) The brief facts of the case are that the petitioners vide its sale deeds between June, 2010 to December, 2010 had sold their share out of the joint holding to different persons. Counsel for the petitioner has submitted that the petitioners have, in fact, sold their entire agricultural land in a compact block without reserving any land for the purpose of developing the street or any other amenities and, therefore, it was never sold for the purpose of carving out of plots. Counsel for the petitioners further submits that the District Town Planner, Rewari submitted a complaint to the police on 22.4.2010 and, thereafter, the FIR was registered on 25.9.2016.

(3.) Counsel for the petitioners has further argued that even till date the report under Section 173 Cr.P.C. has not been submitted before the Illaqua Magistrate.