RAM PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners had earlier filed CWP No.4865 of 2019 while replying upon the policy of the Government of Haryana dated 16.10.2000 and resolution of the Gram Panchayat dated 14.12.2003 for the purpose of seeking a writ in the nature of mandamus for allotment of plots measuring 200 sq. yards to the petitioners in the revenue estate of village Chandla Dungarpur. The said writ petition was got dismissed as withdrawn by the petitioners on 25.02.2019, with the following order:- "Twenty Four (24) petitioners are stated to be residents of village Chandla Dungarpur, Tehsil Pachgaon, District Gurugaon. They are claiming the allotment of plots measuring 200 sq. yards each in view of resolution dated 14.12.2003, (Annexure P5) passed by the Gram Panchayat in the light of Rule 8.3 of the Punjab Village Common Land (Regulation) Rules, 1964, which concededly stands omitted since the year 2008. After arguing for some time, counsel for the petitioners prays for permission to withdraw the instant petition with liberty to file a fresh petition with better particulars and relevant provisions- any Policy, showing their entitlement. Dismissed as withdrawn with aforesaid liberty."

(2.) The petitioners have again approached this Court by way of this petition with the same prayer made earlier in CWP No.4865 of 2019. The petitioners have not referred to any new policy and have rather referred to Rule 12 of the Punjab Village Common Lands (Regulation) Rules, 1964 (hereinafter referred to as the "Rules"), which is reproduced as under:- 12. Purposes for which land may be sold. Sections 5 and 15 (2)(f).-- (1) A Panchayat may, with the previous approval of the State Governmn3et, sell land in shamilat deh vested in it under the Act for -- (i) the purpose of constructing affordable houses by Government agency or Government owned Companies or Board or Corporation for the inhabitants of the concerned village or office, building of Panchayat Samiti, Zila Parishad or of any Government department, Government owned companies and Public Sector Undertakings, at the rate not less than the floor rates notified by the State Government from time to time. (ii) the purpose of setting up infrastructure facilities, educational institutions, Special Economic Zone Projects and Industrial Development, units of public utility nature as may be approved by the State Government to be for the benefit of inhabitants of the village at the rate not less than the market rate; (iii) the purpose of residence to the inhabitants of the village not less than the floor rates notified by the State Government from time to time for a size of a plot to an individual not exceeding 250 square yards: Provided that the vendee shall not sell or dispose of the land in any other manner whatsoever, before the expiry of a period of twenty years from the date of the sale: Provided further that land shall revert back to the Gram Panchayat if it is used for the purpose other than it was sold: Provided further that the State Government may impose such other terms and conditions as it may deem fit for such sale: ***** Provided further that not more than twenty-five percent of the total land in shamilat deh shall be allowed to be sold. (2) Where it is proposed to sell the land in shamilat deh under sub-rule (1), the Panchayat shall forward to State Government a copy of its resolution passed by a majority of the three-fourth of its members proposing to sell the land through the Deputy Commissioner stating- (a) the area and location of the land proposed for sale; (b) the estimated income from the sale; (c) the reasons as to why the Panchayat wants to sell the land and the plans for utilization of the income from the sale. (3) The publicity for sale of land in shamilat deh by auction shall be made by the Deputy Commissioner in accordance with the procedure laid down in sub-rule (10) of rule 6 on receipt of the approval of the State Government who shall also decide whether the land shall be sold in one or more lots and the officer who shall be present at the time of auction: Provided that nothing contained in this sub-rule shall apply to the sale of shamilat land for the purposes specified in clause (i) and (ii) of sub-rule (1). (4) The Gram Panchayat may with the prior approval of the State Government, sell its non-cultivable land in shamilat deh to the inhabitants of the village who have constructed their houses on or before the 31st March, 2000, not resulting in any obstruction to the traffic and passers-by, along with open space upto 25% of the constructed area or an appurtenant area upto a maximum of 200 square yards at not less than collector rate, floor rate or market rate, whichever is higher."

(3.) Although learned counsel for the petitioners has submitted that the resolution was passed by the Panchayat in the year 2003 in terms of the policy of the year 2000 and Rule 8.3 of the Rules was omitted in the year 2008, therefore, the right to purchase the property in question, being unauthorized occupants, had crystalized before omission of Rule 8.3 in the year 2008 but in the alternative, it is submitted that Rule 12(4) of the Rules empowers the Gram ***** Panchayat to sell its non-cultivable land in shamlat deh to the inhabitants of the village who have constructed their houses on or before the 31st March, 2000, therefore, the resolution passed by the Gram Panchayat deserves to be given effect to. We have heard learned counsel for the petitioners and perused the record with their able assistance.