MADHU @ MADAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is petitioner's prayer for the grant of agricultural parole to him which should be of six weeks period. Petitioner has averred that he owns land in Village Garhi Alawalpur, Tehsil and District Rewari and he is looking after agricultural operations in the said land. It is further averred that his mother is owner of the land. She has also filed sworn affidavit to the effect that her son i.e. the petitioner has been carrying out the agricultural operations in that land. He has further averred that his mother is an old woman and there is no other adult male-member in the family who can carry out agricultural operations in the land. His father is dead. They are agriculture based. Agriculture is the main stay of their life. In Jamabandi Annexure P/3 Bholi has been shown holding some share in land measuring 52 Kanals 2 Marlas.

(2.) RESPONDENTS declined the petitioner's prayer for the grant of agricultural parole saying that there is no agricultural land in his name or in the name of his father and the instructions of the Government are that no agricultural parole can be granted if the petitioner does not hold any land in his own name or in the name of his father.