CENTRAL BUREAU OF INVESTIGATION Vs. BRIJINDER RAI

JUDGEMENT

(1.) Cr.MP(M) No.836 of 2009.

(2.) In the State of Haryana to its scheduled caste members, the rural evacuee land, used to be sold in restricted auctions to such persons possessing less than five acres of land so as to complete his maximum five standard acres. A successful bidder was also required to deposit 12.5% of the bid amount towards the earnest money on the fall of hammer while the balance in 15 half yearly interest-free instalments.

(3.) Under the aforesaid scheme, three plots measuring (i) 36 kanals 12 marlas, (ii) 40 kanals and (iii) 71 kanals 7 marlas, were put to the restricted auction on 1.4.1982 by the then Naib Tehsildar, Gurgaon.