BHOJPUR KISHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) APPARENTLY , the issues have arisen of a public nature in the matter relating to transfer of land to Veer Kunwar Singh University. This is itself illustrated by an official document. The Indian Council For Agricultural Research, New Delhi by its communication of 6th April, 2004 (this is placed on record) instructed a Standing Counsel to the following effect: "Therefore, it is stated that in spite of this, the 10 ha land of KYK was transferred by Commissioner and Chairman, SCADA vide letter no. 295. dated 8.5.2000 to Veer Kunwar Singh University without consulting ICAR. Article IX, item 16 of MOU also states that "where disagreement persist" the matter may be referred to Director General, ICAR where decision shall be final and binding on two parties."

(2.) IN view of the statement of the Indian Council of Agricultural Research that a certain track of land was transferred by the Commissioner and Chairman, SCADA without consulting ICAR, prima facie implies that there has been arbitrariness in transfer of land.

(3.) THE decision of the Director General, Indian Council of Agricultural Research shall be awaited whatever it might be. It will be appropriate that the Director General, Indian Council of Agricultural Research takes a decision within six weeks from today. The parties concerned may be heard by the Director General before he takes a final decision.