SANTOSH KUMAR SAH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the parties.

(2.) THE private respondents have appeared and filed counter affidavit. A rejoinder thereto has been filed by the petitioner. The Bank Certificate holder is present.

(3.) ON the other hand, the counsel for the private respondents whose land has been sold submitted that the property is a valuable property and deliberately in the advertisement notifying proposed sale the area of land was given as 100 hectares instead 0.01 hectare. In other words, the area as advertised was about 250 acres instead of about 0.025 acres. Normally, no person would give a second thought to the sale proclamation in respect of land about 250 acres whereas if it was correctly specified as about 0.025 acres lot of people would have got interest. It is, therefore, submitted that the notification itseif being vitiated all proceedings stand vitiated. It is further submitted that because of this reason only one person turned up to protest and that too at a petty price of Rs.42,000/ -.