KARNAIL SINGH Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) A bid given by the petitioner was accepted on 7.3.1989 to purchase a commercial plot measuring 60x100 sq.ft. in residential sector, Anupgarh in pursuant to the auction conducted by Executive Officer, Mandi Development Committee, Hanumangarh. The petitioner deposited the requisite amount of Rs. 1,68,000.00 on 16.3.1989 and on the same day submitted an application to hand over possession of the plot concerned.

(2.) It is alleged by the petitioner that though he submitted number of applications to the respondents to hand over possession of the plot but no action was taken by the respondents for one or other reason. The petitioner ultimately in the year 1993 again approached to the respondents for delivering possession of the plot but the respondents instead of handing over possession asked the petitioner as to why he has not taken possession of the plot so far.

(3.) The petitioner by a communication dated 23.4.1993 communicated to the respondents that there was no error on his part in getting possession of the plot as he deposited entire amount for purchase of the plot on 16.3.1989 itself but no action was taken by the authorities concerned to deliver the possession. It was then informed to the petitioner that the plot of the land which was sought to be sold to him as a consequence of auction taken place on 7.3.1989 was again placed for resale and the same was sold to Shri Rajendra Kumar son of Gauri Shankar resident of Ganganagar on 2.3.1990. The petitioner in the circumstances urged to the respondents to hand over possession of the plot which was sought to be sold to him or in alternative to allot a land of equivalent value.