JANKI DASS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been treated as Public Interest Litigation (PIL) on account of the issue raised in the earlier nature of proceeding qua houses owned by the Government of India in custody of the Cantonment Board which have been transferred by the occupants allegedly on the pretext that they were selling the debris of the superstructure only. The legitimacy of these sales was seriously disputed by the Cantonment Board. The documents of transfer had infact been registered with the Sub Registrar.

(2.) TAKING into consideration the seriousness of the matter, the inquiry was entrusted to the CBI. We may add that prior to the matter being converted and examined as PIL, an interim order was passed staying the operation of Instructions dated 6.2.2009 (Annexure -P -5) with a specific direction that no sale by any of the occupants of the houses of the Cantonment Board, Ferozepur Cantt. in favour of any third party shall be made till further orders.

(3.) THE CBI has thus, to forward its recommendation with the appropriate materials to the concerned authorities for necessary action in accordance with law.