- (1.) Heard learned Counsel for the parties. Leave granted.
(2.) Consequent upon the directions issued by this Court, followed by the orders passed by the High Court of Delhi, the properties belonging to the Appellant - M/s. Ekaashira Agritech Pvt. Ltd., and its subsidiaries, and sister companies, were sought to be sold through a tender notice published on 01.03.2014. In the instant tender notice, one of the land which was the subject matter of sale, was located in the revenue estate of village Harsola in Indore, Madhya Pradesh. The aforesaid land was described as an agricultural land measuring approximately 205.170 hectares. The tender notice fixed the reserved price thereof, at Rs. 82.50 crores. Despite the fact that there were a number of properties put to sale through the aforesaid tender notice dated 01.03.2014, and further notices for the same purpose thereafter, it is only the above land which is a subject matter of consideration insofar as the present controversy is concerned.
(3.) The attention of the learned Counsel representing the Committee was invited to the following observations which were contained in the counter affidavit filed on behalf of Respondent No. 3: "That as far as issuing NOC for effecting transfer of the lands in favour of the Petitioner is concerned, the Collector, Indore; has no reservations in doing the same, as far as the 'land in question' belongs to Golden Forest (India) Limited and the sale is completed between the parties concerned in a proper legal manner. However, at the same time the Collector seeks to reserve his right to claim interest of the Government/State (if any) on the land in question, if any dispute regarding its ownership, it is raised at a future date." Learned Counsel for the Committee in spite of the factual position indicated in the counter affidavit, as mentioned hereinabove, affirms that the land measuring 195.789 hectares which has been purchased by the Appellant, belonged exclusively to Golden Forest (India) Limited.;