- (1.) The controversy in this case pertains to the legality of the directions issued by the Financial Commissioner, Haryana vide order dated 29th May, 2014 [P-2] purportedly to protect the Gram Panchayat land in ROR No. 39 of 2004-05 [Prem Chand & Ors. Vs. Baaj Mohammed & Ors.] and failure of the District Administration in giving effect to those directions.
(2.) The Financial Commissioner found that shamlat-deh land which vests in the Gram Panchayat had been misappropriated by some residents/proprietors of the village in collusion with the officials. He, thus, issued the following directions to the Deputy Commissioner, Yamuna Nagar:- "[i] To identify officials who were complicit in these action, and get appropriate disciplinary proceedings initiated against them for imposition of a major penalty on them. [ii] Registration of a criminal case may also be explored to identify any mala-fide action and collusion on part of the officials concerned and initial applicants concerned of the partition proceedings; [iii] To also ensure that the Gram Panchayat gets appropriate rental value for the land thus un-authorisedly occupied by the petitioners for the period of such illegal occupation".
(3.) Since the authorities took no action in the matter, that the petitioners have sought implementation of the F.C.R's order as well as registration of FIR against the private respondents.;