S.S. Saron, J. - (1.) CM No. 8479 of 2016 Civil Misc. application has been filed for placing on record Society Registration Certificate (Annexure P16) issued on 15.03.2000 at Chandigarh; the Memorandum of Association of National Anti Corruption Council (Annexure P17); and the details of members (Annexure P18) of the National Anti Corruption Council (Annexure P17); besides, it is prayed that filing of certified copies of Annexures P16 to P18 and filing of true typed copies of Annexures P17 and P18 attached with the CM application be dispensed with. CM application is allowed and Annexures P16 to P18 are taken on record subject to just exceptions. Filing of certified copies of Annexures P16 to P18 and filing of true typed copies of Annexures P17 and P18 attached with the CM application are dispensed with. CM application stands disposed of. CWP No. 13991 of 2016
(2.) The writ petition has been filed by the petitioner Anand Kant Bhatia in the nature of public interest. The petitioner states that he is President of the National Anti Corruption Council ('Council' - for short) and also the Chairperson of Vigilance Committee (relating to Bhartiya Janta Party), Badhkhal Constituency, Faridabad. He is a social worker and involved in various kinds of social activities in District Faridabad as well as in the State of Haryana. He claims to have revealed a number of such activities where corruption was involved. He is well aware about the corrupt activities of the officials of Municipal Corporation, Faridabad as well as misrepresentation by the private respondents. This fact was brought to the knowledge of the official respondents and resultantly, the sub division of plots that were earlier got validated were revoked by the Commissioner, Municipal Corporation, Faridabad (respondent No.3). The order of revocation of sub division of plots was challenged by the private respondents in the court of Commissioner, Gurgaon Division, Gurgaon (respondent No.2). The latter passed the order dated 04.09.2015 (Annexure P10) and subsequently the impugned order dated 03.05.2016 (Annexure P11) was passed by the State Government (respondent No.1).
(3.) On the last date of hearing, the petitioner was asked to submit the resolution book of the Council of which he is the State President and also the resolution appointing him as the Chairman of the Council, besides, complying with the other requirements as laid down by a Division Bench of this Court in the case of Ajaib Singh and another v. State of Punjab and others, CWP No. 15987 of 2013 decided on 26.07.2013 . In fact, a mention of the said decision was raised as a ground of objection by the Registry of this Court at the time of examining the petition filed by the petitioner. However, in response to the said objection raised by the Registry, it was stated that the petition is maintainable and it be put up before the Bench as it is.;