- (1.) The matter comes up for final hearing/disposal in sequence of the order passed by me on 9.8.1994.
(2.) The petitioner Society was established for various charitable objects including building of a Stadium. The State Government allotted a piece of land measuring 9 bigha 1 biswa in front of law courts, Deedwana on 9.11.1960. The said communication is Annex. 1.
(3.) A patta was also issued under the seal and signatures of the Administrator, Municipal Board and permission for raising construction was also given. A civil suit came to be filed against the petitioner and an injunction was issued and thus, the raising of the construction was stayed. The said suit was dismissed on 9.1.1976. Whereafter an appeal was filed, which was also dismissed. Since considerable time had been lost in the process, an application was again moved for seeking permission for raising construction and the same was granted on 11.10.1983. Some construction was raised thereafter. The dispute again started with a College. The Collectpr issued a stay order. The matter remained pending there till 1988. permission was again applied and was extended by the Director, Local Bodies on 29.7.1992, there were representations again and on an application dated 5.9.1992 the Executive Officer forwarded the matter to the Sports Council vide Annex. 4. The Director, Local Bodies stayed the order dated 29.7.1992 and the petitioner was ordered to appear before him vide Annex.5.;