- (1.) Heard counsel for the parties.
(2.) The allegation of the petitioner is that land has been purchased under coercion and the villagers are being threatened day in, day out for selling their lands to the private entrepreneur, who is bringing up a cement factory there. The further allegation is that they have built a wall and the villagers have been rendered as prisoners and all these are happening with the connivance of the Deputy Commissioner of the district.
(3.) The allegations, if true, are of a very serious nature and require to be investigated/enquired. This Court is of the view that a Court-Commissioner should be appointed to look into the allegations and apprise this Court about the actual situation obtaining on site. Both the parties agree that Mr.Menhendra Singh Chhabra, a lawyer practising in this Court, be appointed as Court-Commissioner.;