November 15, 2018:
On Thursday, Haryana Governor gave sanction to prosecute former CM Bhupinder Singh Hooda in Associated Journal Limited case.
Hooda will be the first Congress leader to be prosecuted in the National Herald case.
Bhupinder Singh Hooda commented to this, "All this is politically motivated. The decision was taken by the entire authority and not one person. I have full faith in the judiciary."
Meanwhile, the Delhi High Court did not grant stay order in the AJL case (L&D office can go ahead with initiating the eviction proceedings).
JL-National Herald Panchkula land grab scam case, allegedly against Bhupinder Singh Hooda currently in the Punjab & Haryana High Court, is under investigation by the Central Bureau of Investigation (CBI) & Enforcement Directorate (ED).
The case pertains to Hooda's alleged role for misusing his position as then Chief Minister of Haryana to cause wrongful gains to the Associated Journals Limited (AJL) & corresponding loss to the Govt. of Haryana, by illegally allotting a govt. plot of land worth several crores rupees (billions) to AJL for INR 59 lakh (5.9 million).
In May 2016, the state vigilance bureau had registered a case against Hooda for cheating and corruption in allotment of land to the AJL in Panchkula by HUDA.
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