KIRPAL SINGH Vs. KAMLA DEVI

JUDGEMENT

(1.) This appeal has been filed by legal heirs of the subsequent purchasers challenging the judgment of Division Bench dated 21.04.2010 of the Punjab and Haryana High Court in LPA No.55 of 2010 by which the appeal filed by the legal heirs of land owner has been allowed setting aside the judgement of learned Single Judge by which he directed the prescribed authority to include the area sold to the appellants within the permissible area of the land holder.

(2.) Brief facts of the case giving rise to this appeal are: -

(3.) We have heard Shri Narender Hooda, senior Advocate for the appellants, Shri Pradeep Kant, senior Advocate, has appeared for the contesting respondents. We have also heard learned Counsel for the State of Haryana.