HARJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appellants are Plaintiffs 4 to 7 in Civil Suit No. 134 of 1997 which was filed in the court of the learned Senior Sub-Judge, Ludhiana. We need not trace the history of the case. The High court, while dealing with their case, opined thus:

(2.) We are informed that the dispute between the appellants and the heirs of Smt Sahib Devi has since been resolved by a compromise decree passed by the learned Civil Judge, Junior Division, Ludhiana on 28/9/1996. Since the dispute between the appellants and the heirs of Smt Sahib Devi has now been resolved by a compromise decree, it is for the appellants, as directed by the High court (supra) , to approach the Chief Sales Commissioner under the Package Deal Properties (Disposal) Act, 1976, (Defendant 2 for appropriate relief. On being so approached by an application, Defendant 2 shall grant relief to the appellants in the same manner as has been granted to the other oustees of Dholewal Village on whom ownership rights had been conferred in lieu of the land left by them in Dholewal Village and as per their entitlement as determined by the civil court in the compromise decree. The learned Chief Sales Commissioner shall decide the question of grant of relief on the basis of the compromise decree, after hearing all necessary parties. The learned Chief Sales Commissioner shall dispose of the matter within six months from the date on which an application is filed before him by the appellants.

(3.) The appeals are disposed of in the above terms. No costs.