SHAUQIN SINGH Vs. DESA SINGH

JUDGEMENT

(1.) Ram Singh - originally a resident of District Lyallpur (now in West Pakistan), migrated to India in 1947 on the partition of the country. The Rehabilitation Department allottted to Ram Singh an area of land in Village Raipur Arain, District Jullundar in lieu of the land which Ram Singh was compelled to abandon. After the death of Ram Singh his sons respondents 1 to 3 complained to the Rehabilitation Department that Ram Singh was cultivating A grade land in District Lyallpur and was on that account entitled to allotment of A Grade land, he had been allotted in Village Raipur Arain C Grade land which was mostly Banjar Cadim unfit for cultivation and subject to river erosion. Respondents 1 to 3 in support of their application tendered certified extracts from Khasra-Girdwari for 1957-58 showing that the land allotted to Ram Singh was subject to river erosion. The Land Claims Officer held an enquiry and called for a report from the Revenue authorities. The Patwari of the village, the Kanungo-Tahsildar and the Assistant Commissioner verified the recitals made in the application and recommended the case of respondent 1 to 3 for allotment of other land. The Land Claims Officer cancelled the allotment of land to Ram Singh in village Raipur Arain and allotted in lieu thereof other land in District Hoshiarpur with "permanent rights". Respondents 1 to 3 took possession of the land and started cultivation. They installed wells and built houses on the land.

(2.) In 1959 the question the Land Claims Officer recommended to the Chief Settlement Commissioner that the previous order cancelling the allotment of land in favour of Ram Singh was made on the basis of "fabricated extracts from the Khasra-Girdwari". The Chief Settlement Commissioner by order dated September 20, 1962, cancelled the allotment of land to respondents 1 to 3 in District Hoshiarpur.

(3.) Respondents 1 to 3 then moved a petition before the High Court of Punjab under Article 226 of the Constitution for a writ quashing the order dated September 20, 1962 of the Chief Settlement Commissioner. To this petition the present appellants were on their own application impleaded as parties. They claimed that they had purchased the land allotted to Ram Singh from the original allottee of the land under the orders made by the Land Claims Officer.