ROOP LAL Vs. FINANCIAL COMMISSIONER HARYANA

JUDGEMENT

(1.) Property No. 734/1 situated at Panipat was allotted to one shri Balwant Singh and Company on 1-5-1947 at a rent of Rs 1.69 per month.

(2.) The said property was used for running a fuel depot. It is not in dispute that M/s Balwant Singh and Company was a partnership firm of which one comrade Balwant Singh and the appellant were the two partners. It appears that they were also occupying Property No. 734-A jointly. On 8-5-1956 they separated. Property No. 734-A came to the share of Comrade Balwant Singh and the property in question in this case being No. 734/1 continued to be enjoyed by the appellant.

(3.) On 1-1-1968 the appellant made an application to the Regional settlement Commissioner, Jullundhur for the transfer of the said property to him. After a report was obtained by the Managing Officer (Transfer) by his order dated 19-6-1968 he declined to transfer the said property to the petitioner on payment of its reserved price. It was held that the property could be transferred to the appellant only on market value. Being aggrieved the appellant filed an appeal before the authorised Settlement Commissioner but without success. Thereafter a revision was filed before the Chief settlement Commissioner, Jullundhur.