PARMINDER SINGH Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) On 20th December, 1996, a notification under Section 14 of the East Punjab Holding (Consolidation and Prevention of Fragmentation) Act, 1948 was issued in respect of revenue estate in the village of Khera Kalan, Delhi. Subsequent thereto, the repartition was effected during the period 7th December 1999 to 10th December, 1999.

(2.) The grandfather of the petitioners herein, namely, Mr. Khazan Singh was a recorded co-bhumidar in respect of land measuring 94 bighas 9 biswa in the said village. His undivided share in the said land was 1/3. Mr. Khazan Singh died on 1st October, 1994.

(3.) On 8th February, 1995, the petitioners on the basis of will dated 4th July, 1994 applied to revenue authorities for mutation of assets/holding in their favour. The said application was moved before the notification under Section 14 of the East Punjab Holding (Consolidation and Prevention of Fragmentation) Act, 1948 was issued. This application was allowed and mutation was made in the revenue records in favour of the petitioners on 17th December, 1999 i.e. few days after the re-partition was implemented during the period 7th December, 1999 to 10th December, 1999.