RAMESH TULSIDAS BHATIA Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) BY the present writ petition which is under Article 226 of the Constitution of India, the petitioner is challenging the validity and legality of the order dated 28th April 1989 passed by the 1st respondent cancelling the Conveyance Deed dated 20th May 1985 issued in favour of the petitioner.

(2.) THE short question which requires consideration in the present petition is whether the State can, after conveying the plot of land in favour of a person, cancel the same by exercising power under section 33 of the Displaced Persons (Compensation and Rehabilitation) Act (hereinafter referred to as the said Act)

(3.) BRIEFLY stated the facts giving rise to the present petition are as under :