CHANDU LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY this order I dispose of four Civil Revisions Nos. 4634 (Chandu Lal v. State of Haryana), 4635 (Mahabir and others v. State of Haryana and others), 4636, (Ram Partap v. State of Haryana) and 4656 (Jagpal v. State of Haryana), all of 1997, as common questions of law and facts are involved in these revisions.

(2.) THESE revisions have been filed under Article 226 of the Constitution of India r/w Section 115, CPC. The challenge in these revisions has been given to the order dated 30.5.1997 but after hearing the counsel for the parties, I am of the opinion that the intention of the petitioners in all the cases was also to give challenge to the order dated 2.1.1997. In these circumstances, I am looking at the propriety of both the orders dated 2.1.1997 and 30.5.1997.

(3.) COUNSEL for the petitioners submits that the earlier application was dismissed on technical reasons vide order dated 2.1.1997. In the second application, the petitioners have given their specific shares and, in these circumstances, it was obligatory on the part of the Collector to proceed according to Section 28-A of the Act.