LAWS(P&H)-1970-11-62

RAM KUMAR Vs. FINANCIAL COMMISSIONER

Decided On November 06, 1970
RAM KUMAR Appellant
V/S
FINANCIAL COMMISSIONER Respondents

JUDGEMENT

(1.) This order shall dispose of Civil Writ petition Nos. 788 and 2824 of 1970 as the facts in the two cases are materially the same. Any differences of minor detail do not seem to affect the ultimate decision of either case. In both these cases, orders passed by the Revenue Officers of the State of Haryana, respondent Nos. 1 to 3, during surplus area proceedings under the Pepsu Tenancy and Agricultural Lands Act, 1955 (hereinafter briefly referred to as 'the Act') have been challenged.

(2.) To avoid confusion I would give the facts of Civil Writ No. 2824 of 1970 in this Order.

(3.) In Ranjit Singh's case it was held as follows :-