KUNDAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order will dispose of Civil Writ Petition Nos. 5104 and 15861 of 2000.

(2.) THE five petitioners in Civil Suit No. 5104 of 2000 pray for the issuance of a writ in the nature of mandamus "directing the respondents to return the land .......as per the policy of the Government and not to dispossess them except in due course of law."

(3.) MR . Khunger, learned Counsel for the petitioners, submits that in the year 1962 seven acres of land was acquired by the Government for setting up brick kilns. After the completion of the Rajasthan Feeder Canal, the site was abandoned. The petitioners took possession. On 17.11.1999, the Government auctioned this land in favour of respondent No. 4 (the petitioner in Civil Writ Petition No. 15861 of 2000). His offer of Rs. 34,61,730/ - was accepted. The Counsel submits that in view of para -87 of the Standing Order No. 28 issued by the Financial Commissioner read with para -493 of the Punjab Land Administration Manual, the petitioners are entitled to the restitution of the land to them by paying "15 % less" than the compensation awarded to them in the year 1962.