NIRMAL SINGH Vs. FAQIR SINGH

JUDGEMENT

(1.) APPELLANTS Nirmal Singh, Avtar Singh and Mukhtiar Singh, who are purchasers of the land in dispute from Keser Singh (respondent No. 3 in the writ petition), have filed the instant Letters Patent Appeal against the judgment dated 19.8.1992 passed by the learned Single Judge, whereby the writ petition filed by Faqir Singh (respondent No. 1 herein) for setting aside the order dated 18.5.1977 passed by the Chief Settlement Commissioner, Punjab; order dated 6.5.1980 passed by the Financial Commissioner, Revenue & Secretary to Govt., Punjab; and order dated 10.12.1979 passed by the Chief Sales Commissioner, Ludhiana, was allowed and the aforesaid orders were set aside.

(2.) IN the present appeal, the dispute is with regard to only one killa number bearing No. 23//21 measuring 7 kanals 8 marlas.

(3.) IN the meanwhile, on 26.1.1971 the Rehabilitation Department had allotted 221 kanals of land to Keser Singh, who was a displaced person against his verified claim under the provisions of Displaced Persons (Compensation and Rehabilitation) Act, 1954 (hereinafter referred to as 'the Displaced Persons (Compensation and Rehabilitation) Act'). The actual possession of the land allotted to him, was delivered to him vide report No. 158. The said land included land comprising in killa No. 23//21, the possession of which was never taken by respondent No. 1. Subsequently, in the year 1972, said Keser Singh, sold the said land, including the disputed killa number, to Ajnar Singh, father of the appellants and delivered physical possession to them.