BHOLA HARDIAL Vs. KURRA RAM WASU MAL

JUDGEMENT

(1.) THE petitioners, Bhola and Ran Pat, have approached this Court under Article 227 of the Constitution on the following allegations.

(2.) THE petitioners claim to have been tenants of agricultural land measuring about 307 kanals and 8 marlas on 16-7-1959, when they moved on an application before the Assistant Collector, 1st Grade, Bhiwani under section 18 of the Punjab security of Land Tenures Act for the purchase of the land mentioned above.

(3.) RESPONDENTS 1 to 3 in this Court contested the application on the ground that they were small land-owners; in the alternative, it was also pleaded that the land in dispute had been reserved by them. The Assistant Collector, 1st Grade upheld the petitioner's claim on all the points and allowed their application on 17-8-1960. In accordance with that order, the petitioners state, that, they actually deposited the first installment of Rs. 1348. 75 np. within the stipulated period. Their claim is that on making the said deposit, they became the owners of the land in dispute. Mutation of ownership is also claimed by them to have been sanctioned by the tehsildar in their favour.