RANJIT SINGH Vs. PUNJAB STATE

JUDGEMENT

(1.) Ranjit Singh alias Surjit has filed this petition under Articles 226 and 227 of the Constitution of India for the issuance of an appropriate writ, order or direction, calling in question the legality and propriety of the action of respondent No. 2 in declaring 14.84 standard acres of petitioner's land as surplus and the orders of respondent No. 2 dated October 19, 1960, June 10, 1961, and September (sic).

(2.) The only contention that was raised before me by Mr. M.S. Jain, learned counsel for the petitioner, was that only 13-9-1/4 standard acres could be declared surplus and not 14-13-1/2 standard acres as 13-3/4 standard acres could be declared surplus and not 14-13-1/2 standard acres as 13-9-3/4 standard acres of and was banjar qadim and in view of the Bench decision of this Court in Shri Nemi Chand Jain V. The Financial Commissioner, Punjab and another, 1964 66 PunLR 278, it could not be taken into consideration while declaring the land of the petitioner as surplus.

(3.) After hearing the learned counsel for the parties and after giving my thoughtful consideration to the entire matter, I am of the view that this petition deserves to be dismissed.