JAI NARAIN SINGH Vs. V P JOHAR

JUDGEMENT

(1.) This judgment disposes of Civil Writ Petition Nos. 3178 of 1980.

(2.) Reference to the facts has been made from Civil Writ Petition No. 3178 of 1980.

(3.) The petitioners have impugned the order of respondent No. 1 whereby he set aside the order of the Assistant Collector, Palwal, dated August 28, 1975, affirmed on appeal by the District Collector vide order dated March 31,1976 and in revision by the Commissioner Ambala vide order dated December 5, 1978, passed under Section 14-A(i) of the Punjab Security of Land Tenures Act (Act No. 10 of 1953) (for short 'the Act')