KRISHAN LAL Vs. PRESCRIBED AUTHORITY

JUDGEMENT

(1.) A petition was filed under Section 18(6) of the Haryana Ceiling on Land Holdings Act, 1972, for deciding the reference made by the Prescribed Authority-cum-SDO(C), Dabwali, vide order dated 17.8.2001, whereby, the authority has recommended the cancellation of the allotment in favour of the petitioners in ROR No. 91 of 2001-2002.

(2.) THE said case came up for hearing on 13.5.2002, wherein learned DDA on behalf of the State had requested to allow to file the revised petition for filing a fresh one. His request was granted by this Court vide order dated 13.5.2002.

(3.) THE Prescribed Authority, Dabwali, vide his order dated 26.2.1981, allotted the said surplus land to respondents No. 1 to 3, namely; Krishan Lal, Amar Chand and Subeg Singh. They filed an application dated 9.11.1999 for taking possession of land before SDO(C)-cum-Prescribed Authority, Dabwali. They also filed CWP No. 13003 of 2000 in the Hon'ble High Court, wherein directions were issued to dispose of the application in accordance with law within two months from the date of receipt of copy of order dated 19.7.2001.