THE GRAM PANCHAYAT Vs. DALBIR KAUR AND OTHERS

JUDGEMENT

(1.) This order shall dispose of Letters Patent Appeals No. 358, 359 and 360 of 2012, filed by Gram Panchayat, Village Hijarawan Kalan, Tehsil Fatehabad, District Hissar. LPA No. 358 of 2012 has been filed against the order dated 26.4.2011, passed by the learned Single Judge, whereby the writ petition (CWP No. 7259 of 1988) filed by Dalbir Kaur (respondent No. 1 herein) was allowed and the order dated 8.10.1987, passed by the Chief Settlement Commissioner, Haryana, cancelling the allotment in favour of her vendor was set aside.

(2.) LPA Nos. 359 and 360 of 2012 have been filed against the common order dated 20.8.2010, passed by the learned Single Judge, whereby the writ petitions (CWP Nos. 2116 and 2117 of 1988) filed by Dalbir Kaur (respondent No. 1 herein) were allowed and the separate orders dated 8.10.1987, passed by the Chief Settlement Commissioner, Haryana, cancelling the allotment in favour of her vendors, were set aside.

(3.) Though there is delay of 280, 559 and 529 days in filing these appeals and the appellant has filed applications (CM Nos. 937-LPA, 940-LPA and 943-LPA of 2012) for condoning the delay, yet we have heard learned counsel for the appellant on merits, and gone through the orders, passed by the learned Single Judge as well as the orders passed by the Chief Settlement Commissioner.