BISHAN SINGH Vs. CENTRAL GOVERNMENT AND ORS.

JUDGEMENT

(1.) THIS order will dispose of Civil Writs Nos. 174, 416 and 420 of 1961. The point for determination in all these petitions is the same.

(2.) THE Petitioners are various allottees of land who had obtained allotment of land in excess of what they were entitled to. The excess allotment was cancelled by the appropriate authority and they were offered to purchase this land at the fixed value. The value has been fixed at the rate of Rs. 675 per standard acre upto two standard acres and at the rate of Rs. 900 per standard acre exceeding two standard acres. The contention of the Petitioners is that they can only be asked to pay the price at the rate of Rs. 450 per standard acre and further that the land must be sold to them and none else. Reliance is placed on Rule 62 read with Rule 56 of the Displaced Persons (Compensation and Rehabilitation) Rules, 1955. It is not necessary to decide as to what Is the correct position under these rules because a complete answer to the petitions is furnished by Rule 69, which is in these terms: