NAND RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution and is directed against the orders of the Collector, Commissioner and the Financial Commissioner taking possession of the petitioners, land under the East Punjab Utilization of Lands Act (XXXVIII of 1949). The petitioners are Nand Ram and Smt. Shugni. The land was taken possession of under this Act belonging to four persons, Nand Ram, Smt. Shugni, Surja and Khiali