MAHANT GURMUKH DASS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Mahant Gurmukh Dass and Harnam Dass have filed this petition under Articles 226 and 227 of the Constitution of India, calling in question the legality and propriety of the orders of the Collector, Fazilka, the Commissioner and the Financial Commissioner, dated 29th September, 1961, 15th October, 1963, and 8th January, 1965 (copies Annexures 'A', 'B' and 'C' to the petition) respectively. The facts of this case as given in the petition may briefly be stated thus :-

(2.) Written statement has been filed by Shri Amarjit Singh, Under Secretary to Government, Punjab, Revenue Department, in which the material allegations made in the petition have been controverted.

(3.) Mr. H.S. Wasu, Senior Advocate, learned counsel for the petitioners, has raised the following three contentions before me :-