BANT SINGH Vs. FINANCIAL COMMISSIONER, PUNJAB

JUDGEMENT

(1.) THIS order will dispose of three Civil Writ Petitions Nos. 3006 to 3008 of 1983 in which common questions of law and fact arise. Counsel for the parties are agreed that the decision in CWP 3006 of 1983 in which arguments were addressed, would govern the other two writ petitions as well.

(2.) THERE has been a long drawn out litigation between the parties and it is necessary to refer to the same in order to decide the short question which arises for consideration in this petition filed under Article 226 of the Constitution.

(3.) WHILE the surplus area case was pending before the Collector on remand by the Commissioner, the petitioners herein filed an application before the Assistant Collector Ist Grade under Section 18 of the Punjab Security of Land Tenures Act, 1953 (as amended up to date and hereinafter referred to as the Act) for the purchase of 58 kanals 5 marlas of land out of the holding of Uttam Singh. This application was allowed on 27.10.1965 on payment of Rs. 6500/- which were paid to the landowner.