SADHU SINGH BALMIKI Vs. THE FINANCIAL COMMISSIONER

JUDGEMENT

(1.) THIS judgment shall dispose of two writ petitions bearing C.W.P. Nos. 4142 of 1992 and 2548 of 1982.

(2.) CIVIL Writ Petition No. 4124 of 1992 has been filed by the allottees of the surplus land under the Utilisation of Surplus Area Scheme, 1960 (for short, 'the Scheme') issued under Section 32-J of the Pepsu Tenancy and Agricultural Lands Act, 1955 (hereinafter referred to as 'the Act'), being eligible tenants, challenging the order dated 16.11.1967 (Annexure P-4), passed by the Financial Commissioner, Taxation, Punjab; Order dated 23.9.1968 (Annexure P-5), passed by the Collector (Agrarian), Kapurthala and order dated 8.1.1970 (Annexure P-6), passed by the Commissioner, Jalandhar Division, Jalandhar.

(3.) THE facts are being taken from C.W.P. No. 4124 of 1992.