MALAWA RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS judgment will dispose of Civil Writ Petition Nos. 2637 and 2658 of 1982 as common questions of fact and law are involved in the same. Facts will be taken from Civil Writ Petition No. 2637 of 1982.

(2.) PETITIONERS have filed this writ petition in the nature of Certiorari for quashing orders dated 26.2.1982, Annexure P-6 and 24.3.1975, Annexure P3 respectively.

(3.) IT is further averred that order dated 19.1.1962 was passed by the Special Collector, Punjab, Chandigarh whereby he assessed surplus and permissible area of Rajinder Singh and declared 91 standard acres and 10-1/4 units of land as surplus. This order was challenged in appeal before the Additional Commissioner, Ferozepur, Division. Vide order dated 25.7.1963, the Additional Commissioner, accepted the appeal and remanded the case back to the Special Collector for a fresh decision.