(1.) CM. No. 6030 of 2013
(2.) APPLICANTS seek to bring on record the legal representatives of petitioner No. 1 Kuldip Singh. The application is supported by an affidavit.
(3.) THE present writ petition is directed against the orders dated 27.5.1993 (Annexure P -10) passed by the Collector (Agrarian), Rajpura, Distt. Patiala -respondent No. 4, thereby holding that the area measuring 55.89 Std. Acres was rightly declared surplus in the hands of Pritam Singh, predecessor -in -interest of the petitioners and his legal heirs i.e. the petitioners were not entitled to get the surplus area case decided afresh, after the death of Pritam Singh, inspite of the order dated 23.9.1968 (Annexure P -2) passed by this court, allowing CWP No. 835 of 1964 (Pritam Singh and another v. Financial Commissioner, Punjab and others), remanding the matter to the Collector (Agrarian) to determine afresh the surplus area case. Petitioners have also challenged the orders dated 17.11.1993 (Annexure P -11) passed by the Commissioner, Patiala Division, Patiala -respondent No. 3 and the order dated 17.8.1994 (Annexure P -12) passed by the Financial Commissioner (Appeals), Punjab -respondent No. 2, whereby the appeal and revision of the petitioners were dismissed, upholding the order dated 27.5.1993 (Annexure P -10) passed by the Collector (Agrarian).
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