RAVINDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Since all the writ petitions emerge from common theretos impugned orders, therefore all the writ petitions are amenable for being decided through a common order.

(2.) For the sake of brevity, the facts, which are necessary for deciding the above mentioned writ petitions, are being taken from CWP-24136-2016.

(3.) The contested resolution is appended as Anneuxre P-1 to CWP No. 24136 of 2016. The said resolution was drawn on 12/8/2014. In an annexure appended therewith, there is a reference of gada khad and plot etc. carrying a dimension of 495 kanals and 16 marlas. Moreover, there is also a further reference thereins, that a gair mumkin gada and banjar qadim land occurring in an expanse of 516 kanals and 07 marlas. Morever, the resolution speaks about approval being made for allotments of lands described, as gada khad, to the allottees concerned.