BABU RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition filed under Articles 226/227 of the Constitution of India by Babu Ram, his wife Shrimati Shanti Devi and his sons Ranjit Singh and Ranbir Singh, residents of village Cheema, Tehsil Dasuya, District Hoshiarpur, to quash the orders of the revenue authorities, whose copies are Annexures 'A', 'B' and 'C' to the writ petition.

(2.) The facts of this case are that on 15.4.1953, Babu Ram petitioner owned 16 Standard Acres 3-1/4 Units of land in village Cheema and at that time his father and mother were alive. On the death of his father Nathu Ram and mother Shrimati Devki Devi, he inherited 65 Standard Acres and 8-1/4 units of land. After the inheritance, he gifted the following areas of land to the petitioner Nos. 2 to 4 :-

(3.) Rule 6(3) of the Punjab Security of Land Tenures Rules, 1956 reads as follows :-