SIRANJA SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This writ petition under Articles 226/227 of the Constitution of India was admitted to a Division Bench as the Respondent-State has challenged the correctness of the decision of S.S. Kang, J. in Civil Writ Petition No. 3290 of 1973, Gura Singh etc. v. State of Punjab, etc. decided on January 15, 1980.

(2.) Siranja Singh and Jit Singh were allotted land in dispute from the surplus area of Tarlok Singh in village Tirpari Saidan, Tehsil and District Patiala, under the Pepsu Utilisation of Surplus Area Scheme, 1960, (hereinafter called the Scheme). A complaint was made against them to the Government that the allotment had been secured on the basis of fabricated record, which was forwarded to the Collector for enquiry and necessary action. The Collector marked the complaint to the Naib-Tehsildar Agrarian, who found that the allotment had been secured by tampering with the record and, therefore, cancelled the same. This order was challenged by way of writ petition under Articles 226/227 of the Constitution, which was allowed and the Prescribed Authority was directed to decide the matter after hearing the parties concerned. The Prescribed Authority again passed an order cancelling the allotment on March 19, 1971. This order was, however, set aside by the Financial Commissioner and the case remanded for passing a fresh order after scrutiny of the revenue record. Finding the petitioners not eligible the Prescribed Authority passed an order on March 19, 1976, cancelling the allotment in their favour. Their appeals and revisions having failed, they have come up to this Court by way of this writ petition under Articles 226/227 of the Constitution of India.

(3.) A similar order as the one under attack was quashed by S.S. Kang, J. in Civil Writ Petition No. 3290 of 1973 on two grounds. Firstly, that the Naib Tehsildar Agrarian, was not competent to pass an order under the Scheme as it was only the Assistant Collector of either Grade, who was the Prescribed Authority and not the Naib-Tehsildar, and secondly, that there was no power of review with the Prescribed Authority when the order of allotment was passed and this power was only introduced later on by notification dated June 4, 1965, which was not retrospective in operation.