ANGREZ KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Admitted case of the parties that a surplus area case before the Collector, Agrarian, respondent No. 2, the land of the petitioner-Angrez Kaur and that of her husband Sucha Singh were clubbed. The Collector, vide his order dated 30.7.1980, declared 2.43 hectores of first quality land as surplus. He issued a notice under section 9(1) of the Punjab Land Reforms Act to Sucha Singh alone to surrender possession of the surplus area. The grievance of the petitioner is that a similar notice should have been issued to her also to enable her to file objections.

(2.) Mr. S.K. Sayal, Advocate, appearing for the respondents, has very fairly stated that a notice under section 9(1) of the aforesaid Act will be issued to the petitioner too before a final decision is taken in the matter.

(3.) In view of this undertaking of Mr. Sayal, we direct that notice under section 9(1) of the Punjab Land Reforms Act be given to the petitioner before deciding the matter regarding the delivery of possession of the surplus area. The writ petition is disposed of in these terms.