SATNAM RAI Vs. FINANCIAL COMMISSIONER, PUNJAB

JUDGEMENT

(1.) The petitioners, who were transferees of land from respondent No. 4, are aggrieved by the orders of the revenue authorities by which their land has been declared surplus. A few facts may be noticed.

(2.) The petitioners aver that they purchased 73 K 11 M of land as described in para 2 of the petition from Respondent No. 4 through a registered sale-deed dated December 3, 1975. On December 23, 1975, mutation No. 387 was duly entered. The mutation was finally sanctioned on December 26, 1976.

(3.) Proceedings for declaration of surplus area in respect of the land owned by Respondent No. 4, Smt. Jagjit Kaur were pending. On December 20, 1976 the Collector (Agrarian) Fazilka, district Ferozepur decided the case and 58 K 5 M of land which had been sold to the petitioners by Respondent No. 4 was declared surplus. The appeal and revision filed by the petitioners having been dismissed, they have approached this Court through the present writ petition. The primary grievance as made out in the petition is that the action of the respondents is violative of the principles of natural justice.