HARI SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition under Article 227 of the Constitution has been filed in the following circumstances :-

(2.) This petition raises three points -

(3.) So far as (i) above is concerned, the fact that the petitioner had been allowed to retain 30 standard acres of the land in which he has proprietary rights leaves no grievance to him. All the land in which he had mortgagee rights as also his 12 standard acres and 2 units of proprietary land had to be declared surplus. If any portion of the land, in which he had mortgagee rights, has been redeemed, then he has no interest in that land. He has already received the money and that is all that he was entitled to. If there is any grievance, that grievance would be of the mortgagor and he can fight his own battles.