CHHATTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has arisen out of the following circumstances :-

(2.) The respondents in their written statement pleaded, that the Pepsu, Land Commission respondent No. 2 decided the petitioner's claim for exemption in accordance with the provisions of the Act and in doing so took into consideration all the evidence, documentary and personal, produced by him before it and further that rules 30 and 31 were not ultra vires.

(3.) The learned counsel for the petitioner relied on the case, S. Shivdev Singh and another v. The State of Punjab and another, 1963 AIR(SC) 365 which amongst other things also laid down: