JAGMOHAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS order will dispose of Civil Writs Nos. 323 of 1963 and 2413 of 1963. The basic facts in both the petitions are the same. The difference is only with regard to the parties and the area. In Civil writ No. 323 of 1963, the petitioner (Jagmohan singh) was allotted 30 standard Acres 8 Units of land on verification of his claim in lie of the land left by him in Pakistan as follows: standard Acres Units

(2.) IN the present petitions only three matters are canvassed, namely:

(3.) WITH regard to compensation, the Chief Settlement Commissioner took the view that "the question of compensation can possibly be agitated at the time of actual withdrawal of the land because it can only at that time be determined if any improvement had been made on the land. " The question of improvements has therefore been left open for determination by the department. In this view of the matter, this contention has not been pressed in the present petitions.