HARBHAJAN KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order disposes of R. A. No. 505 of 1993 in C. W. P. No. 9089 of 1993, R. A. No. 504 of 1993 in C. W. P. No. 9520 of 1993, R. A. No. 503 of 1993 in C. W. P. No. 9521 of 1993 and R. A. No. 506 of 1993 in C. W. P. No. 9522 of 1993.

(2.) SMT. Harbhajan Kaur w/o Arjan Singh, Smt. Kuldip Kaur w/o Sham Singh, Dial Singh s/o Gurdev Singh and Harminder Singh s/o Daljit Singh, petitioners in C. W. P. No. 9089 of 1993, 9520 of 1993, 9521 of 1993 and 9522 of 1993, respectively (hereinafter referred to as the petitioners) soughl a mandate to the State of Punjab through Financial Commissioner (Revenue) and Secretary to Government, Punjab, Deputy Commissioner-cum-Chief Sales Commissioner, Ludhiana, Sub-Divisional Officer-cum-Sales Commissioner, Ludhiana and Tehsildar (Sales), Ludhiana, to transfer them the agricultural land allegedly in their possession in accordance with the press notes issued by the Punjab Government from time to time. The allegations in the writ petitions were almost identical. It was stated in the petitions that the Kanungo made a report that they were entitled to the transfer of land. Tehsildar (Sales), Ludhiana, on December 26, 1989 ordered that the 'lagan' be deposited and the file be put up before his successor for allotment of land/transfer under the Rules. Pursuant to the order of Tehsildar (Sales), the Lagan was deposited, but the Tehsildar (Sales) did not pass the final orders in the matter.

(3.) C. W. P. No. 9089 of 1993 came up for motion hearing on July 30, 1993. Mr. J. S. Virk, Advocate, appearing on behalf of the petitioner stated thus:-"the petitioner has submitted an application for conferment of the proprietary rights. That application remains undecided. " In the light of this statement, notice of motion returnable for September 6, 1993 was ordered to be issued and it was directed that status quo regarding possession be maintained in the meanwhile.