STATE OF HARYANA Vs. SOM NATH

JUDGEMENT

(1.) WE have gone through the judgment of learned Single Judge. The learned Financial Commissioner, Revenue, Haryana, vide his order dated 24.6.1980 affirmed the order of the Commissioner, Ambala Division and imposed a penalty of 27 standard acres of land on the landowners under Section 5(c) of the Punjab Security of Land Tenures Act, 1953, on the ground that the landowners had not filed the declaration as enjoined under the abovesaid Act. The learned Single Judge in his order dated 19.10.1992 has held as under :-