RANJEET KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRAYER in this writ petition filed under Articles 226/227 of the Constitution of India by the petitioner is for quashing orders dated 6.7.1984 (Annexure P-1), 22.8.1986 (Annexure P-3) and 23.6.1987 (Annexure P-4) passed by the Collector Surplus Area, Sirsa, Commissioner, Hisar Division, Hisar Camp at Hisar and the Financial Commissioner, Haryana respectively.

(2.) THE petitioner claims to have purchased land bearing Rect. No. 96, Killa No. 10/2(2-16), 11/1(4-16), Rect No. 112, Killa No. 25/1(4-9), Rect. No. 113, Killa No. 21(7-12) 22(4-0) measuring 23 Kanals 13 marlas situate in Village Nanuana, Tehsil and District Sirsa belonged to respondent No. 5 a big land owner vide registered sale-deed dated 29.7.1968.

(3.) AN appeal filed against this order, before the Commissioner, Hisar Division, Hisar was successful and the case was remanded to the Collector, Surplus Area vide order dated 29.8.1963. The Collector determined surplus area afresh vide order dated 30.6.1980. This order was again impugned before the Commissioner, Hisar Division, Hisar, who, vide order dated 9.5.1983 once again remanded the matter to the Collector, Surplus Area, with a specific direction to decide the case afresh, after granting full opportunity of hearing to the landowner, as also to all tenants and vendees.