AMRIK SINGH Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) IN the present appeal, appellant assails order dated 10.10.2013, passed in CWP No. 14407 of 2010 and order dated 18.12.2013, passed in RA No. 461 of 2013 in CWP No. 14407 of 2010. Appellant -petitioner filed the civil writ petition challenging order dated 6.7.2010 passed by respondent No. 4, alleging that the same was contrary to the directions issued by this Court in order dated 23.1.2009 and was also without jurisdiction. Mandamus was also sought, directing the respondents to satisfy the claim of the appellant -petitioner for allotment of land.

(2.) APPELLANT -petitioner alleged that his predecessors -in interest, namely, Gopal Singh and Dalip Singh migrated to India after partition of the country in the year 1947 and hence, they were 'displaced persons' within the ambit of the Displaced Persons (Compensation and Rehabilitation) Act, 1954.

(3.) THE predecessors -in -interest of the appellant were allotted the aforesaid land in village Mandwal, Tehsil Kaithal and possession was also delivered. They were also allotted land in village Pathrali, Tehsil Kama District Bharatpur (Rajasthan). On being settled in Rajasthan, they wrote a letter to the Rehabilitation Department and pursuant thereto, the allotment in village Mandwal (Haryana) was cancelled on 9.1.1952.