RAM LAL KALRA Vs. COMMISSIONER AND SECRETARY

JUDGEMENT

(1.) The case is on the regular board. It has been displayed thrice since 02.07.2015 amongst the cases to be taken-up. No one appears on behalf of the petitioner even today. In these circumstance, we proceed to decide the same on merits.

(2.) The petitioner has laid challenge to the orders dated 29.02.2000, 14.05.2002 & 11.10.2002 (P2, P3 & P7) passed by the Assistant Registrar-cum-Managing Officer, Rehabilitation Department, the Chief Settlement Commissioner, Haryana as well as Financial Commissioner, Haryana, respectively.

(3.) In view of the nature of dispute raised before this Court it is not necessary to mention the facts elaborately. Suffice it to say that the petitioner's father was allotted land measuring 191/2 Standard Acres in villages Sunari, Khori Khurd and Khori Kalan, Tehsil Nuh, District Gurgaon in the year 1955-56 in lieu of the land purportedly left out by him in Pakistan. Later on, the revenue record of the land in Pakistan was obtained and it was found that the petitioner's father had got allotted land for in excess to his entitlement. Instead of 191/2 Standard Acres, he was entitled to allotment of 7 SA units only. Consequently, the original allotment was cancelled to the extent of the excess area vide the order dated 31.01.1959.