KULDEEP KAUR Vs. KASHMIR SINGH

JUDGEMENT

(1.) This Letters Patent Appeal assails the judgement dated 25.10.2013 whereby the writ petition filed by first respondent was allowed and while setting aside the auction of the land in dispute in favour of Resham Singh respondent No.7 (respondent No.6 in the writ petition) its allotment was restored in favour of respondent No.1. The order dated 12.02.2014 vide which the appellants' application for their impleadment in the decided case as well as for reviewing the order dated 25.10.2013 has been dismissed by the learned Single Judge, is also under challenge.

(2.) A brief reference to the facts may be made. Bhola Singh father of the first respondent was allotted land measuring 51 kanals in village Jalalpur, Tehsil Zira, District Ferozepur for a sale price of Rs. 3188/- on 24.05.1972.

(3.) The allottee deposited Rs. 630/- on 27.05.1972. As regards the balance amount, the case of respondent No.1 was that his father was not permitted to deposit the same on the ground that the allotment file was not traceable though the official respondents controverted such claim. The allotment was cancelled without issuing any notice against which the first respondent filed an appeal as meanwhile his father had died.