AMARJEET SINGH MEHTA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner (Amarjeet Singh Mehta) has filed the instant civil writ petition under Article 226 of Constitution of India, inter alia, seeking a writ in the nature of mandamus for directing respondents to consider and decide representations dtd. 14/11/2024 (Annexure P-1), 2/5/2025 (Annexure P-3) and dtd. 3/5/2025 (Annexure P-4), submitted by the petitioner, seeking correction of revenue records pertaining to land allotted to his ancestors under the rehabilitation scheme.

(2.) Briefly, the petitioner claims to be the grandson and legal heir of one Shri Kartar Singh son of Shri Labh Singh alias Sardul Singh, who is claimed to have been recorded as owner of agricultural land situated in village Nurpur Chahal, Tehsil and District Gujranwala (now in Pakistan), prior to partition of India in 1947. It is stated that after the partition, Shri Kartar Singh migrated to India and in lieu of the land left behind in Pakistan, he (Kartar Singh) was allotted land under the Rehabilitation scheme of Government of India in village Lehra (now Lehra Gagga), Tehsil Sunam, District Sangrur and also in village Rampura, Tehsil Jind.

(3.) In the aforementioned circumstances, the petitioner has filed the instant civil writ petition before this Court for the relief (s), as noticed hereinabove.