SOHAN SINGH GARCHA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal has been filed for setting aside order dtd. 14/11/2023, passed by learned Single Bench, whereby CWP-25386-2023, filed by present appellant has been dismissed.

(2.) Brief facts necessary for adjudication of the matter are that present appellant-writ petitioner filed CWP-25386-2023 for setting aside order dtd. 19/6/2018, passed by Sub-Divisional Magistrate-cum-Assistant Collector Ist Grade, SAS Nagar, Mohali, besides order dtd. 12/2/2019, passed by Additional Deputy Commissioner (G)-cum-Collector, SAS Nagar, Mohali, order dtd. 31/1/2020, passed by Divisional Commissioner, Rupnagar as well as order dtd. 3/5/2023, passed by the Financial Commissioner (Revenue), Punjab, whereby all the earlier orders have been upheld. Appellant further sought a direction to official respondents to enter mutation of land as described in first para of order dtd. 14/11/2023, situated in village Manakpur Kallar, Teshil and District SAS Nagar, Mohali, in favour of appellant.

(3.) It is the case of appellant-writ petitioner that he is the bona fide purchaser and owner in possession of land as described in his petition and also as noted in impugned order dtd. 14/11/2023. Appellant claims to be the successor in interest of Hazara Singh son of Chhota Singh, who it is stated, was owner of land in question, said land having been allotted to Hazara Singh. Land measuring 242 Kanai 09 Marlas of Gram Panchayat of Village Manakpur Kallar was declared surplus vide order dtd. 6/10/1960. Out of this surplus land 102 Kanai 09 Marlas was allotted to one Hazura Singh son of Ram Singh and 140 Kanai land was allotted to Hazara Singh son of Chhota Singh vide order dtd. 17/7/1975. Land allotted in favour of both Hazura Singh as well as Hazara Singh was cancelled vide order dtd. 12/10/1984 because they sold the land allotted to them within 15 years thereof in violation of para 10(e) of Punjab Utilization of Surplus Area Scheme, 1973. Appellant had purchased the disputed land from Dilbagh Singh, Angrej Kaur and Natha Singh etc., who had earlier purchased it from Hazara Singh.