JAIPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of three petitions bearing CWP No.2949 of 1993, CWP-2954 of 1993 and CRM-42845-M-2004 as they all involve common facts and issues.

(2.) Prayer in CWP-2949-1993 is for issuance of a writ in the nature of Certiorari for setting aside orders dtd. 28/6/1990 (Annexure P-5) and 9/4/1991 (Annexure P-6) and also the allotment of 2 kanals 8 marlas of land in favour of respondent No.2 (Motu Ram) and auction of 2 kanals 3 marlas in favour of respondent No.3 (Banarsi Dass).

(3.) In CWP-2949-1993, the petitioner(s) claim that their father namely Sh. Inder Singh (since deceased) was allotted 40 standard acres- 3 % units of land in the revenue estate of Samana, District Patiala on 3/8/1951 in lieu of land left by him in Pakistan.