TEJA SINGH Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) Prayer in this appeal is for setting aside order dtd. 28/10/2024 passed by learned Single Bench, whereby writ petition i.e., CWP No. 16646 of 1997 filed by appellant/writ-petitioner has been dismissed.

(2.) Abovesaid writ petition was filed by appellant/writ-petitioner for setting aside order dtd. 8/10/1997 passed by the Financial Commissioner (Appeals-I) Punjab, whereby order dtd. 3/4/1995 passed by the Commissioner (Appeals), Patiala Division, Patiala, was set aside while allowing the revision filed by Surjan Singh. Appellant/writ-petitioner was directed to vacate the land in question and respondent No. 4-Surjan Singh was directed to appear before the Sub Divisional Officer (Civil)-cum-Collector (Agrarian), Malerkotla, for allotment of land in question.

(3.) Brief facts necessary for adjudication of the matter are that vide order dtd. 24/8/1963, the Collector declared part of land of Smt. Basant Kaur to be surplus. Vide sale deed dtd. 31/7/1973, appellant/writ-petitioner purchased part of the land from Basant Kaur in violation of provisions of the Punjab Land Reforms Act, 1972 (for short '1972 Act'). Such sale/purchase was ordered to be ignored under Sec. 4(5) of the 1972 Act. Claim of appellant/writ-petitioner to the said land was declined vide order dtd. 3/8/1983 passed in CWP No. 2567 of 1983.