NARANJAN SINGH Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) This petition under Article 226 of the Constitution has been filed by Niranjan Singh and two others challenging the legality of the order dated 7-8-1962 passed by the Financial Commissioner, Punjab, respondent No. 1.

(2.) The petitioners were occupying the land in dispute, which was evacuee property and had been allotted to Lyalpur Khalsa College, Jullunhur respondent No. 2. On 8-5-1958, they made an application under Section 18 of the Punjab Security of Land Tenures Act, 1953 (hereinafter referred to as the Act), for the purchase of this land on the ground that they had been in continuous occupation of the same for more than six years and respondent No. 2 was not a small landowner.

(3.) During the pendency of this application, respondent No. 2 by two deeds dated 3-10-1958 and 28-11-1958 sold this land in favour of Subedar Jagir Singh and others, respondents 3 to 7.