JAGIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner purchased the land in Killa Nos. 88/22, 98/2, 9, 12, 19, 1/2 from the vendee of the landowner on 28.11.1979 and 11.12.1979. Even before their purchasing the surplus area of the land owner was determined on 2.7.1979. It is therefore bounden duty of the petitioner to verify whether this land which they want to purchase after determination of the surplus area of the landowner had been included in the surplus area of the landowner and whether the vendee had a good title to transfer the property. Further, the petitioner has not produced any document at all to show that the land covers Kill Nos. 88/22, 98/2, 9, 12, 19, 1/2 which was the subject matter of the sale in his favour on 28.11.1979, was either included in the permissible area of the landowner or in the surplus area of the landowner. Therefore, there is no foundation laid for seeking any relief in this writ petition. The writ petition is therefore, misconceived and filed without any basis and without any supporting documentary evidence.

(2.) The writ petition is therefore, dismissed. There will be no order as to costs.