MOHINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The claim of the petitioners for retaining the disputed area purchased by them has been declined by the authorities below after recording a concurrent finding of fact that the petitioners have purchased surplus area of Hazura Singh which was admittedly declared as surplus in the year 1950. It has been found as a fact that the area so declared surplus vested in the State in the year 1982 after its possession was delivered to the State in pursuance of the Rapat Roznamch Waquiati which has been relied upon by the authorities below. It appears that the petitioners purchased the disputed land from the big landowner who was non else but a close relation knowing it fully well that area has already been declared surplus. Some of the petitioners are sons of Hazara Singh who was a big landowner. It has been averred by the State Counsel in the written statement that after the vesting of the land in the State, the same has been allotted to the allottees. In view thereof, no interference is called for in writ jurisdiction. Dismissed at the stage of motion hearing.