PRITAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Jit Singh-respondent No. 5 was the owner of the suit land measuring 26 Bighas 3 Biswas comprised in Khasra Nos. 329/285, 287 to 291 and 293 situated in revenue estate of village Shahpur Rayian, Tehsil Rajpura, District Patiala. It was declared surplus. It was allotted to Lachhman Singh-respondent No. 6 and a certificate in the prescribed form was issued in his favour on 30.6.1976. Possession of this land was taken on 7.7.1976 and it was handed over to Lachhman Singh allottee. He had deposited a sum of Rs. 500/- on 17.12.1976.

(2.) Jit Singh-respondent No. 5 challenged the order, by which his land was declared surplus. However, the final order was passed by the Financial Commissioner against said Jit Singh on 13.1.1998. The said order was challenged by Jit Singh by filing CWP No. 2086 of 1998. This writ petition was dismissed by this Court vide order dated 7.2.2000.

(3.) Thereafter, Lachhman Singh-respondent No. 6 filed an application for permission to deposit the remaining amount of Rs. 907/- against the allotment of this land. The Commissioner, Patiala Division, Patiala vide his letter dated 22.10.2001, approved the proposal of permitting Lachhman Singh to deposit the remaining amount for which the suit land was allotted to him.