SATYANARIAN (DECEASED) Vs. STATE OF HARYANA

JUDGEMENT

(1.) Feeling aggrieved against the impugned orders dtd. 27/1/1977 (Annexure P-9), 1/12/2009 (Annexure P-2), 14/1/2011 (Annexure P-3) as well as order dtd. 5/10/2011 (Annexure P-4), petitioners have approached this Court by way of present writ petition under Articles 226/227 of the Constitution of India, seeking a writ in the nature of Certiorari, for quashing the abovesaid impugned orders, whereby, petitioners, as a matter of fact, sought revival of the order dtd. 27/1/1977 (Annexure P-9), declaring their land as surplus.

(2.) Heard learned counsel for the petitioners.

(3.) It is a matter of record that land of the petitioners was declared surplus, vide order dtd. 27/1/1977 (Annexure P-9) passed by the prescribed authority. Minute details were duly considered and pointed out in the said order. It has gone undisputed before this Court that petitioners did not challenge the initial order dtd. 27/1/1977 (Annexure P-9), before any higher revenue authority and the said order became final against the petitioners in the year 1977 itself. After lapse of period of more than 30 years, petitioner-Late Sh. Satyanarain filed an application on 8/1/2008 before the same prescribed authority, seeking exemption of area which was declared as surplus area way back in the year 1977. However, said application of the petitioner was duly considered, but was found without any force and accordingly, dismissed vide order Annexure P-1.