DARBARA SINGH Vs. CHIEF SETTLEMENT COMMISSIONER HARYANA

JUDGEMENT

(1.) These are two revision petitions under Section 33 of the Displaced Persons (Compensation and Rehabilitation) Act, 1954 against the common order dated 1.3.1996 passed by the Chief Settlement Commissioner.

(2.) THE facts in both the cases are similar and involve the similar points of law and are, therefore, disposed of by a single order.

(3.) THE case was still under consideration with the Chief Settlement Commissioner when the respondent No. 3 made an application to the Chief Settlement Commissioner, Haryana stating therein that while their case was still pending decision, the Tehsildar (Sales)-cum-Managing Officer, Karnal vide his order dated 17.12.1993 had allotted part of the land in dispute comprised in Khasra No. 4631 min measuring 7-B-14B to one Shanti Respondent No. 4 without notice to him. Chief Settlement Commissioner, Haryana vide order dated 9.3.1994 stayed further allotment of such area of the original allottee Hari Singh and called for record and a report for hearing on 30.3.1994. However, when the case came up for further hearing on 5.9.1994 it was found that Shanti Devi, the subsequent allottee had further sold the land, allotted to her, to Shri Jasbir Singh, the present petitioner. The Tehsildar (Sales) despite the stay order dated 9.3.1994 also allotted land measuring 31B-15B, out of the land cancelled from the name of Shri Hari Singh original allottee, to Shri Gurdial Singh vide his order dated 20.1.1995. Shri Gurdial Singh also further sold it to the present petitioners.