BALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THESE are two revision petitions under Section 18 of the Punjab Land Reforms Act against the order dated 20.7.2004 of Commissioner Jalandhar Division. Both the Revision Petitions are turning around the alleged surplus area of one Suba Singh, a big landowner of Village Jhabal Manan, Tehsil & Distt. Tarn Taran. The facts are the same and both can be disposed of by a single order.

(2.) IN ROR 394 the material respondents are Bakshish Singh and Dalip Singh who claim that they were allotted 63K -14M out of the surplus area of the late Suba Singh out of which however for some reason they were given possession of only 31K -10M, on 30.1.1964 as per the roznamcha entry of the circle patwari. Sandha Singh (now deceased and represented by his son Surjit Singh) was likewise allotted 38K -10M and received possession of it on the same date. This land measuring 38K -10M is the subject matter of the second case (ROR 395).

(3.) ON remand the Collector decided the matter in favour of the landowners and disallowed the purchase applications vide his order dated 14.5.2003, against which Bakhshish Singh, Dalip Singh and Surjit Singh appealed to the Commissioner who again remanded the matter to the Collector vide order dated 27.4.2004. It is against this remand order that the landowners have filed the present revision petitions.