JIWANA Vs. MOHINDER SINGH

JUDGEMENT

(1.) The only contention raised to challenge the impugned order was that the civil Court had no jurisdiction to decide about the question of title of the parties as both of them claim to have acquired the same under the provisions of the Punjab Security of Land Tenures Act coupled with Haryana Ceiling on Land Holdings Act. The contention is wholly misconceived. The plaintiff has claimed that he was allowed to purchase the land vide order dated 23rd March, 1972 and that order never having been set aside by any competent authority, all the subsequent orders passed were without jurisdiction. Such a suit would certainly be competent in Civil Court. Apart from that nothing was argued which could shown that the Courts below acted illegally or with material irregularity in the exercise of their jurisdiction in passing the impugned order. This petition, therefore, has no merit and is accordingly dismissed with costs.