AMARJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present revision petition dated 30.7.1984 has been filed under Section 18 of the Punjab Land Reforms Act, 1972 read with Section 84 of the Punjab Tenancy Act, 1887, against the order dated 30.4.1984, passed by the Commissioner (Appeals), Ferozepur Division, Ferozepur, in a surplus area case.

(2.) THE brief facts of this case are, that, the Collector (Agrarian), Muktsar, vide his order dated 31.10.1961, had declared an area measuring 12 Standard Acres and 5 Units, as surplus with Mohan Singh son of Basant Singh, resident of village Mehna, Tehsil Muktsar. After consolidation of holdings in the Village, the surplus area was reduced to 10 Standard Acres 12 Units, out of which 6 Standard Acres 11 Units, was situate at Village Midhu Khera, and 4 Standard Acres 1 Unit, was in Village Mehma, as per the Collector's order dated 24.10.1978. Subsequently, an area measuring 6 Standard Acres 11 Units, situate at Village Midhu Khera, was exempted from the surplus area vide Collector's order dated 17.12.1982, in view of the Government instructions dated 1.2.1967.

(3.) IT is relevant to point out here, that, in the ownership Column of the mutation sheet, the present petitioners namely Amarjit Singh son of Gurcharan Singh son of Shamsher Singh and Jagjit Singh son of Chanan Singh son of Shamsher Singh, have been shown as mortgagors; and Bhur Singh, Jagnandan Singh sons of Jagir Singh son of Sohan Singh, have been indicated as mortgagees.