DARSHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present is a revision petition, under Section 18 of the Punjab Land Reforms Act, 1972, read with Section 84 of the Punjab Tenancy Act, 1987, against the order dated 31.3.1997, passed by the Commissioner, Patiala Division, Patiala, in a surplus area case.

(2.) THE relevant facts of this case, as revealed from the record are that, an area measuring 68 Bighas 19 Biswas was declared as surplus under the provisions of the Pepsu Tenancy and Agricultural Lands Act, 1955, with Mehar Singh son of Jagir Singh, resident of Village Takhar Kalan, Tehsil Malerkotla, District Sangrur. Thereafter, with the promulgation of the Punjab Land Reforms Act, 1972, an area measuring 5-55-15 hectares of first quality land was declared surplus under this Act vide order dated 3.10.1973, passed by the Collector (Agrarian), Malerkotla. An appeal filed by Mehar Singh against this order was rejected by the Commissioner, Patiala Division, vide order dated 31.10.1977. The revision petition against the Commissioner's order was also dismissed by the Financial Commissioner, vide his order dated 26.11.1978, which attained finality. I find, that there is some confusion about the date vide which the Collector (Agrarian) had declared the area as surplus, and the correct date seems to be 16.6.1976.

(3.) THE learned counsel for the petitioners, as well as, the Senior State Counsel, has been heard. After careful consideration of the facts and circumstances of the case, and after perusal of the papers brought on the record, I am of the view, that, the present revision petition has no merit and the same deserves to be rejected.