LAL CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) BRIEF facts of the case are that vide order dated 30.7.1992 of the Special Collector, 516 Kanals 19 Marlas of 'C' category land of the petitioner was declared as surplus. An appeal against the above decision filed before the Commissioner Hisar Division was dismissed vide orders dated 11.8.94. The present revision petition has been filed against the orders of the Commissioner, Hisar Division.

(2.) THE main points raised in the petition are that an area of 102 Kanals 18 marlas sold by the petitioner before 23.12.72, has not been excluded from the total holdings of the petitioner. Secondly, even if the above sale of land is not considered bona fide, the sold area should not be included in the permissible area but should be taken into surplus pool. Thirdly, land measuring 39 kanals 8 marlas purchased by petitioner's son, Kewal Krishan, in village Alipur Barota on 24.12.73 should have been considered as a part of the holding of the family, and on that basis the family should have been allotted the permissible area of 2 units. Fourthly the conversion of the petitioners' holding into 'C' category of land has not been done properly.

(3.) IN view of the discussion of the matter in the preceding paragraph I dismiss this revision petition. Announced. Petition dismissed.