GOPAL SINGH Vs. FINANCIAL COMMISSIONER AND OTHERS

JUDGEMENT

(1.) This petition was filed by late Gopal Singh who left village Bhoma, Tehsil Batala, District Gurdaspur for about 3 decades. His land was being looked after by his grand son who was appointed his attorney.

(2.) Apparently in 1960 an exchange had taken place between Gopal Singh and Bakshish Singh, whereunder khasra No.35/17/3 (2 Kanals-12 Marlas) was given by Bakshish Singh to Gopal Singh. Apparently this land was shared equally between Bakshish Singh and his brother Sohan Singh. Therefore, Gopal Singh's share was 2 Kanal and 12 Marlas, being half of 5 Kanal and 4 Marla in khasra No.35/17/3.

(3.) However, in the proceedings under the Punjab Land Reforms Act half share of Bakshish Singh in khasra No.35/17/3 was declared surplus on July 1, 1975 by the Collector vide order Annexure P-1.