MOHINDER PAL Vs. RAJWANT SINGH

JUDGEMENT

(1.) This petition under Section 33 of the Displaced Persons (Compensation and Rehabilitation) Act, 1954, is directed against the order dated 10.4.1985 of the Deputy Commissioner-cum-Chief Settlement Commissioner, Amritsar, whereby he dismissed the revision of the petitioner.

(2.) Briefly, the facts are that property No. 2154-58/8 measuring 204 Sq. Yds. 1 Sq. Ft situated at Amritsar, was transferred to Rajwant Singh respondent No. 1 at the rate of Rs. 600/- per square yard, on the basis of possession, by the Tehsildar (Sales)-cum-Managign Officer, Amritsar, vide his order dated 31.5.1982. Against the assessmnt of price of the propertty in dispute respondent No. 1 preferred an appeal before the Settlement Commissioner, Punjab, contending that he being a displaced person, the price could not have been assessed at an exhorbitant rate and that too without associating him. The Settlement Commisioner accepted the appeal of respondent No. 1 and reduced the price from Rs. 600/- per square yard to Rs. 268/- per square yard, vide his order dated 31.1.1983. Mohinder Pal petitioner cnallenged the aforesaid order in revision before the Chief Settlement commissioner, Pujab who rejected the revison on 10.4.1985. The last mentioned order has now been impugned before me in the instant petition.

(3.) As arguments of the consel for the petitioner had been heard inthe absence of the counsel for respondent No. 1, the latter was asked to file written arguments. The written arguments filed by him have been noticed and brought on record.