BALDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) THESE are two writ petitions, raising common facts and common controversy.

(2.) CIVIL Writ Petition No. 10039 of 1997 has been filed by two persons (brothers) for quashing the order dated 18th February, 1997 passed by the Financial Commissioner, Haryana. The second writ also challenges the same order.

(3.) KRISHAN Lal filed another application seeking allotment of surplus land to him on the ground that he had become entitled to the allotment of equivalent area after the first allotment made in the year 1979 was partly cancelled. On his application, the Allotment Authority again allotted the land measuring 39 kanals 15 marlas in another village out of another surplus pool on 10th October, 1980. Though, the respondent-Krishan Lal, was entitled to the allotment to the extent the earlier allotment made in the year 1979 was cancelled, he was, however, allotted more land. Krishan Lal sold this land also to Mahavir Prashad (petitioner in Civil Writ Petition No. 8210 of 1997) on 1st June, 1988. Krishan Lal had been given possession of the land (on subsequent allotment) on 25th August, 1986 and 31st May, 1987 ).