(1.) THE matrix of the facts culminating in the commencement, relevant for disposal, of present writ petition and emanating from the record of the case is that the surplus area case of big landowners Harpal Singh and Harjit Kaur (deceased) was originally determined by the Collector on 29.1.1960 (Annexure P1). The surplus area was allotted by the then Collector Agrarian vide order dated 14.8.1974 (Annexure P3). Thereafter, by an order dated 4.5.1977, the Collector recommended to the Commissioner, Jalandhar Division, for permitting him to review the allotment order dated 14.8.1974 (Annexure P3), so that the khasra numbers already purchased by the tenants and included in the tenants' permissible area were allowed to be retained by the tenants. Reference was declined by the Commissioner vide order dated 31.8.1977.
(2.) HOWEVER , the revision petition filed by Harpal Singh and others was accepted by the Financial Commissioner and the matter was remanded back to the Commissioner for thorough examination before passing the fresh order vide order dated 5.4.1983 (Annexure P4), but the Commissioner again declined the reference vide order dated 13.8.1984 (Annexure P6).
(3.) THE review petition (Annexure P8) filed by the petitioners was also dismissed by the Financial Commissioner vide impugned order dated 5.11.1990 (Annexure P9).