DASS RAM Vs. FINANCIAL COMMISSIONER AND ORS.

JUDGEMENT

(1.) THIS order will dispose of Civil Writ Petition Nos. 4774 of 2009 Dass Ram @ Gurdas Ram v. Financial Commissioner (Cooperation), Government of Punjab and Anr. and 4775 of 2009 Dass Ram @ Gurdas Ram v. Financial Commissioner (Cooperation), Government of Punjab and Ors.

(2.) ON 28.4.1997, petitioner was allotted an evacuee land measuring 40 kanals 13 marlas at Village Mirzapur. On 27.2.2003, another 6 kanals land was allotted to the petitioner on the basis of his possession. The petitioner paid the entire amount and the sale certificate in his favour was issued. This allotment, done under the Punjab Package Deal Properties (Disposal) Act, 1976 has now been cancelled, which is impugned by the petitioner through the writ petitions.

(3.) LEARNED Counsel for the petitioner would mainly contend that the cancellation was done on erroneous basis as the embargo for sale on the land allotted could not have been taken into consideration in this case as this bar came into force vide notification dated 3.9.1991 published in the Gazette on 13.9.1991, whereas the earlier allotment was in the year 1977 -78. The counsel also submits that respondent No. 2 has no locus to challenge the allotment made in favour of the petitioner and hence, sought quashing of the impugned order directing cancellation of the land allotted to the petitioner.