SURAT SINGH Vs. COLLECTOR, GURGAON DIVISION

JUDGEMENT

(1.) NINE revision petitions have been filed before us under Section 18(6) of the Haryana Ceiling of Land Holdings Act, 1972 (hereinafter called the Ceiling Act for short) by various petitioners - allottees of surplus land and subsequent vendees of land falling in village Sewari, Tehsil and District Gurgaon or village Farukh Nagar Tehsil & District Gurgaon - against the respondents claiming that the civil court decree of 08.04.1999 be ignored being beyond limitation and the consequent mutations numbering 1673 to 1676 sanctioned on 14.8.2008 be cancelled.

(2.) THE facts in all the cases and law points arising are similar. Counsels on both sides are agreed that the arguments in all the cases are the same and so the cases can and may be disposed off as a bunch with the copies of the orders being placed on the concerned revision petition files. We agree and accordingly order so.

(3.) THE contours of this matter revolve around the surplus land of one Madan Gopal measuring 433.53 Ordinary Acres (O.A.) or 103.12 Standard Acres (S.A.) situated in village Sewari, Tehsil and District Gurgaon, and 0 - 78 O.A. or 0 - 10 S.A. in village Farukh Nagar, in Tehsil Farukh Nagar and now in District Gurgaon. On 11-04-1961 and 01-05-1961, Special Collector Punjab declared Madan Gopal as a big land owner and the above lands were declared surplus.