HAZARA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Hazara Singh has approached this Court by way of filing the present writ petition for quashing of impugned order dated 06.02.2018 (Annexure P-l) passed by Collector, Sirsa, whereby the application filed by the petitioner under Section 5 of the East Punjab Utilisation of Lands (Haryana Amendment) Act, 2014 (for short - Amended Act, 2014) for renewal of lease of the land in dispute in terms of order dated 11.02.2016 passed by this Court in CWP No.8151 of 2015 (Annexure P-2), has been dismissed. A further prayer has also been made for direction to Collector, Sirsa to reconsider the claim of the petitioner in view of the aforesaid direction.

(2.) Petitioner filed CWP No.8151 of 2015 before this Court to challenge order dated 18.06.2013 passed by the Collector as well as order dated 24.06.2014 passed by the appellate authority. Said petition was disposed of vide order dated 11.02.2016. The relevant portion of the order is reproduced as under : -

(3.) In pursuance of said order dated 11.02.2016, the petitioner moved an application for renewal of lease of land as per the Amended Act, 2014, however, the same was dismissed vide order dated 06.02.2018.