WARYAM SINGH Vs. FINANCIAL COMMISSIONER HARYANA CHANDIGARH

JUDGEMENT

(1.) Civil Writ Petitions Nos. 3027 and 3028 of 1978, raise the common questions of law and fact end, therefore, they will be disposed of by this judgment.

(2.) The facts of Civil Writ Petition No. 3027 of 1978, are reproduced for a proper appreciation of the points raised in these writ petitions.

(3.) Sultan Singh, father of Waryam Singh, Raghbir Singh, Parmodh Singh and Baldev Singh, the present petitioners, had been allotted land in village Hijranwan Khurd. Tehsil Fatehabad, District Hissar. He was a small land-owner. On his death, the petitioners inherited this land measuring about 25 acres. It was mutated in their names. The petitioners are small land-owners.