NARESH SARAN Vs. FINANCIAL COMMISSIONER HARYANA

JUDGEMENT

(1.) The petitioners have challenged the order of respondent No. 1 dated 20-6-1988 vide which he disposed of nine revision petitions filed by them.

(2.) Reference to a few relevant facts is necessary to appreciate the points arising for adjudication in the case. Shri Brij Raj Saran, predecessor-in-interest of the petitioners was a big landowner. Proceedings for determination of his surplus area were initiated under the Punjab Security of Land Tenures Act (for short the Act) and by an order dated 30/01/1961, it was held that there was no surplus area with him after leaving the tenantand's and landownerand's permissible area. The land of the landowner was subjected to the process of consolidation. During consolidation, the Collector Agrarian vide his order dated 29/01/1968 separated the surplus area out of the area obtained by the land owner.

(3.) The tenants challenged the order before respondent No. 2, who accepted the appeal and remanded the case to the Collector vide order dated 10/02/1970.