PARBHU DAYAL Vs. CHIEF SETTLEMENT COMMISSIONER

JUDGEMENT

(1.) , C&S (Reh.)\ This is a petition under Section 33 of the Displaced Persons (Compensation & Rehabilitation) Act, 1954 against a reference filed by the department before the Chief Settlement Commissioner, Haryana, Chandigarh.

(2.) THIS case came up for consideration before me today. A perusal of the petition reveals that it is unwarranted and superfluous petition as no cause of action has arisen so far. The department just filed a suo moto reference before the C.S.C., Haryana for cancellation of the allotment of the land in question. However, the Ld. Counsel has opted to withdraw this petition. The same is, therefore, dismissed as withdrawn. The petitioner would be at liberty to seek necessary relief in the competent court after the reference is decided by the Chief Settlement Commissioner, Haryana. Announced. Petition dismissed.