(1.) Since common questions of law and facts are involved in both these petitions, therefore, they are taken up together for hearing and are being disposed of by common judgment.
(2.) It is averred that one Smt. Khaliza Bano, who was mother of Smt. Hanifa Begum, was alloted land comprised in Khasra Nos.1100 and 1101 in Mohal Dhalli, District Shimla under landless Scheme, over which she constructed her house. Hanifa Begum, who is mother-in-law of the petitioners, herein, died in the year 2017 leaving behind Khurshid Ahmad, Arshid Ahmad, Smt. Praveen, Rifakat Ahmad, Rubina as also the petitioners as her legal heirs.
(3.) The land belonging to the predecessor-in-interest of the petitioners was acquired for construction of four-lane road and the compensation thereof was paid to the owner, in which shares of the husbands of the petitioners worked out to be Rs. 3,45,000/- each and the compensation amount was accordingly disbursed to them.
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