RANJEET SINGH Vs. JAGDISH SINGH

JUDGEMENT

(1.) This is petition under Article 226 and 227 of the Constitution by one Ranjit Singh against an order of the Collector of Ganganagar dated 27th March,1963 purporting to have been passed by him in the exercise of revisional jurisdiction. The petition has been contested by Jagdish Singh respondent.

(2.) Ahata No. 6 in Chak 22 was sold to Jagdish Singh by auction on 20-5-58 by the Panchayat of Sahibsinghwala for Rs. 80/-. Subsequently it was discovered that the Ahata had already been sold to one Shamsher Singh. The Panchayat there-upon allotted Ahatas Nos. 59 and 60 having an area less than that of Ahata No. 6 to Jagdish Singh on 20-11-60 for the same amount without holding an auction, under order Annexure I.

(3.) Ranjit Singh petitioner filed an appeal to the Panchayat Samiti, Mirzewala on 1-7-61 against the above order. This appeal was allowed by the Panchayat Samiti. The allotment of Ahatas Nos. 59 and 60 in favour of.Tagdish Singh was set aside and directions were issued to the Panchayat to auction Ahatas Nos. 59 and 60 in favour of Ranj it Singh and Ahatas Nos. 57 and 58 in favour of Jagdish Singh. This order was passed on 1-11-61 (Annexure II).