SWAROOP SINGH Vs. BOARD OF REVENUE

JUDGEMENT

(1.) All these five writ petitions raise common questions of law and facts, these were disposed of by the authorities below by a common order and common arguments have been addressed and, thus, these cases are proposed to be disposed of by this common order.

(2.) The facts are taken from D. B. Civil Writ Petition No. 1014/1984: Swaroop Singh v. Board of Revenue and others.

(3.) The case of the petitioner is that he owned land in Himachal Pradesh and the same was under his sole ownership and the same was acquired by the Government for Pong Dam.