REGENT COMPUTRONICS PVT. LTD.

SHASHI KUMAR Appellant

V/S

FINANCIAL COMMISSIONER Respondents

Referred Judgements :-

HARDEV SINGH V. THE STATE OF PUNJAB [REFERRED TO]
S. BALWANT SINGH CHOPRA V. UNION OF INDIA [REFERRED TO]
RAM SINGH V. STATE OF HARYANA [REFERRED TO]
SHIVE NARAIN AND OTHERS V. THE STATE OF HARYANA AND ANOTHE [REFERRED TO]
DHARAM VIR V. THE FINANCIAL COMMISSIONER,HARYANA [REFERRED TO]
AJIT KAUR AND OTHERS V. THE PUNJAB STATE AND OTHERS [REFERRED TO]
MALA SINGH V. THE FINANCIAL COMMISSIONER AND OTHERS [REFERRED TO]
BHARAT BHUSHAN V. STATE OF HARYANA AND OTHERS [REFERRED TO]
DEVI V. STATE OF HARYANA [REFERRED TO]
RAFIQUE BIBI V. SAYED WALIUDDIN [REFERRED TO]
STATE OF KERALA V. M.K. KUNHIKANNAN NAMBIAR MANJERI MANIKOTH [REFERRED TO]
BRIJ LAL AND OTHERS V. STATE OF HARYANA AND OTHERS [REFERRED TO]
ANOOP SINGH AND OTHERS V. THE STATE OF HARYANA AND OTHERS [REFERRED TO]
ANTU V. NARESH SARAN [REFERRED TO]
KAMLA DEVI AND OTHERS V. STATE OF HARYANA AND OTHERS [REFERRED TO]
SARDARA SINGH AND OTHERS V. THE FINANCIAL COMMISSIONER AND OTHERS [REFERRED TO]
KIRAN SINGH VS. CHAMAN PASWAN [REFERRED TO]
FINANCIAL COMMISSIONER HARYANA STATE VS. KELA DEVI [REFERRED TO]
LAJPAT RAI VS. STATE OF PUNJAB [REFERRED TO]
SAMPURAN SINGH BHAGWANTI DEVI SURINDER NATH DEWAN VS. STATE OF HARYANA [REFERRED TO]
AMAR SINGH VS. AJMER SINGH [REFERRED TO]
KRISHNA KUMARI VS. STATE OF HARYANA [REFERRED TO]
RAM SWARUP VS. S N MAIRA [REFERRED TO]
MOOL CHAND MOTI LAL VS. RAM KISHAN [REFERRED TO]
KELU ACHAN VS. CHERIYA PARVATHI NETHIYAR [REFERRED TO]
GURDIAL SINGH VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) This order shall dispose of aforementioned 22 cases arising out of surplus land case of Om Parkash (since deceased). All other cases except CWP Nos.10684 and 15051 of 2001 and CWP No 18577 2001 pertain to the sanctioning of mutation either on account of purchase of land as tenant's permissible area or the setting aside of the said orders. The three writ petitions, mentioned above, are the cases in which the issues regarding surplus land of Om Parkash is to be examined.

(2.) Learned counsel for the parties agree that decision in the said three writ petitions would govern the remaining cases as well and such cases can be disposed of in terms of the decision in the aforesaid writ petitions.

(3.) CWP Nos.10684 of 2001 and 15051 of 2001 are by some of the tenants, who are claiming right to purchase land as the tenant's permissible area of big land-owner Om Parkash. The petitioners therein have challenged the orders dated 29.9.1997, 12.10.1999 and 24.3.2000 passed by the Special Collector, Commissioner and the Financial Commissioner, respectively. CWP No. 18577 of 2007 is filed by the legal heirs of deceased-Om Parkash challenging the aforesaid orders, which are also subject matter of challenge in the aforesaid two writ petitions.

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SHASHI KUMAR Vs. FINANCIAL COMMISSIONER

Referred Judgements :-

JUDGEMENT

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