SUKHDEV SINGH Vs. FINANCIAL COMMISSIONER REVENUE

JUDGEMENT

(1.) This judgment shall dispose of Civil Writ Petition Nos. 4629 and 4628 of 1983, filed by the same petitioners, challenging the order dated 21-6-1983. However, the facts are being taken from Civil Writ Petition No. 4629 of 1983.

(2.) The petitioners have impugned the order dated 21-6-1983, passed by respondent No. 1, vide which the auction sale of the land in question was set aside after about 23 years.

(3.) The brief facts of the case are that the evacuee properties bearing Nos. 7, 7-A and 9-A to 9-D, comprising of four shops and residential accommodation situation in Rajpura, we're put to open auction on 8-12-1960 by the Rehabilitation Department under the provisions of the'Displaced Persons (Compensation and Rehabilitation) Rules, 1955 (hereinafter referred to as 'the Rules of 1955'). The father of the petitioners, Shri Kesar Singh, emerged as a highest bidder in the said public auction in the sum of Rs. 14,000/-. His bid was accepted and subsequently, the auction sale was confirmed, and an intimation in this regard was sent to him vide letter dated 4-3-1961 (Annexure P-1). He paid the entire sale consideration and consequently, the sale certificate (Annexure P-2) with regard to the property in question was issued in his favour on 7-12-1972.