GURBAX SINGH Vs. PUNJAB STATE THROUGH FINANCIAL COMMISSIONER

JUDGEMENT

(1.) THE petitioners are aggrieved against the order passed by the learned Financial Commissioner on 2.3.1983, (Annexure P-9) whereby respondent Nos. 4 to 7 were permitted to purchase the land in dispute in accordance with law.

(2.) AN area measuring 34 kanals 19 marlas in village Asron was declared surplus with the petitioners and was allotted to respondent No. 4 and Narain Singh father of respondent Nos. 5 to 7 (hereinafter referred to as tenants) under the Punjab Security of Land Tenures Act, 1953 (hereinafter referred to as the Act) and the Rules framed thereunder. The possession of the land allotted was given to the tenants on 24.10.1961.

(3.) SUBSEQUENTLY , Harbax Singh sought review of the order passed by the Assistant Collector. The Assistant Collector reviewed the order after obtaining permission from the Collector. After review the application for purchase for the share of Harbaksh Singh was allowed for purchase of 8 kanals 12 marlas of land on the market price of Rs. 954.63 payable in six monthly equal instalments vide order dated 27.7.1977.