SARUP SINGH Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) This judgment shall dispose of LPA No. 488 of 1986 and Civil Writ Petition Nos. 5841 to 5844 of 1993. Facts are being adverted to from Civil Writ Petition No. 2451 of 1979.

(2.) Sarup Singh and Ors., the present appellants, sought issuance of a writ of certiorari, mandamus or any other appropriate writ, order or direction for quashing of orders annexures P-3 and P-4 passed by Commissioner and the Financial Commissioner, Haryana, respectively.

(3.) Facts leading to the present dispute are that one Shri Diwan Singh son of Shiv Lal, father of the appellants (petitioners in the writ petition) owned land in three villages on the crucial date i.e. 15.4.1953 as per details given below:- <TAB> S.A. Units _______________________________________________________________________ (1) Village Bedwa, District Rohtak. 621 3-3/4 (2) Village Kheri Barkesh. District Hissar 0 13-1/4 (3) Village Sisai Kaliwaran Distt. Hissar 4 1/4 _______________________________________________________________________ </TAB>