S. N. Variava, J. - (1.) These appeals are against a judgment dated 23rd July, 1991 by which the Letters Patent Appeal against a judgment dated 4th June, 1991 was summarily dismissed.
(2.) Briefly stated the facts are as follows: One Shri Mohan Lal was the owner of one Plot bearing No. I-D/14 B.P. in NIT, Faridabad. The said Mohan Lal had built 5 shops. The shops were constructed on a small portion of land belonging to him, but they also occupied an adjacent strip of land which belonged to Rehabilitation Department, Haryana, Chandigarh. The said Mohan Lal had let out these 5 shops to the appellants in these two appeals. The said Mohan Lal expired on 3rd February, 1977.
(3.) By a Circular/Memo dated 28th February, 1984 the Haryana Government decided that "Adjacent Land Correctional Area" should be transferred to occupants on certain conditions. The appellants applied to the State Government for allotment to them of the portion of the land, on which the shops stood.;