JASBIR SINGH,J - (1.) PETITIONERS have filed the present writ petition challenging the order dated April 30, 1998 (Annexure P-4) passed by respondent No. 4 and order dated March 22, 2000 (Annexure P-5) passed by respondent No. 5.
(2.) THIS case has a long history and going on since the year 1979. Petitioners, who are the tenants of one Shri Gurdayal Singh, a big landowner, were ordered to be ejected from their tenancy under Section 9 of the Punjab Security of Land Tenures Act, 1953 (hereinafter referred to as the Punjab Act) subject to their resettlement on surplus area. Thereafter the competent authority took up their case for allotment of land to them on January 31, 1979, and keeping in view the criteria laid down under the Haryana Utilisation of Surplus and Other Areas Scheme, 1976 (hereinafter referred to as the 1976 Scheme) allotted land to them as per their entitlement, against which one complaint was filed by respondent No. 6 Mani Ram and the allotment was cancelled vide order dated June 18, 1982 by the allotment authority by holding that the petitioners were not eligible for any allotment of land. Appeal filed by the petitioners was partly accepted by the Collector, Sirsa, on November 23, 1982, who modified the order of allotment dated January 31, 1979, in their favour. Respondent No. 6-Mani Ram then filed two revision petitions before the Commissioner, Hisar, who vide his order dated July 25, 1985. set aside the order passed by the Collector. The petitioners then filed two revision petitions before the Financial Commissioner-State of Haryana, which were allowed vide order dated December 30, 1992, upholding entitlement of the petitioner to get the land allotted. The case was remanded to the allotment authority to decide their cases afresh after making necessary calculation. It was also ordered that since the petitioners have concealed certain facts while moving the application for allotment, necessary action be initiated against them as per law. Relevant portion of the order dated December 30, 1992, reads as under : "12. In view of the foregoing discussion I remit the matter to the Allotment Authority with the direction to examine carefully whether the petitioners are entitled to allotment of any surplus area in terms of the criteria laid down in Schedule 'C' referred to in Rule 18 of the 1956 Rules and if so, determine the extent of the surplus area that is required to be allotted so as to raise the other area held by each of them to 5 standard acres, and then pass a fresh order in the matter after hearing the parties. Any surplus area that becomes available as a result of the fresh order be allotted to other persons eligible under the 1976 Scheme. The orders dated 31.1.1979 and 18.6.1982 passed by the Allotment Authority in so far as they relate to the petitioners, the order dated 23.11.1982 of the Collector and the order dated 27.5.1985 of the Commissioner are set aside. 13. I also find that the petitioners have indeed concealed the material fact of the other land held by them while seeking allotment of the surplus area. In the application for allotment of land filed by them in Form US-2 it has been stated that they do not hold any other land. The application of Surja Ram is available at page 49 and that of Mahla Ram at page 221 in the case file of the Prescribed Authority, Dabwaii. It is on the basis of their false statement that surplus land to a certain extent was allotted to them vide order dated 31.1.1979. For this concealment of material facts by them I direct that proceedings be initiated against them in terms of Sections 15(7) and 21(2) of the Act." After remand the matter was again taken up by the allotment authority, which after making necessary calculations as per the directions given by the Financial Commissioner as mentioned above, made certain modifications in the original order of allotment dated January 31, 1979 and allotted land to the petitioners vide order dated March 27, 1995 (Annexure P-2) which is the subject matter of the present dispute. Relevant portion of the order Annexure P2 reads as under : "3. After hearing the arguments and perusing the record available on the file and reading the Report of the Tehsildar, Dabwali, I have arrived at the conclusion that there is 14 Kanals and 10 Marlas of area in his ownership and 35 Kanals and 16 Marlas of area under tenancy with Surja Ram, respondent No. 1 and 18 Kanals and 13 Marlas of land has been allotted from the surplus pool and being an ejected tenant he is entitled to retain an area of 5 Standard Acres i.e., 128 Kanals of 'C' category area and he has 136 Kanals and 2 Marlas of 'C' category area. Thus he has an excess Nehri area of 2 Kanals and 14 Marlas which being a small piece, cannot be allotted to any person and this area is, therefore, ignored. Mala Ram, respondent No. 2, has 14 Kanals and 10 Marlas of area in his ownership, 14 Kanals and 7 Marlas being 1/5 share of 71 Kanals and Marlas, under his tenancy and 30 Kanals and 4 Marlas of allotted area and thus, he has 142 Kanals and 5 Marlas of 'C' category area whereas, he is entitled to retain 128 Kanals of 'C' category area. Thus, he has 4 Kanals and 15 Marlas of excess Nehri area or 14 Kanals and 5 Marlas of 'C' category excess area. The allotment of 4 Kanals and 15 Marlas of Nehri area comprised in Rect. No. 52, Killa No. 4 is cancelled and the allotment of the remaining area 31.1.79 is upheld. The allotment of the remaining surplus area would be made later on. As regards the directions of the ild. Financial commissioner and Secretary, Government of Haryana for taking action under Section 15(7) of the Haryana Ceiling Act, 1972, both these allottees have approximately 5 standards acres of ownership and tenancy area with them. The area already allotted has itself been allotted to them and there is, therefore, no need of taking proceedings under Section 15(7). So far as the question of taking action under Section 21(2) of the Haryana Ceiling Act is concerned, the allottees had submitted Forms US-2 on 5.2.79 and as per revenue record both the allottees were the owners of 14 Kanals and 10 Marlas of area at the time of submitting the forms and consequently, necessary action be taken against the allottees for concealing the real facts at the time of submitting Forms US-2".
(3.) AGAINST the order Annexure P-2, respondent No. 6-Mani Ram filed an appeal before the Collector, which was dismissed vide order dated December 20, 1995 (Annexure P-3). Respondent No. 6 feeling aggrieved filed a revision petition before the Commissioner, Hissar. The same was allowed by him vide order dated April 30, 1998 (Annexure P-4) setting aside the allotment made in favour of the petitioners. Then the petitioners filed a revision petition before the Financial Commissioner-respondent No. 5, against the order Annexure P-4 which was dismissed by respondent No. 5 vide order dated March 22, 2000 (Annexure P-5). Hence the present writ petition has been filed by the petitioners to challenge the orders Annexures P-4 and P-5 passed by the Commissioner and the Financial Commissioner respectively.;