N.K. Sud, J. - (1.) The petitioner is aggrieved by the orders of the Deputy Secretary (Rehabilitation -cum -Settlement Commissioner), Haryana, dated 1.10.1981 and the Financial Commissioner and Secretary, Government of Haryana, Rehabilitation Department, dated 6.9.1990 whereby his claim for purchase of 26 kanals 1 marla land already sold to respondents No. 3 and 4 in open auction has been rejected.
(2.) Before dealing with the point at issue, the relevant facts may first be noticed.
(3.) The petitioner was allotted 2.13 units of land in village Sewan on 8.7.1949 in lieu of land left by him in Pakistan on partition of the country in 1947. Later on, it was found that he had been allotted 0.6 units of land in excess of his entitlement and, therefore, allotment to that extent was cancelled. However, he was permitted to buy the excess land, i.e. 0.6 units against payment of market price at the rate of Rs. 675/ - per acre which he did in 1960.;