- (1.) The petitioners pray for issuance of a writ in the nature of certiorari for quashing the orders dated 12.09.1980 and 15.02.1989, passed by the Chief Settlement Commissioner, Haryana, Chandigarh and the Financial Commissioner, Revenue and Secretary, Rehabilitation Department, Haryana respectively. During pendency of these proceedings, petitioner No. 1 has withdrawn from the writ petition.
(2.) Bal Kishan and Ram Rang were admittedly displaced persons from Pakistan. In recognition of this claim, they were given possession of plot Nos. 421 and 488, respectively in the year 1950 as rural allottees. The formal letters of allotment were issued to Bal Kishan and Ram Rang and other allottees by the Managing Committee on 08.09.1955. Petitioner No. 2 alleges that Bal Kishan and Ram Rang exchanged these plots. Bal Kishan received plot No. 421 and Ram Rang received plot No. 488. Petitioner No. 2 purchased plot No. 488 from the legal representative of Bal Kishan.
(3.) A notification dated 24.07.1954 was issued under the Punjab Municipal Act, extending municipal limits of Municipal Council, Rohtak, to include the land in dispute. After a gap of 24 years, the Tehsildar, Sales forwarded a reference dated 14.08.1979 to the Chief Settlement Commissioner, Haryana, Chandigarh, seeking cancellation of allotments to allottees, including Bal Kishan and Ram Rang, on the ground that as on the date of allotment, the land fell within municipal limits it was no longer rural property and therefore, could not be allotted. The Chief Sales Commissioner directed ex parte proceedings against Ram Rang and vide order dated 12.09.1980, accepted the reference, cancelled the allotments made to Ram Rang, Bal Kishan and all other allottees.;