- (1.) The petitioners have approached this court with a small and crisp grievance which relates to the operation of Section 24-A (2) of Punjab Security of Land Tenures Act, 1953. This issue is raised in the background of the facts noticed hereinafter.
(2.) 19 standard acres 10 units at the hands of the petitioners was declared surplus in the year 1961. The surplus area was separated giving details of the khasra numbers and their area. Consolidation of the holdings took place after selection of the surplus area. After selection of surplus area, new post consolidation khasra numbers were selected and the details of the same are mentioned in the impugned order, which is passed on 16.7.1977.
(3.) The big landowner gave part of his land holdings by way of family settlement to his five sons. One share was kept by Gorkha, a big landowner and the mutation was sanctioned in this regard. The possession of the surplus area was taken by the State of Haryana and various mutations were sanctioned in the name of the State. The land declared surplus was allotted to different allottees and the mutation in respect of the same was also sanctioned. In 1985-86, the allottees were shown owners of the land so allotted.;