- (1.) Jagrup Singh, father of petitioner No. 1, was a big land owner. Collector (Agrarian) decided the surplus area case of said Jagrup Singh on 20.11.1976 and 11.570 hectare of quality land of Jagrup Singh was declared as surplus. Commissioner, Ferozepur Division, however, while accepting the appeal filed by Jagrup Singh, remanded the case back to the Collector, by declaring that only 2.50 hectares land was surplus. Collector, Agrarian, then declared 2.50 hectares of land surplus vide his order dated 22.5.1981. The Collector had taken into consideration that adult son (petitioner No. 1) of Jagrup Singh was entitled to one unit.
(2.) The case was again taken in appeal before the Commissioner, who remanded the case yet again on 10.1.1983. This time, the Commissioner set-aside the order dated 29.11.1997 earlier passed by the erstwhile Commissioner while dealing with the appeal.
(3.) Thereafter, the Collector (Agrarian) again considered the issue and declared 2.50 hectares of first quality land as surplus on 4.3.1983.;