- (1.) The petitioner claims that he was allotted land in Khewat No.229, Khatoni No.4868, 4869, 4870, 4871 in Khasra Nos.63 (21- 0), 63 Min (26-12), 36 (7-5), 37 (8-19), 66 (1-0) in Village Siwani Rai Singhan, Tehsil Bhiwani, District Hisar. The name of the predecessors of the present petitioner is depicted in the jamabandi for the year 1965-66. As is claimed by the petitioner, the allotment was entered into the revenue record vide Rapat No.65 in the name of predecessors of present petitioner. The petitioner's family got 64 kanals 16 marlas as its share, which is equivalent to 2-8-1/2 standard acres, which he claimed to be in possession since 18.5.1950.
(2.) The petitioner had demanded the revenue record of the agriculture land, which was allotted to his predecessors on 19.9.1967. He learnt that the same had been cancelled. This order was statedly not supplied to the petitioner. Thereafter, the petitioner did nothing except for visiting the office of respondent Nos.3 and 4 on 30.8.1996. The petitioner claims that no order was supplied to him despite an application having been made to Assistant Registrar, Rehabilitation Department demanding the copy of the order dated 27.9.1967.
(3.) Reference is then made that order was not supplied till 20.5.1997, a jump of thirty years without explaining anything as to what was the petitioner doing in between. The petitioner again keeps mum till 13.3.2006, when he served a legal notice through Advocate for non-supply of order. Another nine years gap is, thus, unexplained.;