- (1.) Allotment of land was made to one Hola Ram as per Khatauni Paimaish of the year 1962-1963 in lieu of land left by him in Pakistan. The petitioner claims that area measuring 152 kanals 6 marlas was allotted to Hola Ram father of the petitioner. The land was assessed at the rate of Rs. 45,000/- at that time, in lieu of land left by him in Pakistan. The petitioner, however states that the claim given vide Claim No. 803 dated 06.10.2002 was issued on 28.10.1962. Despite the same having been reflected in the revenue record and the allotment having been so made, the possession of the land was not handed over to said Hola Ram. Thereafter, what transpired and what action the petitioner took to claim possession of the land and how it was declined to petitioner is not forthcoming in any manner.
(2.) Reference is then made to amendment made by the legislation in the year 2009. The petitioner claims that he contested his case since 1962 and went from pillar to post to get the possession of the land when this notification was issued.
(3.) Some of the claimants in the meantime had filed Civil Writ petition No. 14385 of 2005 and it was decided that the cases of persons will be decided who are the allottees and whose cases are pending. The petitioner states that irregularities were committed from 1969 to 1972 and number of properties which were allotted to the allottees who came from Pakistan were given by illegal means to the persons who were not allottees and were not entitled as per law.;