- (1.) This order will dispose of Civil Writ Petition Nos. 8422 of 1976 (Mahi Ram v. Financial Commissioner, Haryana and others) and 5015 of 1978 (Jhangi Ram and others v. Union of India and others) wherein common points are involved.
(2.) Mahi Ram son of Ruldu Ram petitioner in C.W.P. No. 8422 of 1976 owned land in Chak No. 58-SP Tehsil Pakpattan, District Montgomery. In 1951 he was allotted 3 Standard Acres 13 1/2 Units of land in village Mirzapur, Tehsil Sirsa. In the Parcha allotment the name of the allottee was written as Mahi Ram s/o Dula Ram. There was another Mahi Ram son of Dula Ram who abandoned land in Chak No. 27 Pakpattan, District Mantgomary. He died in 1947. His sons Darshan Ram etc. filed a claim for the allotment of land in lieu of the land abandoned by their father in Pakistan. Darshan Ram etc. sons of Mahi Ram son of Dula Ram having come to know about the allotment of 3 Standard Acres 13 1/2 Units made in the name of Mahi Ram s/o Dula Ram in village Mirzapur took its possession and subsequently obtained permanent right in January, 1956.
(3.) Mahi Ram son of Ruldu Ram probably did not know about the allotment made in village Mirzapur, Tehsil Sirsa. He approached the Rehabilitation authorities for the allotment of the land. He was allotted land to the extent of 3 Standard Acres 13 1/2 Unit first in village Kamanwali, Tehsil Fazilka. Later on he was shifted to Kheowali, Tehsil Fazilka. Mahi Ram son of Ruldu Ram was satisfied with the allotment made in his name in village Kheowali, Tehsil Fazilka.;