- (1.) The petitioner's case is that he has been in cultivating possession of Nazool land measuring about 38 kanals and 8 marlas bearing Khasra Nos. 7/21, 22/2, 8/12,1, 12/21, 8/22, 24 and 25 situated in village Hussainpura, for the last about eleven years (this petition was filed in February, 1980). The Government had decided to give preference for allotment of Nazool land to Harijan cultivators who were in possession of such land and also to ex soldiers. The petitioner fulfilled all the requisite conditions for allotment of Nazool land, he being a Harijan and ex-soldier of the Indian Army and also being in possession of Nazool land, as stated in the petition. He had also installed a tubewell in the land and raised some structure thereon.
(2.) On June 3, 1968, Shri N.S. Cheema, Assistant Collector, Patiala, recommended to the Collector, District Patiala, that agricultural Nazool land situated in village Hussainpura, District Patiala, be allotted to the following persons :- (1) Rattan Singh 16-K 14-M only as he had already been allotted land (2) Teja Singh 48 kanals (3) Karam Singh 48 kanals (4) Niranjan Singh S/o Surtta Singh (petitioner) 48 kanals
(3.) On September 2, 1968, Shri A.S. Chatha, Collector, Patiala, allotted the Nazool land to three persons named as under :- 1. Rattan Singh 10-K 14-M 2. Teja Singh 48-K 3. Karam Singh 48-K Having allotted the land to the abovesaid three allottees, the learned Collector adjourned the case for allotment to the remaining recommendees/applicants and advised the office to put up a proposal for allotment of particular Khasra Numbers.;