- (1.) This order shall dispose of CWP-18673-1995 and CWP-18674-1995 as common questions of fact and law are involved in both these petitions. Civil Writ Petition No. 18673-1995 has been filed under Articles 226/227 of the Constitution of India for quashing the order dated 17.06.1993 (Annexure P-3) passed by respondent No. 3-Collector Agrarian, Fazilka, dated 23.05.1995 (Annexure P-4) passed by respondent No. 2-Com-missioner, Ferozepur Division, Ferozepur and dated 23.08.1995 (Annexure P-5) passed by respondent No. 1-Financial Commissioner (Appeals II), Punjab.
(2.) Civil Writ Petition No. 18674-1995 has been filed under Articles 226/227 of the Constitution of India for quashing the orders dated 16.04.1984 (Annexure P-2) passed by respondent No. 3-Special Collector, Agrarian Ferozepur, dated 23.05.1995 (Annexure P-3) passed by respondent No. 2-Commissioner, Ferozepur Division, Ferozepur and dated 23.08.1995 (Annexure P-4) passed by respondent No. 1-Financial Commissioner (Appeals II), Punjab.
(3.) In both the petitions, the petitioner has also sought a direction to respondent No. 3 to re-assess his land for determining the surplus area, if any, while giving him the benefit of adult son.;