- (1.) The petitioners impugn Annexure P-2 which is an order passed by the Financial Commissioner exercising its power under Section 18(6) of the Haryana Ceiling on Land Holdings Act, 1972 (hereinafter referred to as 'the Act').
(2.) The admitted facts are that prescribed authorities had vide its order dated 28.4.1978 allowed an additional 1/5th unit to the deceased land owner Balwant Singh who was a big landowner.
(3.) The facts would also indicate that this 1/5th additional unit was given to the second wife of the big landowner Balwant Singh.;