Mahesh Grover, J. - (1.) This order will dispose of this Letters Patent Appeal No.2133 of 2013.
(2.) We would briefly refer to the facts; the appellants claimed themselves to be in possession of land measuring 40 Kanals 01 Marla comprised in Khasra No.39//16, 25, 40//12min, 40//10, 11 and 40//1/2/1, situated at Village Hambran, Tehsil Ludhiana West, District Ludhiana, under the Punjab Package Deal Properties (Disposal) Act, 1976 (hereinafter referred to as the "Act") and the policy framed thereunder dated 26.09.2007. The petitioners had filed a claim on the basis of said policy, which was rejected by the competent authority vide order dated 01.11.2013 on the ground that application was received in the office beyond the stipulated date, leading to the filing of the petition bearing No.25219 of 2013. The writ petition was also dismissed as no error was detected in the impugned order dated 01.11.2013.
(3.) This led to the filing of the letters patent appeal which was also dismissed. The petitioner then preferred SLP and the Hon'ble Supreme Court remanded the matter back for decision afresh as it was observed that provisions of Section 4 of the Act read with Rules 3 and 4 of the Punjab Package Deal Properties (Disposal) Rules, 1976 were not applied to the case of the appellants.;