Rameshwar Singh Malik, J. - (1.) Present writ petition is directed against the order dated 9.4.2013 (Annexure P-6) passed by the Financial Commissioner, Haryana, whereby a petition, moved by the petitioners under Section 18 (6) of the Haryana Ceiling on Land Holdings Act, 1972, was dismissed.
(2.) Notice of motion was issued and in compliance thereof written statement was filed on behalf of the respondents.
(3.) Heard learned counsel for the parties. The short issue that falls for consideration of this Court is whether the land owned by Late Shri Singh Ram, predecessor-in-interest of the petitioners, was, as a matter of fact, declared surplus vide order dated 21.12.1959. It is the specifically pleaded and argued case on behalf of the petitioners right from day one that no such order was ever passed by any competent authority, declaring the land surplus in the hands of Late Sh.Singh Ram. The only mistake committed by and on behalf of the petitioners was that they moved application for exemption under a bona fide wrong impression that the land in the hands of Late Sh.Singh Ram was declared surplus. However, no such order was available with the respondent-department.;