Rameshwar Singh Malik, J. - (1.) Instant writ petition is directed against the order dated 12.10.2001 (Annexure P-6) passed by the Commissioner and Secretary to Government of Haryana, Rehabilitation Department, whereby sale qua land measuring 3758 sq. yards in favour of the petitioners, duly approved by Chief Settlement Commissioner on 9.12.1992, was cancelled after a period of about nine years.
(2.) Notice of motion was issued and dispossession of the petitioners was stayed by an order dated 25.11.2005 passed by a Division Bench of this Court. Respondents No. 1, 2 and 6 filed their written statement. However, no reply was filed by respondents No. 3 to 5.
(3.) The writ petition was admitted for regular hearing vide order dated 30.10.2006 passed by a Division Bench of this Court and dispossession of the petitioners was stayed. That is how, this Court is seized of the matter. Heard learned counsel for the parties.;