Rameshwar Singh Malik, J. - (1.) Present writ petition is directed against the order dated 28.05.2014 (Annexure P-13), passed by Additional Secretary, Revenue, Haryana, whereby application of the petitioners for allotment of land, in lieu of the land left by their predecessors-in-interest in Pakistan, at the time of partition of the country, was declined.
(2.) Heard learned senior counsel for the petitioners.
(3.) The best case put forward on behalf of the petitioners is an official communication dated 05.05.1952 (Annexure P-7), which was addressed to one Shri Chander Bhan son of Jiwan Dass, wherein it was recorded that his application dated 28.09.1951 was considered for allotment of land, but since the area recorded in the jamabandi was old Banjar, land was not allotted. He was further informed that his application with an exchange of the khasra girdawari in Pakistan for the year 1947, would be considered only after an exchange with Pakistan's record of his file/case. A reading of this communication would show that applicant was duly informed about the reason by the Land Claims Office, Jalandhar that the land could not be allotted. Thereafter, Chander Bhan son of Jiwan Dass never put up his claim for allotment of any land, in lieu of the land left by him in Pakistan.;