RAMESHWAR SINGH MALIK, J. - (1.) These three identical writ petitions are being decided vide this common order, as these are arising out of similar facts and questions of law involved, are also the same. However, for the facility of reference, facts are being culled out from CWP No.5294 of 1994 (Waryam Ram and others v. Financial Commissioner (Appeals), Punjab and others).
(2.) All these three writ petitions are directed against identical orders passed by the Financial Commissioner, whereby revision petitions filed by the petitioners were dismissed, upholding the orders passed by Collector Agrarian as well as Commissioner, declaring the land as surplus.
(3.) Heard learned counsel for the parties.;