Mahesh Grover, J. - (1.) By this common order I shall dispose of both the aforementioned cases as RSA -2245 -2007 is the outcome of the order impugned in CWP -5918 -1991. The facts are being taken from CWP -5918 -1991.
(2.) The petitioner has prayed for setting aside the order dated 14.03.1991 (Annexure P10) passed by respondent no. 2.
(3.) It is a case with complex history of facts. Property which is comprising in khasra no. 626 measuring 4 marlas (20' x 39') was the evacuee property which was given to the petitioner on the basis of possession. On 15.09.1970, the petitioner made an application to the Rehabilitation Department followed by two other applications dated 28.10.1970 and 09.02.1971 for purchase of this land in accordance with law.;