S.S.Dewan, J. - (1.) Letters Patent Appeal No. 15 of 1977 (The Prem Ex-Serviceman Tenants Farming Society v. Haryana State) and Civil Writ Petition No. 6485 of 1976, in view of the similarity of the material facts and the question arising therein for our determination are being disposed of together by this judgment.
(2.) Letter Patent Appeal is directed against the judgment, dated December 20, 1976, delivered by Gurnam Singh J., in Civil Writ Petition No. 947 of 1975,** by which he upheld, inter alia, the legality of the notice (Annexure P-2) dated July 5, 1974, issued to the petitioner by the Collector, Kaithal. The learned Judge found that the notices were not contrary to the directions of the Hon'ble Supreme Court contained in its judgment in the case of M/s. Prem Ex- Servicemen Co-operative Tenants' Farming Society Ltd. v. State of Haryana reported as AIR 1974 SC 1121, Civil Writ Petition has been placed before us for disposal on reference by K. S. Tiwana J. in view of the conflict of opinion on the legality of the notice expressed in the two judgments, one under appeal and another dated May 12, 1976, by M. R. Sharma J., in the case of Mohanpur Ex- Serviceman Co-operative Tenants Farming Society Ltd. v. State of Haryana reported as 1976 Punj LJ 451, whereby the learned Judge quashed the notice on the ground that it did not strictly comply with the observations of the Supreme Court made in the aforesaid judgment.
(3.) It will be convenient at this stage to state in brief the facts of the case decided by the Supreme Court and the observations and directions given by it in its judgment.;