BRIJ LAL Vs. SAVITRI DEVI

JUDGEMENT

(1.) THIS Letters Patent Appeal has been directed against the judgment and order dated 30.6.1999 passed by the learned Single Judge in OWP No. 769/86, remanding the case back to the Deputy Custodian General to hold denovo enquiry and as appropriate orders.

(2.) FACTS and circumstances which are necessary for the disposal of this LPA are that:

(3.) DEPUTY Nath, having family of three members, was allotted 18 kanals 18 marlas of land bearing Survey Nos. 194, 193, 239, 243, 445, 475 and 194 of village Jasoore tehsil R.S. Pura, in terms of Cabinet Order 578 -C of 1954.