N.P. Gupta, J. - (1.) THESE four appeals arise out of common judgment of the learned Single Judge. As a matter of fact five appeals were filed out of which one Appeal No. 568 is reported to have been compromised between the parties, and accordingly it was withdrawn somewhere in 1998, and these four appeals survive.
(2.) FOR properly understanding the controversy we may refer to the genealogy as given by Mr. Purohit that common ancestor was one Sher Singh, he had two sons being Jabbar Singh and Vijay Singh. Vijay Singh is said to have expired, and is alleged to have been survived by son Bhawani Singh. The appellants claim to be purchaser from Bhawani Singh, and claimed to have purchased various parcels of land by registered sale deed some -wherein March, 1968. It is a different story that the appellants are near and/or distant relations of Bhawani Singh.
(3.) THE controversy arose in the circumstances that ceiling proceedings were initiated separately against Jabbar Singh and Bhawani Singh. Proceedings against Jabbar Singh were decided earlier and in those proceedings option was given to surrender certain lands as Jabbar Singh was found to be holding land in excess of the ceiling limit. Subsequently that option was changed on behalf of Jabbar Singh in the year 1981. This changed option as accepted by the ceiling authority was challenged also by the present appellants unsuccessfully all through right up to the learned Single Judge.;