- (1.) THE Claim of the petitioner is that since the authority has held that the petitioner did not hold any surplus land, her land acquired by the respondents and subsequently distributed to the private respondents be returned to the petitioner.
(2.) IT has been submitted that in the earlier order, the revenue authorities had illegally declared the said land of the petitioner as surplus without taking into consideration the previous transfer and other aspects. The said order was challenged by filing writ petition, being CWJC No.1453 of 1981(R). The writ petition was allowed and the orders of the revenue authorities were quashed. The case was remitted to the concerned court of Land Reforms Deputy Collector for a fresh decision. By order dated 30th November, 1990, the Deputy Collector Land Reforms specifically held that the petitioner had no surplus land. The said order was, subsequently, approved by the Additional Collector, Land Ceiling, by his order dated 23rd October, 1992. The Additional Collector in view thereof had also repealed the allotment of the land to the private respondents, directing for allotment of other lands to them.
(3.) THE grievance of the petitioner is that in spite of the said declaration that the petitioner did not hold any surplus land and also the order of the Additional Collector, repealing the said allotment in favour of the private respondents, possession of the land has not been given to the petitioner till date.;