Bhagwant Singh vs State of Punjab and others

Ranjit Singh, J.—This order will dispose of Civil Writ Petition No. 12269 of 2006 (Bhagwant Singh Vs. State of Punjab and others) and 15378 of 2006 (Bakhshish Singh and others Vs. State of Punjab and others). For disposal of these writ petitions, the facts are being taken from Civil Writ Petition No. 12269 of 2006. The petitioner has approached this Court for issuance of writ of mandamus, directing respondent No. 2 to transfer the property ini dispute in the name of the petitioner. The matter was remanded to Tehsildar, Sales-cum-Managing Officer, Jalandhar, by the Financial Commissioner. However, in between the Displaced Persons (Compensation and Rehabilitation) Act, 1954 was repealed and directions were issued to the Tehsildar concerned not to take up the issues. However, in view of the order passed in Civil Writ Petition No. 9517 of 2008 (R.K. Suneja and another Vs. State of Haryana and others), decided on 10.11.2008, which is subsequently followed in Civil Writ Petition No. 3421 of 2006 (Jaswinder Singh and another Vs. State of Haryana and others), decided on 22.5.2009, the issue raised in the present writ petitions can be gone into by the Tehsildar concerned.

The writ petitions are accordingly disposed of with a direction to the Tehsildar concerned to take up the issue and decide the same in accordance with law.