,
A
DHARAM VEER SINGH AND ORS.
v.
STATE OF HARYANA AND ORS.
SEPTEMBER 6, 2005
B
[B.P. SINGH AND S.H. KAPADIA, JJ.]
Land Laws and Agricultural Tenancy :
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Consolidation scheme-Framed in regard to Sham/at Deh Land-
c Tenure-holders affected filing writ petition in High Court and later appeal*
in Supreme Court-Some of the tenure-holders who were not parties before
High Court, filing writ petition in Supreme Court-Held, Civil Appeal having
been dismissed, writ petition also dismissed as devoid of merits.
D
*Bhagirath Singh & Anr. v. State of Haryana and Anr., [2005) 7 SCC
556, referred to.
CIVIL ORIGINAL JURISDICTION: Writ Petition (C) No. 413 of2003.
Under Article 32 of the Constitution of India.
E
S.K. Verma for the Petitioners.
Ajay Siwach, Pardeep Dahya and T.V. George for the Respondents.
F
The Judgment of the Court was delivered by
B.P. SINGH, J.: This Writ Petition has been filed by some of the land
holders who are affected by the Consolidation Scheme framed in regard to
Shamlat Deh lands of the concerned villages: The said scheme was challenged
by some other proprietors and co-sharers in Civil Writ Petition No. 18310 of
G 1998 before the High Court of Punjab and Haryana at Chandigarh. The said
writ petition having been dismissed, Civil Appeal No. 646 of 2000 was
preferred before this Court by Special Leave. Dispite the order of status-quo
granted by this Court pending the appeal, the petitioners alleged that they were
before displaced since they were not parties in the writ petition filed before
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H the High Court.
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1180
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DHARAM VEER SINGH v. STATE OF HARYANA [B.P. SINGH, J.] 1181
They, therefore, filed the instant writ petition which has been heard A
along with civil Appeal No. 646 of of 2000.
We have delivered our judgment today dismissing the Civil Appeal No.
646 of 2000. We find no merit in this writ petition filed by the petitioners
and the same is accordingly dismissed.
R.P.
Appeal dismissed.
B
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