AIR 2000 SUPREME COURT 2352 ::2000 AIR SCW 2473 ::2000 (2) UJ (SC) 1187 ::2000 (5) SCC 765 ::(2000) 4 RecCivR 183 ::(2000) 5 Scale 133 ::2000 (126) Pun LR 843 ::(2000) 3 Pun LR 843 ::2000 (3) LandLR 76 ::2000 (3) LRI 149 ::(2000) 5 Supreme 38 ::(2000) 2 CurLJ(CCR) 568 ::2000 (7) SRJ 239 ::(2000) 7 JT 516 (SC)

Supreme Court Of India

(From : Punjab and Haryana)

Hon'ble Judge(s): Ajay Prakash Misra, M. B. Shah , JJ

(A) Displaced Persons (Compensation and Rehabilitation) Act (44 of 1954) , S.25(2)— Correction of clerical or arithmetical error in order - Claim by respondent, auction purchaser that possession of @page-SC2353land which was sold by auction in his favour in 1959 was not handed over and only a part of land was handed over to him in 1959 - Said dispute was raised by him in 1982 i.e. after lapse of 23 years - Facts showing that there was no clerical or arithmetical error in mentioning khasra number or its area in sale certificate - Held, the authorities cannot exercise jurisdiction under S. 25(2) - Handing over possession of additional land by authorities in favour of respondent by issuing corrigendum - Not proper. (Para 15 18) (B) Displaced Persons (Compensation and Rehabilitation) Act (44 of 1954) , S.33— Appeal - Locus standi - Cor-rigendum by authority to correct clerical or arithmetical mistake - Land which was in possession of appellant, tenant - Granted by authority to respondent - Appeal against by tenant - Maintainable. (Para 16) (C) Displaced Persons (Compensation and Rehabilitation) Act (44 of 1954) , S.24— Evacuee property - Auction sal....