AIR 1963 PUNJAB 247 ::65 Pun LR 139 ::ILR (1963) 1 Punj 389

Punjab High Court

Hon'ble Judge(s): Mehar Singh, A. N. Grover , JJ

Displaced Persons (Compensation and Rehabilitation) Act (44 of 1954) , S.32, S.19— Banjar cut formula - Not a direction issued by the Central Government u/S.32 - Has no legal force. The memorandum dated 26-10-1959, containing the 'Banjar cut formula', issued by the Punjab Government to the Land Claims Officer, Punjab, Jullunder, with regard to the grant of sanads to displaced land allottees whose claims were verified on the basis of oral evidence, is not a direction issued by the Central Government under S. 32. The Banjar Cut formula has no legal force and Government cannot cancel a temporary allotment made on the basis of oral verification by the application of the formula.(Para 5 8)