RAGHUBIR SINGH Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) On 01.09.1988, the Delhi Government issued a notification under Section 14(1) of the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 (hereinafter referred to as the 'said Act') as extended to Delhi whereby it declared its intention to make a scheme for the consolidation of holdings in the village Nangli Poona. Consolidation proceedings started accordingly.

(2.) Rule 6 of the Delhi Holdings (Consolidation and Prevention of Fragmentation) Rules, 1959 (hereinafter referred to as "the said Rules") lays down the principles which guide the Consolidation Officer in preparing the scheme. Rule 6 as originally stood was as follows:-

(3.) During the pendency of the abovesaid consolidation proceedings, the Delhi Holdings (Consolidation and Prevention of Fragmentation) Rules, 1959 as framed under the said Act got amended vide notification dated 03.02.1992. Amongst other amendments, Rule 6 was amended. The then existing clause (j) in said rule was renumbered as clause (m) and new clauses (j), (k) & (1) were added which run as follows:-