BALJEET SINGH Vs. FINANCIAL COMMISSIONER & ORS.

JUDGEMENT

(1.) ON 8th September, 1993, Notification under Section 14 of East Punjab Holding (Consolidation & Prevention of Fragmentation) Act, 1948 was issued for consolidation of holding in Village Kanjhawla, Delhi and on 6th July, 1996, petitioners herein had made an application to the Authorities concerned to make a demand for allocation of 2 bighas and 2 biswas of land towards North -East side of this Village.

(2.) ON 14th November, 1996, a scheme under the aforesaid Act was prepared and was announced in this Village and thereafter, on 8th September, 1998 an application was made by the petitioners to the Consolidation Officer regarding confirmation and clarification about their possession. In the year 1999, petitioners had filed their objections under Section 21(2) of the East Punjab Holding (Consolidation & Prevention of Fragmentation) Act, 1948, thereby showing that how the allotment of Khasra No. 144/32 of this Village is wrong and as to how the petitioners are entitled to the allotment therein as they had been using this land as Gher and Gitwar since long.

(3.) AGGRIEVED by the aforesaid order of 25th February, 2000 of the Consolidation Officer, petitioners herein had preferred statutory appeal under Section 21(3) of East Punjab Holding (Consolidation & Prevention of Fragmentation) Act, 1948 which was allowed, holding as under: -