NARAIN SINGH Vs. CONSOLIDATION OFFICER

JUDGEMENT

(1.) This writ appeal has been filed against the impugned judgment of the learned Single Judge dated 9.12.2004 by which he dismissed the writ petition.

(2.) Heard counsel for the parties and perused the record.

(3.) The writ petition was filed for quashing the order dated 25.8.2000 passed by the Collector in an appeal filed by respondents No. 2 to 4 under Section 21 (4) of the East Punjab Holding (Consolidation and Prevention of Fragmentation) Act, 1948. The petitioners holding was in Khasra No. 522 of Village Bamnoli, Tehsil Mehrauli, New Delhi. Consolidation proceedings were initiated and the petitioner was allotted land along with co-owners in a place different from the place where the original land of the petitioner was located. The petitioner filed objections under Section 21 (2) of the Act alleging that there was a tubewell in existence in his original holding and hence he should be allotted the land in the original holding.