SATBIR SINGH Vs. FINANCIAL COMMISSIONER & ORS

JUDGEMENT

(1.) By this writ petition, challenge is laid to the following orders i.e. order dated 03.03.2003, 10.11.2003 and 26.02.2004.

(2.) Briefly, the case of the petitioner, is that, consolidation proceedings were held in respect of village Rawata, Najafgarh, Delhi. The consolidation proceedings, as averred, were carried out under the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 (hereinafter, in short, referred to as, the 1948 Act).

(3.) Both the appeal of the petitioner as well as the application of Mr. Umrao Singh came up before respondent no.2 [i.e. SDM / RA (Settlement Officer)].