TARIFF SINGH DABAS Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) In the year, 1993, a notification was issued under Section 14 of the East Punjab (Consolidation and Prevention of Fragmentation) Act 1948 for consolidation of holdings in village Kanjhawala. On 14/11/1996, draft Consolidation Scheme was announced by the Consolidation Officer in the village. After finalising the scheme, in the year 1998, repartition was carried out under Section 21 of the said Act. Petitioner demanded a plot on the Northern side of the village. His other family members also demanded a plot on the said side. Obviously, aim was for the entire family to be residing in adjoining houses.

(2.) Consolidation Officer allotted plot No. 142/499 admeasuring 2 bigas and 2 biswas to the petitioner, but on the opposite side.

(3.) On 30/6/1997, petitioner filed objections under sub-section 2 of Section 21 of the Act against the allotment made. On 28/2/2000, the Consolidation Officer decided the objections and allotted another plot to the petitioner, which was again not to the liking of the petitioner. Petitioner felt that the allotment was illegal. He filed the revision petition under Section 42 of the Act before the Consolidation Officer. The Revision was allowed vide order dated 20/6/2003. Plot No.142/94/15 was allotted to the petitioner.