TARA CHAND Vs. DULI CHAND

JUDGEMENT

(1.) The writ petitioner has impugned an order dated 2.3.1979 as well as another order dated 19.12.1978, both issued by the Additional Collector, Delhi during consolidation proceedings.

(2.) The undisputed facts which led to the present litigation are that during consolidation proceedings in village Ghooman Hera, the petitioner appears to have been allotted some lands, including Kila No. 40/20. He had apparently objected objection to it and approached the Settlement Officer by an appeal, against an order of the Consolidation Officer dated 9.8.1975. In that appeal, the petitioner suggested that Kila No. 40/20 be withdrawn from him and alloted to the Gaon Sabha and he be alloted portion of Kila No. 39/17 and Kila No. 39/24 (which were to be withdrawn from the contesting respondents Rati Ram and Daya Chand).

(3.) The Settlement Officer remanded the matter to the Consolidation Officer for proper adjudication. In line with his request, the Consolidation Officer appears to have issued an order on 8.1.1976. The order inter alia recorded that the areas withdrawn from the contesting respondents Paras Ram for 39/17(min) and 39/29 (east) of a total extent of 14 biswas, the petitioner's area withdrawn was 40/20 (min-east) of the same extent, in stead he was allotted 39/17-24 of an identical extent.