LEO PURI Vs. CONSOLIDATION OFFICER

JUDGEMENT

(1.) THE present appeal arises out of a judgment dated 31st July, 2006 whereby the learned Single Judge allowed the Appellant's writ petition bearing No. 2844 of 2005 and set aside the order dated 5th February, 2005 passed by the Consolidation Officer and further directed the matter to be remitted for re- consideration before the Consolidation Officer who would hear the parties afresh and thereafter render specific findings on the issues indicated in paras 16 and 17 of the order dated 8th September, 2004 in earlier writ petition (Civil) bearing No. 267 of 2003.

(2.) THE relevant paras 16 and 17 of the Order dated 8th September, 2004 passed by another learned Single Judge in earlier W.P. (C ) No. 267/2003 read as under :

(3.) IN the meantime, the Consolidation Officer in compliance with the impugned order heard the matter at length and on 25th September, 2006 gave reasons for withdrawal of excess land. The Consolidation Officer, by this order held that the withdrawal of the excess allotment from the Khata of the Sh. K. Puri or his successors-in-interest was fully warranted.