KRISHAN CHAND Vs. ADDITIONAL DIRECTOR CONSOLIDATION OF HOLDINGS

JUDGEMENT

(1.) THE petitioner is aggrieved by the order dated November 11, 1997 passed by the Additional Director Consolidation of Holdings, Punjab. He prays that the order be quashed.

(2.) NOTICE of motion was given. The respondents have put in appearance.

(3.) MR . Jasbir Singh, learned Counsel for the petitioner, contends that the Additional Director has erred in setting aside the orders passed by the Consolidation Officer, the Settlement Officer and the Assistant Director under the provisions of the statute. No reasons have been given. Thus, the order passed by the Additional Director in exercise of the power under Section 42 of the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 is vitiated. The claim made on behalf of the petitioner has been controverted by the learned Counsel for the respondents. It has been pointed out that the Consolidation Officer had passed the order without hearing respondent-Sita Ram. Thus, his petition has been rightly accepted by the authority.