KAKA SINGH Vs. ADDITIONAL DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) C .W.P. Nos. 4106 and 6208 of 1999 have been listed together for hearing. Learned Counsel have referred to the facts in C.W.P. No. 4106 of 1999.

(2.) THE two petitioners claim to be members of the Scheduled Castes. They complain that the order passed by the Additional Director Consolidation on March 29, 1996, a copy of which has been produced as Annexure P1 with the writ petition, is contrary to regulation 6 of the Punjab Village Common Lands (Regulation) Rules, 1964. This claim has been made on the ground that being the members of the Scheduled Castes they have a right to take land on lease. The Director by the impugned order has directed the restoration of the land to the members of the village proprietary body. As such, the petitioners have lost the right to take the land on lease. Thus, the petitioners pray that the impugned order be quashed.

(3.) COUNSEL for the parties have been heard.