JAI CHAND Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) This appeal has been preferred against the order of the learned Single Judge, dismissing the writ petition of the appellant against grievance that as a result of re-consolidation, house of the petitioner is sought to be demolished. Learned counsel for the contesting respondent took a stand before the learned Single Judge that as per demarcation, land allotted prior to consolidation was not available with the appellant.

(2.) Learned Single Judge held that the remedy of the petitioner was to approach the concerned authority against re-consolidation in the year 1988, and the petitioner failed to file an affidavit that he had constructed a house.

(3.) We have heard learned counsel for the parties.