GANGA SINGH Vs. ADDITIONAL DIRECTOR

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has arisen in the following circumstances. Consolidation of Holdings under East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 (hereinafter referred to as the Act), was carried out in village Mirpur Kalan, Tehsil Mansa, District Bhatinda, in accordance with a scheme which provided as follows :-

(2.) The challenge to the impugned order at the hearing has been three fold. It has been contended on behalf of the petitioners that -

(3.) It is admitted on all hands that Mit Singh died before the impugned order was passed, but that order itself shows that Mit Singh's son and widow were made parties to the proceedings before it was passed. In this view of the matter, Mr. Chahal conceded that item (a) of his attack was without force.