GRAM PANCHAYAT,VILLAGE BEHRAMPUR Vs. DIRECTOR CONSOLIDATION,HARYANA

JUDGEMENT

(1.) This shall dispose of two writ petitions viz. CWP No. 15130 of 2009 entitled The Gram Panchayat, Village Behrampur v. The Director Consolidation, Haryana and another and CWP No. 15132 of 2009 entitled Ram Kishan and others v. The Director Consolidation, Haryana and another. CWP No. 15132 of 2009 has been filed by Ram Kishan and others, residents of village Behrampur, who are aggrieved by order Annexure P-7 passed by Director, Consolidation Haryana purportedly while exercising jurisdiction under Section 42 of the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 (for short 'The Consolidation Act'). Being the residents of the village, it has been made out by learned counsel for the petitioners that in case the Gram Panchayat land that is in the nature of Gair Mumkin Bandh/Dam is allowed to be given in exchange to the respondent-Colonizer, the interest of the residents shall be adversely effected, hence the petition.

(2.) Since both the petitions have been filed against a common order, both the petitions are being decided by virtue of this order. For reference to record, CWP No. 15130 of 2009 entitled The Gram Panchayat, Village Behrampur v. The Director Consolidation, Haryana and another is being taken up.

(3.) The sequence of facts that led to passing of the impugned order needs to be noticed. The facts are not in dispute.