DALIP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case has been heard through video conferencing on account of COVID-19 Pandemic.

(2.) Petitioner-Dalip Singh has filed this petition under Article 226/227 of Constitution of India for issuance of writ of Certiorari to quash order dated 11.12.2018 (Annexure P-3) passed by respondent No.3- Commissioner, Rohtak Division, Rohtak exercising the powers of Director Consolidation under Section 42 of the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act 1948 (in short 'Act of 1948') whereby the application dated 7.4.2018 (Annexure P-2) filed by petitioner under Section 42 of the Act of 1948 was disposed of in the following terms:-

(3.) The petitioner has also sought writ of Mandamus directing respondent No.3 to decide his application dated 7.4.2018 (Annexure P-2), afresh on merits, in a time bound manner.