JIT SINGH Vs. DIRECTOR CONSOLIDATION OF HOLDINGS, PUNJAB

JUDGEMENT

(1.) THIS is a review application moved by the petitioners for reviewing of our order dated 26th November, 2001. The order runs as follows :

(2.) SOME facts may be noticed in the following manner: Petitioner Jit Singh and five others filed C.W.P. No. 14635 of 1997 praying that orders Annexures P.1 and P.2 passed by respondent No. 1 may be quashed and directions be issued to the said respondent to (i) partition the land between the petitioners and private respondent Nos. 3 to 28 and (ii) to modify the order Annexure P-1.

(3.) THE present petitioners filed an application under 42 of the said Act before the Director Consolidation, Punjab, inter alia, alleging that they are owners and in possession of the land at the time of the consolidation and their interest has not been looked into by the consolidation authorities. Secondly, they were Khewatdars of the village and, therefore, they are in possession of the land as per their shares in the land. On the contrary this application was hotly contested by the respondents and the learned Director, Consolidation, Punjab, Jalandhar vide order dated 19th June, 1997 dismissed the application by holding as follows :