JAWALA SINGH Vs. DIRECTOR OF CONSOLIDATION OF HOLDINGS

JUDGEMENT

(1.) The main point urged before us by the learned counsel for the petitioner is that the delay in filing the petition under Section 42 of the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 (hereinafter referred to as the Act) has been condoned on extraneous considerations.

(2.) After hearing the learned counsel for the parties, we find considerable force in this contention of the learned counsel. The Director, Consolidation of Holdings has condoned the delay by making the following observations; -