LAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners are right-holders of village Lakhnaur, Tehsil Kharar, District Ropar. They are all small proprietors. It is alleged in the petition that the consolidation of holdings took place in their village about 35 years ago under the Co-operative Societies Act, 1912 and all the right-holders were allotted their respective taks with their consent and since then they are in possession of their respective holdings and have been cultivating the same.

(2.) A notification under section 14(1) of the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 (hereinafter called the 'Act') was issued on the 23rd July, 1974 on the basis of the report made by the Consolidation Officer. The report is annexed with the petition as Annexure P.2 and the notification as Annexure P-3 and the present petition has been filed by 99 right-holders of the village.

(3.) No reply has been filed by the respondents in spite of the service.