LAKHMI CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard. The petitioners through this writ petition, seek a writ of mandamus directing the Consolidation Officer to implement the order Annexure P-2 dated 6.9.1985 of the Director, Consolidation of Land Holdings, Haryana. It is further averred that the subsequent order dated 7.1.1986 (Annexure P3) of the Director qua the same controversy being illegal, should be quashed.

(2.) The Director of Consolidation of Land Holdings have passed the order dated 6.9.1985 (Annexure P2) on the report of Settlement Officer, Consolidation of Holdings. This order reads as under :-

(3.) It appears that during the pendency of the earlier reference dated 16.1.1984 of the Settlement Officer before the Director, Consolidation, the Consolidation Officer vide report dated 22.2.1984 reported to the Settlement Officer, Rohtak, regarding the area to the extent of 460 Kanals 8 Marlas, which was treated as Beshi in the area of revenue estate of village Rana Majra. There was no previous record available but from the spot verification, it has been found that this area has been in the possession of some people for quite a long time and that due to repartition of this area, there is a lot of resentment amongst those persons, who were actually in possession thereof. On the basis of this report, the Director, Consolidation passed the second order (Annexure P-2) dated 7.1.1986, which reads as under :