JASWINDER KAUR Vs. ADDITIONAL DIRECTOR, CONSOLIDATION

JUDGEMENT

(1.) IN this writ petition, the challenge is to the order dated 20.10.2000 passed by the Additional Director Consolidation, Punjab in an application filed by private respondent Nos. 3 to 5.

(2.) THE consolidation in the village Gattwali took place in the year 1958-59. Respondent Nos. 3 to 5 moved a petition in August, 1999 with a prayer to correct "clerical mistake" not showing the path in the record. Respondent Nos. 3 to 5 are alleged to be purchasers of the land in the year 1987 and 1989. Respondents have claimed that the forefathers of their vendor's were the right holders/proprietors of the village Gattwali and consolidation authorities considered that one path is not sufficient and for that reason consolidation authorities provided two paths to the forefather's of the vendors' of the petitioners. It will be beneficial to reproduce para 3 of the petition :-

(3.) WE have heard the counsel for the parties and with their assistance have gone through the record of the case.