SURAT SINGH Vs. ADDITIONAL DIRECTOR

JUDGEMENT

(1.) THE petitioner has filed this petition for the issuance of a writ in the nature of certiorari for quashing of impugned order dated August 27, 1985 (Annexure P-4) passed by the Additional Director, Consolidation, Jalandhar.

(2.) THE petitioner has averred that Consolidation of Holdings under the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 (hereinafter called "the Act") took place in village Mallian in the year 1960. The revenue estates of village Mallian and that of another village Chohan are adjacent to each other.

(3.) RESPONDENT No. 1, vide his order dated May 2, 1982 (Annexure P-1) remanded the case to the Consolidation Officer, Jalandhar (respondent No. 2). Respondent No. 2, vide his order dated March 26, 1984 (Annexure P-2) accepted the claim of the petitioner and compensated him to the extent of 11 kanals 8 Marlas Standard acre. It has been further averred that the respondents alienated the land by way of a registered gift deed in January 1984, which was in violation of the stay order dated July 12, 1982 passed by respondent No. 2. It has been further averred that the entire area of land situated in village Chohan was sold by respondent Nos. 3 to 19 by way of a single sale deed dated February 4, 1960. Subsequently, this area was gifted out of their remaining holdings in village Chohan in violation of the stay order dated July 12, 1982 passed by respondent No. 2.