GOPAL Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner has filed this writ petition to lay challenge to an order dated 30.11.2011 (P-11), passed by the Commissioner, Gurgaon Division, Gurgaon, when exercising power under Section 42 of the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 (in short 'the Act').

(2.) After passing through various stages, on remand, the matter was taken up by the above said officer.

(3.) It is primary contention of counsel for the petitioner that there was shortage of land allotted to him, at the time when re-partition was effected during consolidation proceedings.