HAZARI LAL Vs. DIRECTOR, CONSOLIDATION, HARYANA

JUDGEMENT

(1.) THE petitioner claims that he is legal heir of his brother Ram Kishan, who is missing for the last more than three decades. To say so, reliance has been placed upon a judgment passed by a Civil Court on 29.8.2012, vide which the petitioner was declared the only legal heir/successor of said Ram Kishan. This writ petition has been filed with a prayer to quash an order dated 31.1.1996 (P -3), passed by respondent No. 3 against said Ram Kishan, vide which land/plot shown in the name of Ram Kishan, was ordered to be allotted to Munshi son of Ballu -respondent No. 4.

(2.) FURTHER challenge has been made to an order dated 27.7.2010 (P -4), passed by respondent No. 2, dismissing an application filed by the petitioner under Section 42 of the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 (in short 'the Act').

(3.) WE have heard counsel for the parties and gone through the record.