NACHHATAR SINGH Vs. ADDITIONAL DIRECTOR-CUM-COMMISSIONER

JUDGEMENT

(1.) The petitioner has laid challenge to an order dated 16.9.1988, vide which he was ordered to be evicted from 6 Biswas of land, under his possession, on a ground that the land is under ownership of the Gram Panchayat. As per facts on record, it is case of the petitioner that out of land, falling in Khasra No. 1370, he had purchased the land in dispute. During consolidation proceedings, in lieu of above said land, no land was allotted to him. After consolidation, dispute started between Babu Singh and the petitioner qua ownership of that land.

(2.) Matter went to the Consolidation Authorities and vide order dated 26.5.1973, case was remitted to the Consolidation Officer with a direction that he should hear all the interested parties, members of Consolidation Advisory Committee and after visiting the spot, take necessary action.

(3.) The Consolidation Officer decided the matter on 4.12.1973. The petitioner, feeling aggrieved, went in appeal, which was dismissed by the Settlement Officer on 19.9.1974. Thereafter, he approached the Assistant Director, Consolidation of Holdings, Punjab as per the provisions of Section 21(4) of the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948.