CHARAN SINGH Vs. STATE OF HARYANA & ORS

JUDGEMENT

(1.) A bunch of writ petitions preferred by the residents of States of UP and Haryana who own their agricultural lands in the border area of two States were disposed of by this Court vide a common order dated August 17, 2011. There were allegations and counter-allegations of alleged encroachments by the farmers of UP and Haryana due to the pretended alluvion and dilluvion of river Yamuna. It was also alleged that Dixit Award determining boundaries between States of UP and Haryana was also being violated.

(2.) During the course of hearing of those cases, the parties realized that the real cause of multiple litigation was nonpreparation of the Record of Rights and their updation in the revenue record, followed by the consolidation proceedings. Both these exercises were required to be undertaken by the Revenue and other statutory Authorities in accordance with the provisions of the Punjab Land Revenue Act, 1887 and the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948.

(3.) More than one applications/counter-applications have been moved thereafter ostensibly by the farmers though apparently by the land grabbers, may be in collusion with the Consolidation or Revenue Authorities. One such application i.e. CM-12119-20-2012 was disposed of on 28.09.2012 by passing the following order:-