SATNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition for setting aside order dated 12.4.1984 passed by the Additional Director, Consolidation of Holdings, Punjab, Jalandhar under Section 42 of the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 (hereinafter referred to as the Act) (Annexure P-2).

(2.) ACCORDING to the petitioner, consolidation of holdings had taken place in Village Bharoli in the year 1953. The scheme was published on 24.10.1953 and confirmed on 27.4.1954. The repartition was completed on 15.10.1954. The petitioner had installed a tubewell with an electric motor in Kurrah. However, vide order dated 1.6.1979 passed under Section 42 of the Act, the Director, Consolidation of Holdings, Punjab had made following orders :-

(3.) THIS petition was contested by the respondents, who filed written statement that the order of the Additional Director was most appropriate passed after inspection of the spot and plaintiff did not suffer any loss.