DALBARA SINGH Vs. ADDITIONAL DIRECTOR

JUDGEMENT

(1.) THIS is a petition under Articles 226/227 of the Constitution of India for quashing the order dated 24.5.1984, Annexure P-1 passed by the Additional Director, Consolidation of Holdings, Punjab in petition No. 109 of 1983 filed by respondent No. 2-Raunqi Ram under section 42 of the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 (for short 'the Act').

(2.) BRIEF facts are that consolidation proceedings in village Rampur, Tehsil Phillaur, District Jullundur took place in the year 1952-53. Scheme under section 20 of the Act was formulated and in accordance therewith, repartition was finalised in the year 1954. The scheme stipulated that paths should be provided to every right-holder to whom the paths were duly aligned. There was no challenge to the alignment of path made in favour of the petitioners during partition.

(3.) LEARNED counsel for the petitioners has sought to challenge the order passed by the Additional Director, Consolidation of Holdings, Punjab on the following grounds :-