CHARAN SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The challenge in the present writ petition is to an order passed by the delegatee of the State Government in terms of Section 42 of The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 (for short 'the Act') on 13.03.2013 whereby the claim of the petitioner for correction of the revenue record was dismissed.

(2.) The dispute raised by the petitioner is in respect of consolidation which has taken place 55 years before an application for correction of record was filed. That dispute is between the co-sharers. The petitioner claims more share than what has been assigned to him. Such dispute raises question of title. Therefore, apart from the fact of gross delay, the question of title cannot be decided by an authority of limited jurisdiction.

(3.) We do not find any irregularity in the order dated 13.03.2013 passed by the delegatee of the State Government which may warrant interference in the writ jurisdiction of this Court.