BABA BALKAR SINGH Vs. JOINT DEVELOPMENT COMMISSIONER

JUDGEMENT

(1.) That the petitioner filed petition under Sec. 42 of the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 hereinafter for short called as 'the Consolidation Act' before the Director, Consolidation of Holdings, for making the deficiency of the land of the religious place 'Takia Daswandhi Shah', thus being the proprietor of the above said religious place. The Director vide his order dtd. 19/12/1989, accepted the said petition and remanded the case to the Consolidation Officer to check the record and make up the deficiency.

(2.) In compliance with the order of the Director, the Consolidation Officer vide order dtd. 28/5/1990 (Annexure P-1), ordered for making up the deficiency of 11 kanals 13 marlas of land of 'Takia Daswandhi Shah'.

(3.) Respondent No. 4-Gram Panchayat filed an appeal thereagainst before the Settlement Officer. However, the said appeal became dismissed.