SAHAB SINGH Vs. ADDITIONAL DIRECTOR CONSOLIDATION, HARYANA

JUDGEMENT

(1.) The petitioner prays for issuance of a writ of certiorari, quashing order dated 23.12.1992, passed by the Additional Director, Consolidation, Haryana, Rohtak, directing the Consolidation Officer to re-examine the entire dispute.

(2.) We have heard counsel for the parties and perused the impugned order.

(3.) The petitioner's father filed an appeal under Section 21(3) of the Consolidation Act. The Settlement Officer, Rohtak, set aside the order passed by the Consolidation Officer and remitted the matter. The Consolidation Officer, Dadri, after hearing both parties, allotted 5 kanals and 15 marlas, standard area and though the allotment was less than the 5 kanals and 18 marlas demanded, the petitioner's father accepted order dated 21.09.1989.