DHOOP SINGH Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) The petitioner, who has put in appearance in person prays for issuance of a writ of certiorari, quashing orders dated 10.12.2014 (Annexure P -5) and 31.05.2008 (Annexure P -3), passed by respondent No. 2. Dhoop Singh -the petitioner contends that prior to consolidation, the petitioner was owner of 222 kanals and 15 marlas of different grades of land, but during consolidation he was allotted 217 kanals and 16 marlas of different grades of land. The total deficiency in his allotment is 4 kanals and 19 marlas. The petitioner, therefore, filed an application, before the Director, Consolidation Haryana, exercising powers of the State, under Sec. 42 of the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 (hereinafter referred to as 'the Act'), for making good the deficiency in his land. The application was, however, dismissed on 31.05.2008 by holding that the petition, cannot be entertained after 45 years. The petitioner thereafter filed an application before the Commissioner, Rohtak Division, Rohtak, under Sec. 43 -A of the Act for correction of clerical error. The application has also been dismissed on the ground of delay and that the earlier petition, under Sec. 42 of the Act, has already been dismissed.

(2.) The petitioner further contends that as neither Sec. 42 or Sec. 43 -A of the Act prescribe a period of limitation, the petitions could not be dismissed for delay. The errors made by consolidation authorities while allotting land to the petitioner have to be rectified by consolidation authorities.

(3.) We have heard the petitioner, perused the impugned orders as well as averments in the writ petition but are not inclined to entertain the petition.