KARTAR SINGH Vs. ADDITIONAL DIRECTOR

JUDGEMENT

(1.) Kartar Singh and others have filed this appeal under Clause X of the Letters patent against the judgment of the learned Single Judge of this Court, dated 2nd September, 1981, by which C.W.P. No. 2900 of 1970, filed by Narang Singh was allowed, and the order of the Additional Director, Consolidation of Holdings, Punjab, dated 12th March, 1970 (copy Annexure 'F' to the petition) was set aside.

(2.) What is argued by Shri Palli, learned counsel for the appellants, is that the Additional Director of Consolidation of Holdings vide order, dated 12th March, 1970, did not review the earlier order of his predecessor and that the view taken by the learned Single Judge cannot legally be sustained.

(3.) Narang Singh, respondent and the appellants are right-holders in village Ramgarh Sandhuan, Tehsil Sunam, District Sangrur. The consolidation proceedings in the village (sic) in the year 1960. Against the repartition, Narang Singh, respondent, filed objections, and also approached the Settlement Officer, but did not succeed. Thereafter, he filed a petition under Section 42 of the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 (hereinafter referred to as the Act) which was taken up by the Additional Director, and the same was finally disposed of thus :