AMARJIT KAUR Vs. ADDITIONAL DIRECTOR CONSOLIDATION OF HOLDINGS

JUDGEMENT

(1.) THE petitioners, filed this writ petition for issuing a writ of 'certiorari' to quash the order of the 'additional Director, Consolidation of Holdings, dated 5th March, 1981, (Annexure P. 6 ).

(2.) ACCORDING to the petitioners, their father and uncle were owner of the plot Nos. 108/1 and 108 respectively. Plot No. 108/1 abutted on the path leading from its southern side whereas plot No. 108 was connected by a path on its northern side. Their uncle Mohinder Singh who was the owner of the plot No. 108 sold a portion of the land to one Shri Sher Singh who further sold it to Manjit Kaur and the remaining area i. e. 1-19 was sold by the widow of Mohinder Singh to Budha Singh who is the 3rd Respondent. Petitioners are the daughters of Joginder Singh who inherited plot No. 108/1 after the death of their father Joginder Singh. The consolidation proceedings were completed by way of re-partition on 31st August, 1971. Subsequently, the Consolidation Officer made a proposal suggesting a path/way be provided out of the petitioner's Abadi Plot No. 108/1. The said proposal was sent to the Settlement Officer, Consolidation of Holdings, Jalandhar who further sent the proposal to the Additional Director, Consolidation of Holdings, who is the 1st respondent. The 1st respondent without affording any opportunity of hearing to the petitioners or respondents 4 and 5, accorded approval by his order dated 31st August, 1976 (Annexure P. 3 ). Thereafter, the petitioners and respondents 4 and 5 filed a writ petition in this Court in Civil Writ Petition No. 899 of 1977. The said writ petition was allowed and the order of the 1st respondent was quashed. But even before the decision of the said writ petition, the 3rd respondent filed a petition under Section 42 of the Act for setting aside the order dated 5th November, 1975 (Annexure P. 1), passed by the 1st respondent to provide a path through the petitioner's Abadi plot and the said application was rejected on 23rd June, 1978. Thereafter, he filed another application under Section 42 of the Act for the same relief and by an order dated 5th March, 1981 (Annexure P. 6) the said application of the 3rd respondent was allowed. The petitioners are seeking to quash the said order dated 5th March, 1981 (Annexure P. 6 ).

(3.) ACCORDING to the learned counsel for the petitioners the impugned order amounts to review of an earlier order. The review application does not lie and therefore, the order dated 5th March, 1981; (Annexure P. 6) is liable to be set aside. But the facts clearly shows that Budha Singh, 3rd respondent who purchased the land in possession of Sher Singh had been left with no passage. There cannot be any denial of the fact that when there was partition between the brothers and a passage has to be provided to each shareholder. Budha Singh namely the 3rd respondent purchased a part of the plot belonging to Mohinder Singh, who is the maternal uncle of the petitioners. Before passing the impugned order, the Additional Director Consolidation of Holdings called for a report from the Consolidation Officer. The Consolidation Officer after making a spot inspection, submitted a detailed report dated 16th February, 1981. From that report it is clear that Harcharan Singh namely the 4th respondent who is the son of Joginder Singh constructed a well on the eastern side leaving some space in Plot No. 108/1 to be used as passage. The space left is 2 Karams wide and the same was being used as path/way. When the said strip of land is being used as path/way by the 3rd respondent Budha Singh there is nothing wrong in the order of the Additional Director to treat it as path/way for the 3rd respondent, giving a new khasra number and then he has also given the dimensions of the same as 2 karams wide portion along with plot No. 108/1.