HARJIT SINGH Vs. STATE

JUDGEMENT

(1.) THIS writ petition is filed to quash the order of the Additional Director, Consolidation, Punjab, Mohali dated 15.11.1994 vide Annexure P-3.

(2.) RESPONDENTS 2 to 5 filed an application under Section 42 of the Consolidation Act, 1948 for providing a passage to their land in Killa Nos. 24/11 and 10 through Killa No. 24/112/1. On that application, the Additional Director of Consolidation by the impugned order directed a path to be provided on the southern side of Killa No. 24/110. He rejected the request of the respondents to provide a path from Kill No. 24/112/1 on the ground that there is a constructed small room in the said Killa Number and that there was no construction in Killa No. 24/111. Accordingly, he ordered for providing a path from Killa No. 24/111 belonging to the petitioners in this writ petition.

(3.) HEARD arguments of the learned counsel for the parties and perused the record.