NATHU Vs. ADDITIONAL DIRECTOR OF CONSOLIDATION OF HOLDINGS

JUDGEMENT

(1.) This writ petition under Articles 226 and 227 of the Constitution of India by Nathu, Nahar Singh and Bishan Singh, is directed against an order, dated 7-7-1966, of the Additional Director of Consolidation of Holdings, Punjab (Shri Jaspal Singh-Respondent 2), purporting to have been passed under section 42 of the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 (hereinafter referred to as 'the Act').

(2.) The facts as alleged in the petition, are, as follows :-

(3.) Tara Singh son of Mangu Singh filed a further appeal to the Assistant Director under section 21(4) of the Act, who dismissed the same on 15th July, 1965 (Annexure 'B'). Tara Singh son of Harnam Singh, however, did not file any appeal before the Assistant Director.