BHAGWAN SINGH Vs. DIRECTOR CONSOLIDATION OF HOLDINGS

JUDGEMENT

(1.) CAUSE shown in sufficient. Otherwise also learned counsel for the respondents has not seriously opposed restoration of the L. P. A.

(2.) THE LPA is accordingly restored to its original number. At this stage, learned counsel for the parties agree that matter be heard on merits.

(3.) THE grievances of learned counsel for the appellants are : (i) Since the consolidation of holdings took place in the year 1957-58, seeking re-partition of the Bachat Land in 1986 suffers from laches and the land cannot be re-partitioned; (ii) The appellants raised a question of title being a possession of the land for the last 40 years, which the Director, Consolidation had no jurisdiction to determine; (iii) Almost on the same reasoning the appellants contend that Director, Consolidation had no jurisdiction to deal with the Bachat land as a question of title is involved.