GRAM PANCHAYAT Vs. ADDITIONAL DIRECTOR CONSOLIDATION

JUDGEMENT

(1.) THE Gram Panchayat, Khairpur, filed this writ petition to quash the order of the Additional Director, Consolidation, Punjab dated 24. 9. 1982.

(2.) THE second respondent filed an application before the Additional Director Under Section 42 of the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 (hereinafter called the 'act') for repartition of the land. To that application filed by the second respondent, Sahi Ram and Hari Ram were parties. The Consolidation Officer came to the conclusion that a repartition took place earlier in March, 1964 and the possession of the disputed land was with the respondent named in the petition and the petitioner had no case vis-a-vis the respondents in the application, but curiously the Additional Director, Consolidation, in his order observed as follows:

(3.) THE writ petition is, accordingly, allowed and the order of the Additional Director, Consolidation, Punjab, dated 24. 9. 1982 is hereby set aside. However, there will be no order as to costs.