SATYA DEVI Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This petition has been filed by Satya Devi seeking to quash order dated July 27, 2001 passed by Director, Consolidation of Holdings, Punjab (Annexure P-14) on a petition moved by her against Darshan Kumar, Nirmala Devi and Jagan Nath respondents 3, 4 and 5.

(2.) Earlier Darshan Kumar had filed a petition under Section 42 of the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 in which he got a favourable order of correction of record, his petition was accepted on April 22, 1993. Later on a minor correction was also made in the said order on July 27, 1993. Satya Devi challenged both these orders . Her petition was dismissed by impugned order which she has challenged in this instant petition.

(3.) The brief facts of the case are that Bhajan Singh and others had moved an application before the Director, Consolidation pleading that they got less land than their entitlement. The matter was investigated and on August 25, 1980, 7 Marlas was allotted to Bhajan Singh out of Khasra No.284//11/2. Bhajan Singh sold these 7 Marlas to Darshan Kumar on December 22, 1981 for Rs. 20,000/-. Darshan Kumar became the owner and in possession of this plot of land. But when he was served with a notice by Municipal Committee, Sunam he filed a suit to restrain Municipal Committee from demolishing the house which he had constructed on the above said land. The learned Subordinate Judge, Sunam on May 26, 1986 passed a declaratory decree that Darshan Kumar was the owner and in possession of 7 Marlas and the building constructed thereon. The notice of the Municipal Committee was quashed. Subsequently, the appeal filed by the Municipal Committee, Sangrur before the District Judge, was also dismissed.