SUBEG SINGH Vs. ADDITIONAL DIRECTOR

JUDGEMENT

(1.) This judgment shall dispose C.W.P. No. 2271 of 1979 and R.S.A. No. 1873 of 1987, as the contesting parties in both these cases are the same and the subject matter of the puce is also identical.

(2.) The facts giving rise to C.W.P. No. 2271 of 1979 are thus.

(3.) The petitioners Subeg Singh and others claim that they are the tenants-at-will on the land comprising Field Nos. 22/21, 33/5/1, 5/2, 5/3, 5/4 and 34/1 in village Shankerpur, District Patiala, under Khem Singh respondent No. 4 who is the owner of this land. They contended that they and earlier their predecessors-in-interest have been in cultivating possession of the land under Khem Singh prior to consolidation of holdings in the village since the year 1958-59. The re-partition proceedings and consolidation of had holdings in the village took place in the year 1977. The scheme for consolidation of holdings inter alia made the following provisions :