ANAND PRAKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner claims that after declaration of "Dixit Award" village Kamalpur was bifurcated into two parts one known as village Kamalpur which fell to the State of Uttar Pradesh and other known as Kamalpur Gadria, Hadbast No. 108, District Karnal and as per jamabandi for the year 1997-98 (Annexure P1), the land of the petitioner has been demarcated in village Kamalpur Gadria which shows the name of the father of the petitioner. The detail of the land of the petitioner is Khatoni No. 17, Khasra No. 21/22, 23, 24, 23//4, 25/10, total Kitte 5, and total land 33 kanals 0 marla. The prayer is for directing the consolidation authorities to finalise the consolidation proceedings for aforesaid village Kamalpur Gadria, Hadbast No. 108, District Karnal, in a time bound manner.

(2.) In view of the nature of the prayer, the learned State counsel was directed to seek instructions from the consolidation authorities with regard to the time needed to complete the consolidation proceedings in aforesaid village Kamalpur Gadria, Hadbast No. 108, District Karnal.

(3.) At the time of resumed hearing today, learned State counsel has filed an affidavit dtd. 11/4/2019 of Mr. Nikhil Gajraj, Director Consolidation of Holdings Haryana, Panchkula, which is taken on record. Copy of the same has been furnished to the counsel for the petitioner.