DEVENDER Vs. COMMISSIONER, HISAR DIVISION

JUDGEMENT

(1.) Petitioner-Devender has filed the instant writ petition, seeking quashing of order dtd. 13/11/2018 (P-7) passed by Commissioner, Hisar Division, Hisar as well as order dtd. 12/3/2019 (P-10) passed by Consolidation Officer, Safidon, District Jind, whereby application filed by respondent No. 4-Ramesh Bhardwaj under Sec. 42 of the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 (hereinafter referred to as the Act 1948) was allowed vide order dtd. 13/11/2018 (P-7) and in compliance thereof, Consolidation Officer has provided Rasta in consonance with the Scheme framed during Consolidation vide order dtd. 12/3/2019 (P-10).

(2.) Learned Counsel for the petitioner has raised the following arguments:-

(3.) We have heard learned Counsel for the petitioner at length and have perused the paper book. However, we are of the view that instant writ petition is without any merit and, therefore, deserves to be dismissed.