BALKAR SINGH Vs. DIRECTOR LAND RECORDS

JUDGEMENT

(1.) Having regard to the cause shown, order dated September 7, 1996 whereby C.W.P. No.7263 of 1994 ordered to be dismissed as withdrawn, is recalled and restored to its original number.

(2.) At the request of counsel for the parties, the writ petition is taken on board for final disposal.

(3.) In this writ petition, challenge is to order dated 24.6.1992, Annexure P-3 vide which Director, Land Records, Punjab, Jalandhar (for short the Director) in exercise of powers under Section 42 of the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 (hereinafter referred to as the Act), has amended the Scheme and ordered partition of land measuring 227 Kanals 5 Marlas situated in village Patti Multani, Tehsil Jagraon, District Ludhiana among the right-holders as per their shares.