JAGDISH RAM Vs. STATE OF H. P.

JUDGEMENT

(1.) The writ petitioner/respondent No.4 herein, in CWP No. 704 of 1994, claimed the making of the hereinafter extracted mandamus, upon, the respondents:-

(2.) Through the impugned verdict made, upon, CWP No. 704 of 1994, by the learned Single Judge, the latter proceeded to, after accepting the proposals made in sub clauses (i) and (ii) of paragraph No. 5, by the Director, Consolidation of Holding, H.P., in, an affidavit of 22nd December, 2014, and, as, became sworn by the latter officer, and, as became tendered before the Court, in compliance, to, an order of 26.10.2004, hence, make a conclusion, that, the writ petitioner/respondent No.4 herein, becoming unlawfully deprived of possession of the writ property, (i) inasmuch as during consolidation proceedings his possession, upon, the writ property, became reduced from hitherto 42.3 kanals to 23.16 kanals, and, also his concomitant physical possession, upon, the writ property became reduced, (i) thereupon, the learned Single Judge proceeded to grant relief in paragraph No.16 of the impugned verdict, rather in consonance with the affidavit, of, 22nd December, 2004,. The afore occurring prior thereto observations become, the, bedrock, of, the order of disposal being made by the learned Single Judge, upon, CWP No. 704 of 1994.

(3.) At the outset, the firmest conclusivity becomes assignable to the Order made by the Director Consolidation, upon, his exercising powers, under, Section 54 of the H.P. Holdings (Consolidation and Prevention of Fragmentation Act) (hereinafter referred to as the Act), (i) wherethrough the apposite scheme of consolidation, as, prepared, vis-a-vis, the writ kahsra numbers became rescinded, (ii) and, a direction was pronounced, for, rather with the apposite consensus ad idem of all the right holder concerned, in the contentious writ khasra numbers, hence a fresh consolidation scheme being prepared, (iii) and, thereafter consolidation operations under the afore nomenclatured statute being embarked upon.