BACHITTAR SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) It is represented to us by learned Counsel for the Petitioners that 12th Petitioner, namely, Jaspal Singh, died on 9-7-1996. None of the legal representatives has chosen to come on record in his place. It is seen from the cause title that 12th Petitioner was one of the sons of Ajit Singh and the other sons are already on record as Petitioners No 13 and 14. The interest among them is common Hence, it is not necessary to wait for his legal representatives to come on record.

(2.) This order of writ petition will govern the second appeals, R.S.A. 82 and 83/86 and R.S.A. 378/88 on the question decided herein.

(3.) The Revenue Estate Lalsinghi located within Tehsil and District Una, formed part of Punjab prior to re organisation of States in the year 1966. On 13-1-1961. State of Punjab, in exercise of powers under Section 14(1) of the East Punjab Holdings Consolidation and Prevention of Fragmentation Act, 1948 (East Punjab Act No. 50 of 1948), hereinafter referred to as the Punjab Consolidation Act with the object of consolidating the holdings in various Revenue Estates for the purposes of better cultivation of lands, therein, including the Revenue Estate Lalsinghi, issued a notification declaring its intention, on its own motion, to make a scheme for the consolidation of holdings. This Notification was published in the Punjab Government Gazette on 20-1-1961.