JAGAR NATH Vs. DIRECTOR, CONSOLIDATION OF HOLDINGS

JUDGEMENT

(1.) THE petitioner had assailed Annexure P-2 dated 2nd February, 2006 passed by the Director Consolidation of Holdings, Himachal Pradesh under section 54 of the H.P. Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 in case No. 122/2004.

(2.) THE brief facts necessary for the adjudication of this petition are that the consolidation proceedings were initiated as per the provisions of the H.P. Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 on the basis of which the rights of the parties were crystallized as per Annexures P-3 and P-4 i.e. jamabandis for the year 1987-88. The respondents No.2 and 3 filed a revision petition under section 54 of the H.P. Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 against the present petitioners on the ground that khasra No. 456 was the first major portion but the same has wrongly been allotted to the present petitioner during the consolidation. They had prayed that khasra No. 456 may be re-allocated to them being the first major portion. The Director Consolidation accepted the revision petition on 2.2.2006 and had directed that the amendments as per the order be incorporated in the revenue record.

(3.) THE learned Advocate General had supported the order dated 2.2.2006.