Punjab-Haryana High Court
Sat Narayan And Others vs The State Of Haryana And Others on 25 November, 2013
Bench: Jasbir Singh, G.S. Sandhawalia
CWP No. 25736 of 2013 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
*****
CWP No. 25736 of 2013
Date of decision : 25.11.2013
Sat Narayan and others ........Petitioners
Vs.
The State of Haryana and others ....Respondents
CORAM: Hon'ble Mr. Justice Jasbir Singh
Hon'ble Mr. Justice G.S. Sandhawalia
Present:- Mr. Balraj Gujjar, Advocate, for the petitioners
---
Jasbir Singh, J. (Oral)
It is stated by counsel for the petitioners that consolidation proceedings were started in Villages Asalwas Maratha and Golpura, District Bhiwani, in the year 1978. The Scheme was confirmed, however in furtherance to that Scheme, the re-partition was not effected and possession was not changed.
It is stated that now, as per their settled possession, the petitioners/right holders have made many improvements in the land in their possession. It is stated that, if the re-partition is effected at this stage, it will cause a great loss to the right holders of the village concerned.
At the time of arguments, it transpires that while stating their grievance, the petitioners have made a representation to the Chief Minister, Haryana which is found mentioned in document Annexure P-2 dated 25.7.2013. Vide that document, report was sought from the Director General, Consolidation, Haryana, Chandigarh qua request made by the Kumar Ashwani 2013.12.06 15:52 I attest to the accuracy and integrity of this document CWP No. 25736 of 2013 -2- petitioners regarding cancellation of consolidation scheme.
It is stated that the matter has not finally been decided. Under the above circumstances, we dispose of this writ petition issuing direction to the Director General, Consolidation, Haryana, Chandigarh to take final action on the application filed by the petitioners.
The petitioners shall present their case before the said officer on or before 10.12.2013.
If any appearance is made along with copy of this writ petition, the Director General, Consolidation-respondent No.2 shall look into grievance of the petitioners and take an appropriate action.
Needful shall be done within one month from the date of receipt of a copy of this order.
(Jasbir Singh) Judge (G.S. Sandhawalia) Judge 25.11.2013 Ashwani Kumar Ashwani 2013.12.06 15:52 I attest to the accuracy and integrity of this document