- (1.) The petitioner has filed the instant writ petition challenging order dated 06.05.2009 (Annexure P/9) passed by respondent No.1 - Director Land Records, Punjab, Jalandhar (exercising the powers under Section 42 of the East Punjab CWP No. 19352 of 2009 Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 (hereinafter referred to as the Act), whereby the petition filed by the petitioner under Section 42 of the Act for correction of shares wrongly recorded in the revenue record showing the land as a 'joint has been dismissed.
(2.) We have heard the learned counsel for the parties and perused the record with the petition.
(3.) Learned counsel for the petitioner has contended that the petitioner is the son of Phuman Singh son of Kirpa Singh. Phuman Singh and Inder Singh were the brothers. They were recorded to be the owner of = share each along with others jointly. During the consolidation proceedings in the year 1952, all the cosharers had decided to get their shares separated. So, separate resolutions were passed for allotment of separate shares. Even the Kami beshi (deficient and excess) statement was also prepared. Learned counsel for the petitioner has further stated that now on the inspection of the record, mistake committed by the officials of the Consolidation Department has come to the notice of the petitioner, hence, he has filed the present petition.;