Ajai Lamba, J. - (1.) CHALLENGE in this petition is to Order dated 19.5.2007 (Annexure P -7) passed by Director Consolidation, Haryana.
(2.) IT has been pointed out by learned counsel for the Petitioners that there has been a mistake in regard to recording of share of the Petitioners at the point in time when consolidation took place. According to consolidation record, mutation has been entered. In the impugned order (Annexure P -7), it has been said, "If there is any mistake in respect of any share in mutation No. 35 then the Petitioners can approach the competent court of law and get the mistake corrected by filing suit".
(3.) LEARNED Counsel for the Petitioners contends that because there is clerical error in arithmetic calculation of area of land, it can be corrected at any stage.;