AJAI LAMBA, J. - (1.) THIS petition has been filed praying for issuance of a writ in the nature of certiorari quashing order dated 10.11.2008 (Annexure P- 1), passed by the Director Consolidation, Haryana under Section 42 of the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 (for short 'the Consolidation Act').
(2.) A perusal of order (Annexure P-1) indicates that Smt. Medha wife of Shri Sanjay Gupta son of Shri Hanuman Gupta, resident of W/6/23, DLF, Phase-III, Gurgaon, Haryana (respondent No. 1) filed an application under Section 42 of the Consolidation Act against Gram Panchayat, Sehsola, District Mewat, Haryana, stating that she has certain land in the village. A drain passes between the land holding, due to which the land has been divided into several parcels, causing inconvenience. The land may be given to the Panchayat and the land belonging to the Panchayat be given to her. It was further prayed before the Director that there is a Rasta towards the North, due to which fields are divided into two portions, causing inconvenience, which has not been entered in the revenue record. The entry of Rasta be made in the revenue record. Sham Lal-Sarpanch and R. Mohammad-Panch appeared for the Gram Panchayat and gave a concession in favour of respondent No. 1.
(3.) AFTER recording the plea of both sides, the following order has been passed :- "After hearing both the sides and perusal of the record on the file reached the conclusion the prayer of the applicant is genuine. Keeping in view consent of both the parties and condoning delay in filing in the appeal and case of the applicant is accepted with following amendments." ;