Ajai Lamba, J. - (1.) THIS petition has been filed for issuance of a writ in the nature of certiorari, quashing Order dated 29.7.2009 (Annexure P -5) passed by Director, Land Records, Punjab (Respondent No. 1.).
(2.) PERUSAL of Order Annexure P -5 indicates that Petitioners filed an application under Section 42 of the East Punjab Holdings (Consolidation & Prevention of Fragmentation) Act, 1948 (for short, 'Consolidation Act') with the plea that they are owners in possession of land given in the application. At the time of consolidation proceedings, no passage was given to their Tak. They were using passage mentioned in the site plan, marked as AB and CD. The other owners of the land out of which passage was being used, have stopped the Petitioners from using the said passage. It has been specifically pleaded that Consolidation Department committed a mistake at the time of consolidation by not providing any passage to connect the land of the Petitioners.
(3.) PRIVATE Respondents took the plea of limitation. On facts/merits, it was stated that there is a choe in the land of the Petitioner that has been used as a passage, and therefore, there is no requirement of giving a separate passage. The application of the Petitioners has been dismissed as time barred on the ground that no reason has been given for filing the application at this belated stage.;