RAKESH KUMAR JAIN, J. - (1.) THIS order shall dispose of CWP No.1753 of 1986 titled Balwinder Singh and others Vs. Additional Director as Consolidation of Holdings Punjab and others in which order dated 18.12.1985 passed by respondent No.1 has been challenged and the writ petition was admitted on 9.4.1986, whereas RSA No.877 of 1991 titled as Mohinder Singh (died) through his LRs Vs. Banta Singh and others was admitted on 29.4.1991 and was ordered to be heard with CWP No.1753 of 1986.
(2.) THE brief facts of the case are that one Wazira Singh s/o Premi was co-sharer to the extent of half share in land measuring 70 bighas 11 biswas in village Khadial whereas the other half share was owned by Chhota Singh, Nihal Singh, Amar Singh, Chanan Singh and Kirpal Singh. The consolidation proceedings in village Khadial took place in the year 1961 and both the branches of Premi namely, Wazira Singh and Hira Singh, were allotted the following land: 182//4 and 7, 198//14, 17, 18, 23 and 24, 256//468, 288//31, 256//446, 287//63, 198//10, 11, 12, 13, 15 min, 19 min, 7, 8, 9, 16, 25, 15 min, 182//5 and 198//14. After the consolidation was over, Wazira Singh s/o Premi sold land measuring 53 kanals 7 marlas to Mohinder Singh s/o Nihal Singh (who is plaintiff in the RSA and respondent No.2 in the writ petition) falling in Rectangle/Killa No.182//4 & 7, 198//14, 17, 18, 23 and 24, 256//468, 288//31 for a sum of Rs.7,000/- by way of registered sale deed dated 21.6.1965.
(3.) HOWEVER , by virtue of an order passed by this Court, consolidation proceedings were started afresh in which the land mentioned below was allotted, in lieu of the land allotted to Wazira Singh and the heirs of his brother Hira Singh. The new numbers are as under: 1411//18, 161//23/2, 24/1, 182//4, 5/1, 197//5/3, 6, 7/1, 14 and 15, 198//9/2, 10, 11, 12, 13 and 18 and 182//26. ;