- (1.) The petitioners pray for issuance of a writ in the nature of certiorari quashing order dated 12.10.2010 (Annexure P-5), passed by the Commissioner, Hisar Division, Hisar (exercising powers under Section 42 of the East Punjab Holdings (Consolidation & Prevention of Fragmentation Act, 1948) (hereinafter referred to as 'the Act').
(2.) Counsel for the petitioners submits that the petitioners filed an application under Section 42 of the Act before the Commissioner, Hisar Division, Hisar for correction of revenue entries prepared during consolidation, on the ground that though the land in dispute belonged to their predecessors, it has been wrongly shown as the ownership of Mandi Suchan. The petition has been wrongly dismissed on the ground that a civil suit, filed by the petitioners for correction of revenue entries, has been dismissed. Counsel for the petitioners contends that as the Director Consolidation is not bound by judgment of a Civil Court, the error in the revenue record committed by consolidation authorities, should have been corrected. Even otherwise the suit was dismissed on the ground that it is barred by time.
(3.) We have heard counsel for the petitioners and perused the impugned order.;