- (1.) The petitioner prays for issuance of a writ of certiorari, quashing order dated 11.9.2009 passed by the Director Land Records, Punjab, Jalandhar.
(2.) Counsel for the petitioner submits that as, admittedly, there is a short-fall in land allotted to the petitioner, during consolidation, the Director Consolidation was duty bound to have entertained the petition and directed rectification of the error committed during consolidation. It is further argued that the petitioner approached this Court earlier and appeal filed by the petitioner has also been dismissed but as it has never been held that allotment of land to the petitioner during consolidation is not deficient, the Director Land Records, should have accepted the petition filed under Section 42 of The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 (for short, the '1948 Act')
(3.) We have heard counsel for the petitioner, perused the impugned order and express our inability to entertain the writ petition.;