J.L. Gupta, J. - (1.) The petitioners pray for the issue of a writ of Certiorari quashing the two orders passed by the Director, Consolidation of Holdings, under Section 42 of the East Punjab HOldings (Consolidation and Prevention of Fragmentation) act, 1948 (hereinafter referred to as the Act). A few facts may be noticed.
(2.) Chhota Singh father of petitioner No.l 1 and the grand father of petitioner No. 2 was not satisfied with the land allotted to him during the consolidation proceedings by the orders of Consolidation officer, Sangrur. He, consequently, field an appeal. The said appeal was decided by the Settlement Officer vide order dated June 24, 1959. This order appears to have been accepted by both the parties for a long time. However, in the year 1989 Dalip Singh, respondent No. 2, filed an application under Section 43-A of the Act for correction of the order of the settlement Officer passed on June 24, 1959. This application was rejected vide order dated July 21, 1989. The respondent- Dalip Singh then field a application under Section 42 of the Act. The petitioners aver that on coming to know of this application, they found that they were entitled to the allotment of area "of the value of 5 rupees 7 annas 12 paisa, according to the pre-emption decree dated November 30, 1956 passed in favour of Chhota Sigh and only the area of value of two rupees 4 annas and 3 paisa was given to the petitioners......." Consequently on February 23, 1991, eve they moved an application under Section 42 of the Act before the Director for necessary correction.
(3.) Both the applications came up for hearing before the Addl. Director Consolidation of Holdings. While the application field by the respondent-Dalip Singh was allowed vide order dated June 30, 1991, the application field by the petitioner No. 1 was rejected on the ground that it was barred by limitation.;