SURYA KANT,J. - (1.) The Gram Panchayat of Village Sehaura, Tehsil Payal, District Ludhiana assails the order dated 13.8.2014 passed by Director Land Records, Punjab whereby its application-cum-petition filed under Section 42 of the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 (for short 'the 1948 Act'), has been dismissed.
(2.) The facts may be noticed briefly.
(3.) The consolidation of land holding in Village Sehaura took place in the year 1954-55 during which the second respondent (since deceased and represented by LRs) was allotted land vide Resolution No.22 dated 8.8.1955. After 40 years, he filed a petition under Section 42 of the 1948 Act before the Director, Consolidation alleging deficiency in the allotted land. It appears that the then Sarpanch Balwant Singh appeared on behalf of the Gram Panchayat and disputed the claim of respondent No.2. He also raised the objection that the claim was barred by limitation. The Director, Consolidation brushed aside the objection on limitation without assigning any reason and having found that there was a shortage in the allotment of land, ordered to make the deficiency good by allotting additional land to respondent No.2 out of the land of Gram Panchayat.;