- (1.) Prayer in this writ petition is, for issuance of a writ in the nature of Certiorari for quashing the order dated 28.2.1996, passed by the Additional Director, Consolidation of Holdings, Punjab, Jalandhar, dismissing a petition filed under Section 42 of the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 (hereinafter referred to as 'the Act').
(2.) The petitioners filed a petition under Section 42 of the Act, asserting that the earlier order dated 14.5.1991, passed under Section 42 of the Act and the order dated 22.12.1992 passed under Section 21(2) of the Act were passed ex-parte and as there was no deficiency in the land allotted to the respondents, the said orders be set aside. It was further asserted that the Consolidation Officer has allotted 43 K 7 M of land instead of 4 K 10 M. It was also pointed out that the respondents had filed a petition under Section 42 of the Act, but the same was not disclosed by the respondents in their petition filed under Section 42 of the Act. After hearing counsel for the parties, the petition was dismissed.
(3.) Counsel for the petitioners submits that the order passed by the Additional Director, Consolidation and Holdings, Punjab, Jalandhar, should be set aside, as the order is non-speaking. It does not refer to the arguments advanced for and against the respective pleas, does not disclose a process of reasoning or assign any reasons for dismissal of the petitioners application.;