Surinder Singh, J. - (1.) THE facts giving rise to this writ petition under Articles 226 and 227 of the Constitution of India filed by Ujagar Singh and another, are briefly noticed.
(2.) THE petitioners who are related to each other, are land owners having a common holding in village Pandiana Tehsil and District Jullundur. The Consolidation of Holdings took place in the village and during these proceedings Khasra No. 1587 belonging to the petitioners was allotted to Bakhshish Singh, respondent No. 3 alongwith some other area as per resolution No. 109 dated 14th July, 1949. It is stated that a few days after the passing of the said resolution, respondent No. 3 approached the Director, Consolidation of Holdings, that the area allotted to him was not acceptable In consequence of this representation, the allotment of field No. 1587 in favour of respondent No. 3 was cancelled and he was allotted land in another block. The allegation of the petitioners is that the respondent accepted this allotment. Inspite of the aforesaid change, at the time of the attestation of the joint holding of the petitioners, field No 1587 was again shown in the allotted area of respondent No. 3. The mistake was, however, brought to the notice of the authorities by the petitioners and it is claimed that the necessary correction was made in their favour. In the wake of the above developments, it is the case of the petitioners themselves that for a final decision on the dispute regarding the possession of field No 1587, the petitioners requested for arbitration in the matter. On their application, Pandit Shiv Ram, retired Inspector of the Co operative Societies, was appointed as an Arbitrator who delivered his sward on September 11, 1954 (Annexure C') to the effect that the possession of field No. 1587 should be delivered to the petitioners and the respondent No. 3 should also pay lis. 115/ - as compensation to the petitioners for retaining possession of the said field for some time. Respondent No. 3 filed an appeal against the said award of the Arbitrator which was heard and decided by the Assistant Director, Consolidation of Holdings, Jullundur, having the powers of Registrar, Co operative Societies, by means of order dated October 11, (sic). The Assistant Director accepted the appeal of respondent No. 3 and directed that Khasra Nos. 829 & 2830 should be given to the petitioners as these numbers were situated adjacent to their other area. He also directed that Khasra No. 1587, for the same reason, should go to respondent No. 3 whose claim for the area for Abadi land was still unsatisfied. The Assistant Director, therefore, ordered the necessary change by means of the aforesaid order.
(3.) THE petitioners, with a view to reach the end of the trial of strength, approached the Director, Consolidation of Holdings, by means of a Revision Petition which was duly considered by the said officer, but was dismissed on 7th of April, 1966 by means of a detailed order (Annexure -I). After a lapse of more than one year from the passing of the said order, the present writ petition was filed by the petitioner with a view to impugn the orders against them passed by the Authorities below.;