Rajesh Balia, J. - (1.) THIS appeal is directed against the judgment passed by learned Single Judge dated 21.08.2006. The appeal has arisen in the following circumstances.
(2.) ACCORDING to Annexure 1 the Sub -Divisional Magistrate, Sri Ganganagar who was also the Managing Officer (Rehabilitation) informed the Tehsildar (Revenue), Sri Ganganagar that the sanad of allotment of land was issued on 26.09.1973 in favour of Prema Ram S/o Ramdas and members of his family namely his wife Smt. Chunni, son Kheta, brother. Majnu, Sukha, wife of his brother Rakma, wife of Koja, his niece Hardeva and his daughter Shanti. The Sanad was issued in the name of these nine persons but in the land record the name of only Prema Ram was recorded as Khetader. Therefore, directions to correct the land record to accord with the Sanad of allotment issued in favour of these nine persons were issued vide order dated 03.11.2004. Against this order one Ladu Ram filed an appeal in the Court of Additional District Collector cum Authorised Settlement Commissioner, Sri Ganganagar. He vide his order dated 29.12.2005 closed the proceedings of the appeal inter alia on the ground that since the Displaced Persons (Claims and Rehabilitation) Act, 1954 has been repealed, pending proceedings under aforesaid Act cannot be continued.
(3.) THE revision before the District Collector cum Authorised Chief Settlement Commissioner was filed who vide his order dated 09.01.2006 dismissed it inter alia on the ground that since there was no saving clause for saving the pending proceedings arising under the Act of 1954, the pending proceedings cannot be continued and they have lapsed automatically.;