AIR 2005 SUPREME COURT 3672 ::2005 AIR SCW 4317 ::(2005) 99 RevDec 559 ::2005 (7) SCC 556 ::(2005) 4 RecCivR 270 ::(2005) 7 Scale 136 ::(2005) 7 SCJ 157 ::(2005) 3 LandLR 417 ::2005 (7) SLT 74 ::2005 (6) Supreme 352 ::(2005) 34 AllIndCas 944 (SC) ::2005 (34) AllIndCas 944 ::(2005) 2 CurLJ(CCR) 633 ::2005 (8) SRJ 549 ::(2005) 8 JT 296 (SC)

Supreme Court Of India

(From : 1999 (2) Land LR 531 (Punj and Har))

Hon'ble Judge(s): B. P. Singh, S. H. Kapadia , JJ

Punjab Village Common Lands (Regulation) Act (18 of 1961) , S.4, S.2(g)— East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act (50 of 1948) , S.14, S.48— Consolidation scheme - Portion of scheme relating to partitioning of shamlat deh land - Quashed in revision - Possession directed to be restored - Order to effect restoration of possession - Challenged - High Court directing authorities to frame separate scheme for shamlat deh lands - Fresh scheme framed - Plea that fresh scheme falls in teeth of order passed in revision which has attained finality - Not tenable since order of High Court to frame separate scheme was passed in proceedings taken against order implementing revisional order - And that High Court @page-SC3673order has attained finality. (Para 16 17)