JHANAK SINGH Vs. LAXMAN BAJAJ

JUDGEMENT

(1.) Heard.

(2.) The submission of counsel for the petitioner is that this Court has recorded a finding about partition whereas no partition has taken place and such a finding will effect the petitioner's right in civil proceedings.

(3.) Having examined the record, it is noticed that this Court taking note conduct of the petitioner about execution of the sale deed and the conclusion drawn by the SDO has affirmed the finding of partition. Needless to say that the above observation has been made by this Court while considering the correctness of the orders passed by the revenue authorities, therefore, the same will not effect the petitioner's right in civil proceedings. Hence, I am of the opinion that there is no error apparent on the face of the record.