KAMLA DEVI Vs. KHUSHI RAM

JUDGEMENT

(1.) THIS is a revision petition under Section 16(1) of the Land Revenue Act against the orders dated 17.8.1998 and 27.11.1998 passed by the Assistant Collector Ist Grade Mahendergarh, Collector Mahendergarh and the impugned order dated 12.2.1999 passed by the Commissioner Gurgaon.

(2.) THE short point that has been made out in the petition is that whereas the petitioner has been allotted land in five different chaks the respondents who are only owners to the extent of 1/4th share have been accommodated at a single place.

(3.) THE findings of the Commissioner carry weight and this being a second revision is therefore dismissed.