MOHINDER SINGH Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) This appeal has been filed against an order passed by the learned Single Judge on 28.04.2009 dismissing CWP No. 6353 of 2009 filed by the Appellants.

(2.) Dispute herein pertains to correction of Khasra Girdawari with regard to 3 Kanals of land, which was the ownership of numerous right holders.

(3.) An application was moved for correction of Khasra Girdawari, in their name by some of the Respondents before the Assistant Collector, 2nd Grade, who, after site inspection, dismissed their application. The Respondents went in appeal, which was accepted by the Collector vide order dated 27.02.2001. To reverse an order passed by the Assistant Collector 2nd Grade, reliance was placed upon photostat copies of the documents showing that some portion of the land was mortgaged in favour of Sadhu and Beeru sons of Mansa, who are the predecessors-in-interest of the private Respondents and entry to that extent was also available in the revenue record (jamabandi).