BHAJAN SINGH Vs. FINANCIAL COMMISSIONER (REVENUE) AND ORS.

JUDGEMENT

(1.) THIS civil writ petition has been filed under Article 226/227 of the Constitution of India in challenge to Orders passed by the revenue authorities in regard to correction of Khasra Girdawari.

(2.) IT has been brought out that Civil Suit No. 346 of 2006 (Gurdial Singh and Anr. v. Murta Singh) has been decided vide judgment dated 29.10.2010 in the regard to the land at issue.

(3.) THE petition is accordingly disposed of with liberty to the revenue authorities to make corrections/ entries in the Khasra Gravari having regard of the Civil Court decree. It goes without saying that the Petitioner would be at liberty to raise the issue of title before the appropriate forum.