SURJIT KAUR Vs. FINANCIAL COMMISSIONER AND OTHERS

JUDGEMENT

(1.) This application has been filed under Section 5 of the Limitation Act for condonation of delay of 4 days in filing the appeal. Application is accompanied by an affidavit. In view of reasons given in the application, it is allowed and delay in filing the appeal is condoned.

(2.) This Letters Patent Appeal has been filed against an order passed by the learned Single Judge on October 13, 2010, dismissing Civil Writ Petition No. 14642 of 2007, filed by the appellant.

(3.) The dispute herein pertains to the partition of the joint land owned by the appellant and the private respondents. Mode of partition was framed by the Assistant Collector Ist Grade vide order dated August 13, 1999. It has been reproduced by the learned Single Judge in his order under challenge. The appellant went in appeal, which was dismissed. She succeeded in her revision petition when order passed by the Assistant Collector Ist Grade was set aside by the Commissioner on March 5, 2004. Gurdas Singh, respondent, went in revision, which was accepted by the Financial Commissioner vide order dated April 5, 2007. The appellant then filed Civil Writ Petition No. 14642 of 2007, which was dismissed vide the impugned order with some clarification.