LAWS(P&H)-2021-10-167

ASHOK Vs. STATE OF HARYANA

Decided On October 04, 2021
ASHOK Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) The petitioners have challenged order dtd. 22/3/2016 passed by the Assistant Collector 1st Grade, order dtd. 27/3/2017 passed by the Sub Divisional Officer (Civil)-cum-Collector and order dtd. 11/10/2018 passed by the Commissioner, Gurugram Division, Gurugram.

(2.) Partition application dtd. 31/5/2013 was decided finally and sanad was issued on 22/3/2016. The petitioner preferred an appeal against sanad which was dismissed by the Collector. As noted above revision has also been dismissed.

(3.) Learned counsel for the petitioners has vehemently argued that the sanad was liable to be set aside as proper opportunity was not granted to the petitioner to raise objections against naksha ba.