PAWAN Vs. FINANCIAL COMMISSIONER, HARYANA

JUDGEMENT

(1.) The petitioner was a party respondent in an application for partition. At the first instance, he raised an objection that the partition application cannot proceed as civil suit challenging the title of the applicants is pending. Vide order dtd. 24/8/2015 passed by the Assistant Collector, 1st Grade, Hansi, the matter was adjourned to enable the petitioner to produce relevant case law. Thereafter, the matter was taken up on 6/12/2017 and the objection was rejected on the ground that although, appeal against order of civil Court is pending, the appellate Court has not directed stay of partition proceedings. I am informed that the said order was subjected to an appeal before the Collector and the same was also dismissed. A copy of the order of the Collector is however not on record. Thereafter, sanad dtd. 30/9/2020 was issued, which was challenged by the petitioner before the Financial Commissioner by way of ROR dtd. 30/10/2020. The said ROR was disposed of vide order dtd. 11/1/2021 with a direction to the parties concerned to approach the Assistant Collector, 2nd Grade and try to settle their differences.

(2.) Subsequently, the petitioner entered into a compromise, but resiled therefrom.

(3.) Learned counsel for the petitioner has argued that the learned Financial Commissioner has erred in directing the parties to try and settle their dispute through a compromise. A question of title was involved in this case and thus, the partition proceedings should have been kept in abeyance till the decision of the title suit.