RANJIT Vs. BAHADUR

JUDGEMENT

(1.) THIS is an appeal under Section 13 of the Punjab Land Revenue Act, against the order dated 8.6.2000, passed by the learned Commissioner, Hisar Division, Hisar and order dated 21.7.1998 passed by the District Revenue Officer-cum-Collector, Sirsa, and the Assistant Collector, 2nd Grade, Sirsa.

(2.) BRIEF facts of this case are that Shri Ranjit Singh, petitioner, was the owner of 2/3rd share of land measuring 235 Kanals 17 Marlas in Khewat No. 106 in Jamabandi for the year 1988-89, of village Nirban. The petitioner sold out 1/3rd share of land measuring 3 Kanals vide sale deed No. 5656 dated 21.3.83. The Patwari Halqa by mistake bifurcated the above said Khasra No. 329 from the main Khewat in Jamabandi 1993-94, showing the petitioners to be the owners in equal share. The respondents filed application for correction of Jamabandi on the recommendation of Patwari which was rejected by the Assistant Collector 2nd Grade. Against this order, the respondent went in appeal before the Collector, who also dismissed the appeal. The respondents went in revision petition to the learned Commissioner, Hisar Division, Hisar, who accepted the revision and ordered for Fard Badar as proposed by the Patwari. Hence this revision petition.