(1.) THIS is a petition under Section 16 of the Punjab Land Revenue Act, 1887, seeking to revise the order dated 4.6.1999 of the Commissioner, Jalandhar Division, Jalandhar, the order dated 18.2.1997 of the Collector, Gurdaspur, and the order dated 8.12.1994 of the Assistant Collector Ist Grade, Gurdaspur, in proceedings for partition of land measuring 34K 9M situated in the revenue estate of Butterkalan, Tehsil and District Gurdaspur.
(2.) THE petitioners had challenged the order of the Assistant Collector Ist Grade on the grounds that
(3.) THE Civil Court decided the dispute regarding 4K 0M in favour of the petitioners. The appeal against that order was dismissed by the District Judge. RSA No. 546 of 1997 was dismissed vide order dated 21.12.1997 of the High Court of Punjab and Haryana. Counsel for the respondents has submitted that the suit was for permanent injunction and not regarding title. It looks as though respondents No. 1 to 3 having lost the battle up to the High Court have regained possession of the disputed 4K 0M through partition proceedings.