KINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Four separate applications were filed for partition of land comprised in different khewats. The partition proceedings commenced on 8/10/2013 and concluded on 19/12/2014. Sanad was issued on 21/5/2015.

(2.) A perusal of the record shows that the petitioners have the following grievances against the sanad:-

(3.) The first argument raised is that the clubbing of four separate khewats in which the co-sharers were different was illegal. A query was raised by this Court, whether, the petitioners had objected to the order of clubbing. In response, learned counsel for the petitioners has taken the Court through order dtd. 17/9/2014 (Annexure P-3) to submit that theorder of clubbing was passed on the said date and the case was adjourned to 26/9/2014 calling for Naksha Arra. This shows that no opportunity was granted to the petitioners to object to the clubbing.