RAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) An application for partition of 152 kanal and 1 marla land was filed by respondent No.4 whereupon mode of partition was accepted vide order dtd. 25/10/2013. The petitioners objected thereto on the ground that houses exist on 1 Vi acres of land and that the said land should be excluded. However, the objections were rejected vide order dtd. 22/1/2014. Appeal and revision also failed and sanad was issued on 21/11/2014. ROR against the revisional order was pending adjudication when sanad was issued vide order dtd. 21/11/2014 and the same was amended to include a challenge thereto. Ultimately, the said ROR was allowed vide order dtd. 1/9/2015 and the matter was remanded for a fresh decision. After remand, the Assistant Collector 1st Grade has maintained the earlier order vide his order dtd. 25/1/2017. Sanad has been issued on 1/3/2017 which was challenged before the Financial Commissioner. The Financial Commissioner has dismissed the revision vide order dtd. 30/1/2018 leading to the filing of this writ petition.

(2.) Learned counsel for the petitioners has argued that the Assistant Collector did not allow his objections to the mode of partition even after remand. Once the sanad had been set aside, partition had to start afresh from the stage of framing a proposed mode of partition, inviting objections thereto and then passing an order accepting the mode of partition. Further, the Assistant Collector has again not excluded the area on which houses were constructed and reliance is placed upon Surjit Singh Vs. Financial Commissioner Appeals-IL Punjab and others, 2012(5) R.C.R.(Civil) 683 to submit that land on which houses exist cannot be the subject matter of partition. On these grounds it has been submitted that the writ petition is entitled to be allowed.

(3.) In response learned Senior counsel for the private respondents submits that clause-4 of the mode of partition provides that wherever any construction exists, the same shall be given to the party to whom the land has been given. If such a course is followed then there is no illegality in the order of partition. In support of his submission, he places reliance upon Amar Khan and others Vs. State of Punjab and others. 2009(1) RCR(Civil) 741. It is accordingly submitted that once the constructed houses have been given to the co-sharer who has constructed the same along with the land in the vicinity no prejudice has been caused to anybody.