BALBIR KAUR Vs. RESHAM SINGH

JUDGEMENT

(1.) HEARD the ld. Counsel for the petitioners. On the perusal of the impugned orders, it is revealed that 'Naqsha Zeem' is yet to be prepared and finalised. In view of this, the petition before this court is therefore premature, as the petitioners will have sufficient opportunity under the Act after the preparation of 'Naqsha Zeem'. The counsel has however expressed apprehension that if the case is remanded to the AC Ist Grade for completing the partition proceedings, he may not decide the same as per the findings of Collector and as well as the Commissioner regarding mutation No. 1324. I have considered the above position. The revision petition is dismissed in limine. However, in view of the apprehensions of counsel for the petitioners, the AC Ist Grade is directed to draw the 'Naqsha Zeem' without taking cognizance of the findings of Collector as it still remains to be prepared at his level. The parties have been accordingly advised to appear before him on 20.11.2003 for further proceedings. Petition dismissed.