POHU @ POHU SINGH Vs. COMMISSIONER

JUDGEMENT

(1.) THIS petition has bee filed against the order dated 14.2.2003 of Commissioner (Appeals), Patiala Division, whereby he has accepted the Revision Petition and remanded the case to A.C. Ist Grade for fresh decision in accordance with the mode of partition, which had already been accepted by the parties.

(2.) IT transpires that the mode of partition between the parties was decided on 22.8.2001 and final partition was accepted on 4.10.2002 in the presence of the parties.

(3.) IT is clearly established from the order of Commissioner that he has only remanded the case to enable the A.C. Ist Grade to decide it as per 'Mode of Partition'. The petitioner, therefore, will have sufficient opportunity to plead his case before the A.C. Ist Grade and in case he is dissatisfied there will the more than adequate opportunity to file an appeal before the competent authority.