SWARAN SINGH Vs. PUNJAB STATE AND OTHERS

JUDGEMENT

(1.) The petitioner has challenged order dated 07.10.2008 passed by the Commissioner, Jalandhar Division, Jalandhar, order dated 04.11.2009 passed by the Financial Commissioner (Revenue), Punjab, and has prayed for restoration of order dated 05.12.2005 passed by the Assistant Collector 1st Grade, Ajnala, which was upheld by the Collector, vide order dated 26.12.2006.

(2.) The parties to the lis are related to each other. In order to appreciate their relationship, pedigree table supplied to the Court during the course of hearing by learned counsel for the respondents reads as under:- ...[VERNACULAR TEXT OMITTED]...

(3.) Bhagwan Singh and Surain Singh sons of Veer Singh filed an application for partition of their share in the land measuring 468 Kanals 17 Marlas in the year 1983 against Jarnail Singh and one Inder Singh who had purchased some land from the joint holding from Jarnail Singh. The application for partition was allowed by the Assistant Collector 1st Grade, Ajnala on 06.12.1983. Naksha Zeem was prepared and specific Khasra Numbers were allotted to the parties. The proceedings were finalized and Sanad Taqsim (document of partition) was prepared.