NIRMAL SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The present petition is directed against the order dated 13.8.2012 passed by the Commissioner, Jalandhar Division, thereby dismissing the revision petition filed by the petitioner, against the order dated 15.4.2011 passed by the Collector Gurdaspur, dismissing the appeal of the petitioner against the order dated 5.2.2010 passed by the Assistant Collector 1st Grade, Gurdaspur concluding the partition proceedings between the parties.

(2.) Brief facts of the case are that the petitioner filed an application on 29.11.2006 before Assistant Collector 1st Grade, Gurdaspur, seeking partition of the land measuring 119K-14M as per jamabandi for the year 2001-02, situated in the revenue estate of village Baupur Afgana, Tehsil and District Gurdaspur. Both the parties were summoned. The question of title raised by the petitioner was found to be without any merit and the same was rejected. Mode of partition was approved vide order dated 5.2.2010. Dissatisfied, petitioner preferred an appeal before the Collector, which was dismissed. The matter was taken before the Commissioner, who dismissed the revision of the petitioner, vide impugned order dated 13.8.2012 (Annexure P-3) and the parties were directed to appear before the Assistant Collector 1st Grade.

(3.) Feeling aggrieved against the above-said impugned orders, petitioner has approached this Court by way of instant writ petition, seeking a writ in the nature of certiorari for quashing the impugned orders.