CHAIN DEVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order will dispose of the Writ Petition referred to above as also Civil Writ Petition No. 6906 of 1976 and others normal

(2.) The challenge in these Writ Petitions is to two font order of the Collector 1st Grade, Pathankot of September 25, 1976 relating to the correction of Khasra Girdawari of some land belonging to or in the possession of the petitioners. The case of the petitioners being that this change in the Khasra Girdawaris had been made behind the back of the petitioners and without hearing them and indeed without any notice having been served upon them.

(3.) No interference with the impugned order is warranted keeping in view the fact that an equally efficacious alternative remedy is available to the petitioners under the provisions of Punjab Land Revenue Act which provides for both the remedy of appeal as also of revision. The petitioners are, thus, not entitled to the relief claimed and these writ petitions are accordingly hereby dismissed with cost. Counsel's fee Rs. 200/- (one set).