MITTER KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal is directed against order dated 20.8.1996 passed by the learned Single Judge in C.W.P. No. 7843 of 1994.

(2.) A perusal of the order under appeal shows that while rejecting the prayer of the private respondents for quashing orders dated 27.5.1987 and 17.5.1994 passed by the Financial Commissioner, the learned Single Judge directed him to decide the revision petition filed by appellant-Smt. Mitter Kaur against the cancellation of land allotted to her father-in-law, namely, Bawa Mani Singh. The relevant extracts of the order of the learned Single Judge are reproduced below :

(3.) SHRI Amit Jain, learned counsel for the private respondents fairly admitted that appellant-Mitter Kaur had not filed revision petition against the order passed by the Chief Settlement Commissioner and the observations made by the learned Single Judge with reference to the alleged revision petition filed by her are not correct. He, however, submitted that revision petition filed by grandson of Bawa Mani Singh, namely, Harcharan Singh was pending before the Financial Commissioner on the date of decision of the writ petition and, therefore, the Court may not interfere with the direction given by the learned Single Judge.