KASHMIR KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Instant writ petition has been filed under Articles 226/227 of the Constitution of India for setting aside the order dated 27.05.2011 (Annexure P-10) passed by respondent no.4-Assistant Collector-IInd Grade, Zira whereby application moved by respondent no.5-Dalbir Singh for correction of khasra girdawari w.e.f. Sauni 2009 to Hari 2010 has been allowed, and for setting aside the orders dated 07.10.2011 (Annexure P-11) and 01.11.2012 (Annexure P-12) passed by respondents no.3 and 2, respectively whereby appeal and revision preferred by the petitioner have been dismissed.

(2.) I have heard learned counsel for the parties and perused the record.

(3.) At the time of filing of application (Annexure P-7) by respondent no.5, jamabandi for the year 2006-07 was prepared. Subsequently, jamabandi for the year 2011-12 has been prepared and entry must have been effected. In the considered opinion of this Court, once the record of rights i.e. jamabandi is prepared, then only remedy available to the petitioner is to approach civil court as provided under Sec. 45 of the Punjab Land Revenue Act.