RANBIR SINGH Vs. FINANCIAL COMMISSIONER, HARYANA

JUDGEMENT

(1.) THIS order shall dispose of C.W.P. Nos. 7419 and 7420 of 2005, as common questions of fact and law are involved therein. For the sake of convenience, facts have been extracted from CWP No. 7419 of 2005.

(2.) THE petitioner prays for the issuance of a writ of certiorari for quashing the orders dated 18.10.2002 (Annexure P-10), dated 18.4.2003 (Annexure P-12), dated 24.11.2004 (Annexure P-15), passed by the Assistant Collector Ist Grade, Rohtak, the Collector/D.R.O, Rohtak and the Commissioner, Rohtak Division Rohtak and Sanad Takseem, dated 26.6.2003 (Annexure P-24).

(3.) NO appeal was preferred against the mode of partition by any of the parties, though they claimed to have filed objections to the spot inspection, which, as per the averments in the writ petition, were rejected, while sanctioning the mode of partition. The Assistant Collector Ist Grade, Rohtak, thereafter, directed the field staff to prepare "Naksha Kha". The petitioner preferred objections against the "Naksha Kha", pursuant whereto the Assistant Collector Ist Grade, Rohtak, while amending the "Naksha Kha", provided a water course and a passage to each block, vide order dated 18.10.2002 (Annexure P- 10).