DOLLY GAMBHIR Vs. GURPREET KAUR AND ORS.

JUDGEMENT

(1.) The matter involved in this case has arisen from the partition proceedings. The petitioner has challenged the order passed by Financial Commissioner dated 01.05.2013 (Annexure P-12) vide which the revision petition filed by respondent No.1 has been allowed.

(2.) The petitioner and respondent No.1 were co-sharer in Khewat No. 346 Khata No. 367 Mustatil No. 66 Killa No. 1/1(7-12), Mustatil No. 67 Killa No. 4(3-14), 5(8-0), total Kitta 3 Rakba 19 kanal 6 marla and Khewat No. 121, Khata No. 124, Mustil No. 56, Killa No. 10/1 (0-11), Kitta 1, Total Rakba 0 Kanal 11 Marla, Total 19 Kanal 17 Marla situated in the revenue estate of village Alipur, Tehsil Sohna, District Gurgaon.

(3.) The petitioner filed an application under Section 111 of the Punjab Land Revenue Act, 1887 (for short the Act) before the Assistant Collector, Ist Grade, Sohna for seeking partition of the aforesaid land. Respondent No.1 was served through registered post on her address i.e. A-2/111, Rajouri Garden, New Delhi. When respondent No.1 did not appear despite service through registered post, the Assistant Collector Ist Grade also ordered for proclamation at the land in the village. Respondent No.1 did not appear and thereafter the mode of partition was prepared on 11.11.2009. No objection was filed to the mode of partition and, hence, the authorities were directed by the Assistant Collector Ist Grade to prepare Naksha "B".