ASHOK KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of two writ petitions, bearing CWP-3035-2022 and CWP-13719-2022 and for the purpose of passing this order, the facts are being taken from CWP-3035-2022.

(2.) The present petition (CWP-3035-2022) has been filed under Articles 226/227 of the Constitution of India inter alia seeking a writ in the nature of Certiorari for setting aside order dtd. 24/12/2019 (Annexure P-1) passed by the learned Collector, Charkhi Dadri and order dtd. 12/10/2021 (Annexure P-2) passed by the learned Commissioner, Rohtak Division, Rohtak.

(3.) Briefly, the petitioner had filed application(s) dtd. 3/5/2017 (Annexure P-3) seeking partition of joint land comprised in Khewat No.263/215, measuring 183 kanals 10 marlas situated within the revenue estate of Village Dudhwa, Tehsil and District Charkhi Dadri, as per jamabandi for the year 2014-15.