NITYANAND @ MITYANAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the present writ petition, filed under Articles 226/227 of the Constitution of India, inter alia, is for issuance of a writ in the nature of Certiorari for setting aside the order dtd. 12/4/2024 (Annexure P-4), whereby the learned Assistant Collector, 2nd Grade, Bhiwani directed issuance of Sanad Takseem and also for setting aside the Sanad Takseem dtd. 12/4/2024 (Annexure P-5).

(2.) Briefly, one Sh. Mange Ram (predecessor in interest of respondents No.6 to 8 herein) along with his son Sandeep (respondent No.6), filed an application seeking partition of joint land measuring 143 kanal 10 maria, comprised in khewat No. 188 (as per the Jamabandi for the year 2007-08), situated at Village Nimriwali, Tehsil and District Bhiwani.

(3.) In the aforementioned circumstances, the present writ petition filed before this Court for seeking relief(s) as noticed here-in-above.