ANITA DEVI Vs. FINANCIAL COMMISSIONER REVENUE

JUDGEMENT

(1.) Petitioner (Anita Devi) has filed the instant writ petition under Articles 226/227 of the Constitution of India, inter alia, seeking a writ in the nature of certiorari for setting aside the order dtd. 15/5/2019 (Annexure P-7) passed by the learned Commissioner, Rohtak Division, Rohtak.

(2.) Briefly, the present petitioner (Anita Devi) filed an application seeking partition of joint land comprised in Khewat No.547/530, total land measuring 76 Kanals-11 Marlas, situate at Village Sanghi, Tehsil and District Rohtak, as per jamabandi for the year 2015-16.

(3.) In the afore-mentioned circumstances, the present writ petition has been filed before this Court, for the relief/s, as noticed here-in-above.