JAGROOP SINGH Vs. FINANCIAL COMMISSIONER, PUNJAB

JUDGEMENT

(1.) Prayer in the instant civil writ petition, filed under Articles 226/227 of Constitution of India, inter alia, is for issuance of a writ in the nature of certiorari for setting aside the order dtd. 8/10/2015 (Annexure P-5), passed by Assistant Collector 1st Grade, Patiala (in short 'Assistant Collector'); whereby two partition applications were clubbed.

(2.) Briefly, respondents No. 4 to 6 filed an application for partition of joint land, comprised in Khewat No. 29/20, measuring 78 Bighas - 7 Biswas, situated in village Dudhan Sadhan, Tehsil and District Patiala (as per Jambandi for the year 2009-10), before concerned Assistant Collector, wherein Jagroop Singh (predecessor-in-interest of petitioner, namely, Gurmeet Singh) was impleaded as respondent No. 5. Another application for partition was filed by respondent No. 4 herein (Ajaib Singh) alone, seeking partition of Khewat No. 99/85, measuring 42 Bighas - 2 Biswas, situated at village Dudhan Sadhan (as per Jamabandi for the year 2009-10); wherein Jagroop Singh (predecessor-in-interest of petitioner) was impleaded as respondent No. 18.

(3.) In the aforementioned circumstances, the instant civil writ petition has been filed before this Court for seeking relief(s), as noticed hereinabove.