AVTAR KAUR Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) Prayer in the present writ petition, filed under Article 226 of the Constitution of India is, inter alia, for issuance of a writ in the nature of Certiorari for setting aside the Naksha 'Arra' dtd. 5/7/2019 (Annexure P-3); Naksha 'Irri' dtd. 31/7/2019 (Annexure P-4); Sanad Takseem (instrument of partition) dtd. 15/11/2021 (Annexure P-5) issued by respondent No.2; and also the order dtd. 3/12/2024 (Annexure P-10) passed by the learned Financial Commissioner (Appeals), Punjab.

(2.) Briefly, respondents No.3 and 4 herein filed an application seeking partition of joint land measuring 113 kanal 14 maria, comprised in Khata No.115/139 (as per Jamabandi for the year 2010-11), situated at Village Khawaspura, Tehsil and District Rupnagar.

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