RAJENDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Articles 226/227 of the Constitution of India inter alia seeking issuance of a writ in the nature of Certiorari for setting aside orders dtd. 11/9/2023 and 19/9/2023 (Annexure P-13/T, collectively) passed by learned Collector, Nuh.

(2.) Briefly, petitioner- Rajender Singh along with his brothers namely Ramesh Singh and Vinod Singh and private respondents No.5 to 9 were co-sharers in the joint land measuring 227 kanals 2 marlas situated at Village Ujina, Tehsil and District Nuh. The aforesaid joint land is comprised in two khewats i.e. khewats No.1588/1563 and 1297/1358.

(3.) In the aforementioned circumstances, the petitioner has filed the instant writ petition before this Court for seeking setting aside of orders dtd. 11/9/2023 and 19/9/2023 (Annexure P-13/T, collectively).