RESHMA DEVI Vs. STATE OF HARYANA

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. 11/4/2025 (Annexure P-12), passed by learned Commissioner, Gurugram Division, Gurugram (in short 'Divisional Commissioner'); order dtd. 7/3/2024 (Annexure P-7) and order dtd. 25/4/2024 (Annexure P-8), passed by Assistant Collector 2nd Grade, Manesar (in short 'Assistant Collector').

(2.) Briefly, private respondents No. 5 to 7 herein, sought partition of joint land, comprised in Khewat No. 244, measuring 42 Kanal - 0 Marla (as per jamabandi 2017-18), situated at village Bilaspur, Tehsil Manesar, District Gurugram.

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