LOVEDEEP SINGH Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) Prayer in the present writ petition, filed under Articles 226/227 of the Constitution of India, is for issuance of a writ in the nature of certiorari, for setting aside the impunged orders dtd. 26/4/2016 (Annexure P-1); final instrument of partition (Sanad Takseem) dtd. 31/5/2016 (Annexure P-2) and order dtd. 22/10/2024 (Annexure P-3) passed by the learned Financial Commissioner (Appeals) Punjab.

(2.) Briefly, in the year 2008, respondents No.2 to 7 filed an application seeking partition of joint land, measuring 85 kanal-5 marla, comprised in khewat No.855 (as per Jamabandi for the year 2003-04), situated at Village Aggampur, Tehsil Anandpur Sahib, District Rupnagar. In the said partition application, the present petitioner (Lovedeep Singh) was impleaded as a party through his father Raj Kumar (being legal heir of one Sh. Karam Singh on the basis of a Will).

(3.) Learned counsel for the petitioner submits that at the time when the order dtd. 26/4/2016 (Annexure P-1) came to be passed, the petitioner was a minor and he attained the age of majority on 26/11/2018 and on 12/6/2024, when respondents No.2 to 7 tried to take physical possession of the land in question, at that stage, the petitioner learnt about the partition proceedings/sanad takseem and thereafter, he filed a revision petition, which has been dismissed vide impugned order dtd. 22/10/2024 (Annexure P-3).