RAM KANWAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is an application for placing on record zimni orders dtd. 15/2/2025, 6/3/2025, 11/3/2025, 18/3/2025 as Annexure P-9 and order dtd. 25/3/2025 as Annexure P-10.

(2.) Briefly, respondent No.4-Rajender and others filed an application for partition of joint land situate at village Bariawas, Tehsil and District Rewari. It is noticeable that the petitioners have neither attached the partition application nor has placed on record the revenue record regarding the land under partition, in the instant writ petition.

(3.) Be that as it may, it appears that the present petitioners were proceeded against ex-parte in the afore-said partition proceedings vide order dtd. 25/3/2025 (Annexure P-1) passed by the learned Assistant Collector. Thereafter, the mode of partition came to be sanctioned vide order dtd. 28/4/2025 (Annexure P-2), which was followed by approval of naksha bey vide order dtd. 1/5/2025 (Annexure P-3) and naksha zeem vide order dtd. 7/5/2025 (Annexure P-4). The partition proceedings appear to have been culminated with the drawing of sanad takseem dtd. 16/5/2025 (Annexure P-5).